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SC: Disputed Questions of Fact Won’t Affect Jurisdiction of Writ Court to Grant Relief - (03 Mar 2025)

CIVIL

SC has observed that normally, disputed questions of fact are not investigated or adjudicated by a writ court while exercising powers u/a 226 of COI but mere existence of disputed question of fact, by itself, does not take away jurisdiction of court in granting appropriate relief to the party.

Tags : SUPREME COURT   WRIT COURT   ARTICLE 226  

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