revenue authorities Archives

Revenue Authorities cannot issue ‘No Caste No Religion’ Certificate in absence of powers conferred by law or by Government: Madras HC

“The Revenue Authority is expected to exercise their powers within the ambit of the statutes, rules and the Government Orders in force. They are not expected to issue the certificates at their choice. The claim of the petitioner has not been supported by any statute or Government Orders”.

Case Briefs High Courts

“Every ‘FILE’ carries a ‘LIFE’”; Tahsildar cannot decide question of Will in mutation proceeding: Madhya Pradesh High Court

Madhya Pradesh High Court held that all authorities while discharging public duties or performing judicial/quasi-judicial functions must be think about Justice and that every “FILE” carries a “LIFE”.

Case Briefs High Courts

P&H HC| Presumption attached with registered Will with regard to its genuineness cannot be questioned before revenue authorities

Punjab and Haryana High Court: Petitioner had approached the Court before a Bench of Augustine George Masih, J., challenging order passed by

High Courts

Forest Land cannot be regularized by Revenue Authorities

Himachal Pradesh High Court: In an appeal before this court filed by the plaintiff for declaration of permanent prohibitory injunction against the State