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SC: High Courts Shouldn’t Writ Petitions Filed Bypassing Statutory Alternative Remedies - (23 Sep 2022)

CIVIL

Supreme Court has held that High Courts should refrain from excercising writ jurisdiction where there is an alternate remedy available. When there is an alternate remedy available, judicial prudence demands that the court refrains from exercising its jurisdiction under constitutional provisions.

Tags : SUPREME COURT   WRIT JURISDICTION   ALTERNATIVE REMEDY  

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