Shams Ud Din Shah And Anr vs Through
2021 Latest Caselaw 1699 j&K/2

                                                                   Supplementary-1
                                                                      S. No. 69


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                                                       WP(C) 2740/2021
                                                       CM No. 8530/2021

Shams ud Din Shah and Anr.
                                                                   ... Petitioner(s)
                           Through: Mr. Hakim Suhail Ishtiyaq, Adv.

                           V/s
Union Territory of JK and Ors.

                           Through:
                                                                 ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                   ORDER

29.12.2021

Notice to the respondents in the main petition as well as in CM, returnable within four weeks.

Requisite steps for service within two weeks. List on 15th April, 2022.

In the meanwhile, subject to objections and till next date of hearing before the Bench, the petitioners shall not be evicted from the subject land otherwise than in accordance with the directions contained in the Judgment dated 09.10.2020 passed by the Division Bench of this Court in PIL No. 19/2011.

(SANJEEV KUMAR) JUDGE Srinagar 29.12.2021 "Shamim Dar"