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SC: Court Can’t Issue Writ to Legislature to Enact a Particular Law - (14 Aug 2023)

CIVIL

Supreme Court while setting aside the direction of Madras High Court that directed the Central government to codify tort law has held that no Constitutional Court can issue a writ of mandamus to a legislature to enact a law on a particular subject in a particular manner.

Tags : SUPREME COURT   LEGISLATURE   TORT LAW   CONSTITUTIONAL COURT  

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