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Allahabad HC: No Limitation Period Applies To Art 226 Petitions, Inordinate Delay Can Be Fatal - (31 Jul 2026)

LIMITATION

Allahabad High Court held that although no limitation period applies to Article 226 petitions, unexplained inordinate delay can be fatal. It dismissed a challenge to a 2023 order, observing that writ jurisdiction must be invoked within a reasonable time.

Tags : WRIT PETITION; LIMITATION PERIOD; DELAY  

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