Sushil Kumar And Anr vs Ut Of J&K & Ors
2021 Latest Caselaw 1799 j&K

                                                                 Sr. No. 120
                                                                 Supplementary list-1

             HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                             AT JAMMU
                                                     WP(C) No.2901/2021
                                                     CM No.9670/2021

Sushil Kumar and anr.                                             .... Petitioner(s)


                                         Through:- Mr. Anil Khajuria, Adv.

                                   V/s

UT of J&K & ors.                                                .....Respondent(s)


                                         Through:-

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                      ORDER

The grievance of the petitioners is that they have been evicted by

respondent No.4 Tehsildar Kathua on the directions of the Deputy

Commissioner, Kathua vide order No.DCK/SQ/2021-22/2639-40 dated

03.11.2021 claimed to be in accordance with decree and judgment passed

by learned Sub-Judge, Kathua.

Learned counsel for the petitioners submits that instead of filing

execution petition which has become time barred, the respondents

purportedly filed an application and the petitioners have been evicted by

the orders of the Deputy Commissioner, Kathua which is without any

authority of law.

Issue notice to the respondents in the main petition as well as in

CM, returnable within four weeks. Requisites within one week.

List on 11.02.2022.

Respondents Nos.2 to 6 shall file the objections clearly indicating

placing on record the application and the order of the authority under

which they have proceeded to dispossess the petitioners.

(Sindhu Sharma) Judge JAMMU 31.12.2021 Eva