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Ker. HC: Time to Stop Entertaining Petitions Relating to Wakf Act - (13 Feb 2023)

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Kerala High Court has observed that although alternate remedy is not an absolute bar for filing of the writ petition, entertaining petition straight away without insisting that a party should avail alternate remedy is an over-liberal approach that is causing immense difficulties to the high court.

Tags : KERALA HIGH COURT   WAKF ACT   ALTERNATE REMEDY  

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