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J&K&L HC: Writ Jurisdiction Can’t Override Efficacious Statutory Dispensation - (21 Dec 2022)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that where statutory remedy is created by law, the writ petition should not be entertained ignoring the statutory dispensation, unless it is inefficacious.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   WRIT JURISDICTION   OVERRIDE  

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