Report No. 58
Supervisory jurisdiction of High Courts
5.5. Another important aspect of the writ jurisdiction is its use as a means of ensuring the supervision of the High Courts over the actions of quasi-judicial and administrative tribunals.
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Report No. 58 Supervisory jurisdiction of High Courts 5.5. Another important aspect of the writ jurisdiction is its use as a means of ensuring the supervision of the High Courts over the actions of quasi-judicial and administrative tribunals. |
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