Inhabitants Of Niabat Sinoo And ... vs Union Territory Of J&K And Others
2021 Latest Caselaw 490 j&K

                                                                    Sr. No. 101
               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
CJ Court

Case: LPA No. 61 of 2021
(Through Virtual mode)


Inhabitants of Niabat Sinoo and another               ...Petitioner(s)/Appellant(s)
                                   Through: Sh. N. D. Qazi, Advocate.

                             v/s
Union Territory of J&K and others                                .... Respondent(s)
                                   Through:

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                        ORDER

Heard counsel for the appellants.

The challenge is to the judgment and order dated 20.12.2019 passed

by the writ court. The submission is that the aforesaid petition was decided in

limine without putting anyone to notice. The rights of the appellants are

affected as they are residents of village Sinoo.

In view of the above, as the appellants were not party, leave to

appeal is granted to them.

The delay in filing the appeal is also condoned as the appellants were

not party and were not aware of the writ proceedings or the judgment passed

therein, subject to the objections by the other side on appearance, if any.

Delay condonation application No.3437/2021 and application for

leave to appeal are condoned.

Issue notice to the respondents.

List on 5th July 2021.

                               (RAJNESH OSWAL)          (PANKAJ MITHAL)
                                        JUDGE            CHIEF JUSTICE
        Jammu
        19.04.2021
        Tilak




RAJ KUMAR
2021.04.22 10:33