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Del HC: Court’s Jurisdiction in Quo Warranto Writ Limited to Cases Where Office Bearer is Ineligible - (28 Jul 2022)

CIVIL

Delhi High Court has held that the jurisdiction of the Court while issuing a writ of quo warranto is limited to cases where the person holding public office did not meet with the eligibility criteria or when the appointment was contrary to the statutory rules.

Tags : DELHI HIGH COURT   QUO WARRANTO   JURISDICTION   ELIGIBILITY  

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