Section 5 in Jodhpur Development Authority Appellate Tribunal Rules, 2017
5. Scrutiny of memorandum of appeal.
- On presentation of memorandum of appeal and before initiating any action on it, the Tribunal or any officer as it appoints in this behalf shall have the scrutiny made on the following points:-(i)whether it bears the signatures of the appellant;(ii)whether it is accompanied by order or its true copy against which the appeal has been filed along with the requisite number of copies of appeal, notice, documents affidavits under clauses (b) (c) and (e) of sub-rule (2) of yule (3);(iii)whether it is within the jurisdiction of the Tribunal;(iv)whether it contains the grounds of appeal;(v)whether the appeal is within the period of limitation or whether the appellant has given sufficient cause for not preferring appeal within the limitation period; and(vi)any other relevant point effecting the admissibility of appeal.
