Bansi Lal And Others vs Ut Of J&K And Others
2021 Latest Caselaw 151 j&K

                                                             Sr. No. 105




       HIGH COURT OF JAMMU AND KASHMIR AT JAMMU


                                              WP(C) No. 1394/2020
                                              CM No. 4455/2020


Bansi Lal and others                               .... Petitioner/Appellant(s)

                                   Through:- Mr. K. S. Puri, Advocate

                             V/s

UT of J&K and others                                       .....Respondent(s)

                                   Through:- Ms. Monika Thakur, Assisting
                                             Counsel to Mr. S. S. Nanda,
                                             Sr. AAG for R-1 to 3
                                             Mr. M. A Bhat, Advocate for
                                             R-4

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

Mr. M. A Bhat, learned counsel for respondent No. 4 submits that

in view of the judgment dated 09.10.2020 passed by Hon'ble Division

Bench in PIL No. 19/2011, the Jammu and Kashmir State Lands (Vesting

of Ownership to the Occupants) Act, 2001 has been declared as

unconstitutional, as such, this petition would not survive for adjudication.

Mr. K. S. Puri, learned counsel for the petitioners' seeks and is

granted time to seek instructions and respond to the same.

List on 22.03.2021.

(Sindhu Sharma) Judge JAMMU 18.02.2021 SUNIL-II