 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 58 Summary of Supreme Court view 5.39. Thus, the view of the Supreme Court in this matter is that disputed questions of fact should not ordinarily be tried in a writ petition under Article 226 of the Constitution, and such questions should be left for consideration by an ordinary civil court.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back