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J&K&L HC: No Blanket Bar on Judicial Review of Election Authority’s Decisions - (09 Dec 2022)

ELECTION

Jammu and Kashmir and Ladakh High Court has held that anything done towards completion of election process can’t be challenged before High Court and only if Election Authority has exercised power arbitrarily and such action has effect of stalling election process, the same can be challenged.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ELECTION PROCESS   JUDICIAL REVIEW  

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