Report No. 58
Writ jurisdiction and administrative orders
5.4. The writ jurisdiction has been most frequently invoked to challenge administrative orders. It is not intended to enter here into a discussion of the possible grounds of such challenge. It is sufficient to refer to a few of the important grounds, such as, mala fide, bias, non-observance of rules of natural justice or non-compliance with the Constitution, the law or rules or other subordinate legislation.
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