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AP HC: Court Possesses Limited Scope of Judicial Review in Transfer Cases on Account of Exigencies - (03 Apr 2025)

ADMINISTRATIVE

Andhra Pradesh High Court has held that in cases relating to transfers made on account of administrative exigencies, the Court possesses very limited scope of judicial review. In absence of any arbitrary and malafide attributions being made or established the decision cannot be interfered with.

Tags : ANDHRA PRADESH HC   JUDICIAL REVIEW   TRANSFER CASES  

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