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Tel. HC: HC’s Power to Interfere is Limited When Election Process has Commenced - (21 Nov 2023)

CIVIL

Telangana High Court has observed that jurisdiction of High Court to interfere with the process of election once the same has commenced is very limited and only when an action of Returning Officer results in stalling or stoppage of elections, Court can interfere under writ jurisdiction.

Tags : TELANGANA HIGH COURT   ELECTION PROCESS   WRIT JURISDICTION  

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