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Calcutta HC: Demolition Orders Cannot be Challenged under Article 226 if a Statutory Appeal Exists - (10 Feb 2026)

CIVIL

Calcutta High Court, Port Blair Bench, held that a municipal demolition order cannot be directly challenged under Article 226 when an effective statutory appeal exists, noting that the competent authority issued a reasoned order after hearing all stakeholders.

Tags : DEMOLITION ORDERS   STATUTORY APPEAL   CHALLENGED  

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