J&K&L High Court: Limitation Must be Decided Before Hearing Appeal Against 31-Year-Old Mutation - (27 Jul 2026)
LIMITATION
J&K and Ladakh High Court held that a revenue appellate authority must first decide whether a delayed appeal is maintainable before examining its merits, ruling that entertaining and allowing an appeal against a 1959 mutation after 31 years without deciding limitation was a jurisdictional error.
Tags : LIMITATION; REVENUE APPELLATE AUTHORITY; MUTATION
Share : 
|