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Article 226 Not to be Used for Deciding Disputes When Other Remedies are Available: SC - (04 Dec 2018)

Supreme Court has observed that Article 226 can’t be used for deciding disputes when other remedies are available and held that a regular suit, and not a writ petition, is the appropriate remedy for settlement of the disputes relating to property rights between private persons.

Tags : SUPREME COURT   ARTICLE 226  

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