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JKL HC: Can’t Entertain WP on Ground of Mistake of Law/Facts Unless There is Miscarriage of Justice - (23 Aug 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that petition under Article 227 of the Constitution cannot be moved merely on ground of mistake of fact or law unless there is manifest miscarriage of justice.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   MISCARRIAGE OF JUSTICE   WRIT PETITION  

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