Revenue Courts Archives

Granting repeated adjournments in routine manner affects judicial system; Rajasthan HC directs Revenue Courts to adjudicate old cases on priority

“The instant case is a glaring case where the petitioners took a time of two decades to complete their evidence and thereafter, the respondents are regularly seeking time to produce their evidence since last more than twenty years.”

Case Briefs High Courts

Revenue Courts cannot pass order by using rubber stamp seal: Allahabad HC directs Board of Revenue to apprise Courts, the way order sheet should be drawn

Allahabad High Court had cleared that it has not examined the case of either of the parties on merits and the Authority/Court concerned shall be free to decide the matter strictly in accordance with law.

Case Briefs High Courts

Revenue Courts must not adjudicate rights pertaining to immovable property once the lis in relation thereto is seized of by a civil court: Karnataka HC

Karnataka High Court: A Single Judge Bench comprising of G. Narendar, J. hearing a civil writ petition set aside the order of