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Rajasthan HC: Orders Passed by Rent Tribunal Not Amenable to Writ Jurisdiction - (03 Aug 2021)

CIVIL

Rajasthan High Court has held that orders passed by Rent Tribunal are not amenable to the writ jurisdiction of the High Court under Article 226 of the Constitution of India, 1949. They can be challenged only by invoking the power of superintendence of the High Court under Article 227 of the Constitution.

Tags : RAJASTHAN HIGH COURT   ORDERS PASSED BY RENT TRIBUNAL  

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