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Supreme Court: Jurisdiction of HC Under Article 226 Explained When Alternate Remedies Available - (12 Apr 2024)

CONSTITUTION

SC has clarified that the High Court will not entertain a petition under Article 226 of the Constitution of India if an effective alternative remedy is available to aggrieved person or the statute under which action complained of has been taken itself contains a mechanism for redressal of grievance.

Tags : SUPREME COURT   ARTICLE 226 OF CONSTITUTION   ALTERNATE REMEDIES  

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