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SC: Court Ought Not Relegate WP to Alternate Remedy When Matter has been pending for Long - (16 Oct 2023)

CIVIL

Supreme Court has held that when a writ petition has been entertained, and matter has been pending for long; in such a situation there must be a sincere effort to decide matter on merits and not relegate it to the alternative remedy, unless there are compelling reasons for doing so.

Tags : SUPREME COURT   ALTERNATE REMEDY   RELEGATE  

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