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Swarn Singh vs State Of J&K & Ors
2021 Latest Caselaw 120 j&K

Citation : 2021 Latest Caselaw 120 j&K
Judgement Date : 16 February, 2021

Jammu & Kashmir High Court
Swarn Singh vs State Of J&K & Ors on 16 February, 2021
                                                                                              Sr. No. 317




                          HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                                                              OWP No. 727/2017
                                                                              IA Nos.01&02 of 2017
                  Swarn Singh                                                                 .... Petitioner(s)
                                                              Through:-       Mr. R. K. S. Thakur, Adv
                                                       V/s

                  State of J&K & ors.                                                    .....Respondent(s)
                                                              Through:-       None
                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                                ORDER

Petitioner seeks a direction to the respondents to finalize the case of

the petitioner for conferring of the ownership rights in respect of land

measuring 12 Kanal falling under Khasra No. 579/235-min under the

provisions of The Jammu and Kashmir State Lands (Vesting of Ownership to

the Occupants) Act, 2001 and rules framed thereunder.

The Jammu and Kashmir State Lands (Vesting of Ownership to the

Occupants) Act, 2001 has been declared as unconstitutional by the Division

Bench of this Court vide judgment dated 09.10.2020 rendered in PIL No.

19/2011 titled Prof. S. K. Bhalla & ors. vs. State of J&K and others. In

view of the said judgment, this petition has become infructuous.

In view of the aforesaid, this petition alongwith connected

application(s) is dismissed as having been rendered infructuous. Petitioner is

at liberty to revive the petition in case the said judgment and order is set

aside or is otherwise reviewed.

(Sindhu Sharma) Judge JAMMU 16.02.2021 Ram Murti Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

RAM MURTI 2021.03.03 10:31 I attest to the accuracy and integrity of this document

 
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