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Del. HC: Writ Jurisdiction Doesn’t Extend to Resolving Disputes Over Boundary Delineations - (09 Nov 2023)

CIVIL

Delhi High Court has held that specialized bodies are better equipped with necessary technical expertise to navigate complexities of land demarcation and are statutorily authorized to resolve such disputes, therefore writ Courts are constrained by constitutional limits from delving into such issues.

Tags : DELHI HIGH COURT   BOUNDARY DELINEATIONS   SPECIALIZED BODIES   WRIT COURT  

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