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J&K&L HC: Only Revenue Authorities Can Handle Agrarian Resumption; Civil Courts Cannot Intervene - (08 Dec 2025)

CIVIL

Court held that “Matters arising out of the Agrarian Reforms Act especially resumption proceedings fall exclusively within the domain of Revenue Authorities, and civil courts lack jurisdiction to interfere, even at the injunction stage,”

Tags : REVENUE   CIVIL COURTS   AGRARIAN REFORMS ACT  

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