As per the case facts multiple matters arose from a common judgment by the High Court of Kerala The appeals concerned orders passed by the High Court which were deemed ... to exceed its judicial review powers The question arose whether the High Court's subsequent orders passed after the initial impugned order were warranted and within the permissible limits of judicial review especially in light of principles of judicial restraint Finally the Supreme Court dismissed the appeals but quashed and set aside all subsequent unwarranted orders passed by the High Court The Court emphasized that judicial restraint is important and that the High Courts should not overawe authorities discharging statutory functions or disregard well-recognized judicial principles