https://sclaw.in/2023/08/13/judicial-review-becomes-necessary-where-there-is-an-illegality-irrationality-or-procedural-impropriety-a-policy-decision-which-is-totally-arbitrary-contrary-to-the-law-or-a-decision-which-has-been/
Judicial review becomes necessary where there is an illegality, irrationality or procedural impropriety. A policy decision which is totally arbitrary; contrary to the law, or a decision which has been taken without proper application of mind, or in total disregard of relevant factors is liable to be interfered with, as that also is the mandate of law and the Constitution.