J&K&L HC: District Judge Serving as Reference Court under Land Acquisition Act Acts as a Civil Court - (17 Mar 2026)
LAND ACQUISITION
J&K&L HC held that a District Judge acting as a Reference Court under the Land Acquisition Act functions as a civil court, passing judicial orders that cannot be challenged via a writ under Article 226 but only under the court’s supervisory jurisdiction, as clarified in a Letters Patent Appeal.
Tags : LAND ACQUISITION ACT CIVIL COURT DISTRICT JUDGE
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