HP HC: Revenue Officer has Discretion to Convert Itself to Civil Court to Decide Plea of Possession - (06 Mar 2023)
CIVIL
Himachal Pradesh High Court while observing that while adjudicating the plea of adverse possession revenue officer has discretion, either to convert itself as a Civil Court or to decide it otherwise but the discretion so vested is judicial discretion and can’t be exercised capriciously.
Tags : HIMACHAL PRADESH HIGH COURT ADVERSE POSSESSION DISCRETION
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