Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shahmala Begum And Others vs State Of Jk And Others
2021 Latest Caselaw 254 j&K/2

Citation : 2021 Latest Caselaw 254 j&K/2
Judgement Date : 1 March, 2021

Jammu & Kashmir High Court - Srinagar Bench
Shahmala Begum And Others vs State Of Jk And Others on 1 March, 2021
     S. No. 201
     After Notice
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR

                                         OWP no. 1935/2017

     Shahmala Begum and others
                                                               .... Petitioner(s)
                                      Through: Mr Nissar Ahmad, Advocate

                                                 V/s
     State of JK and others
                                                                ... Respondent(s)
                                       Through: Mr B. A. Dar, Sr. AAG
      CORAM:
                          Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                              Hon'ble Mr Justice Puneet Gupta, Judge

                                             ORDER

01.03.2021

Mr Nissar Ahmad, learned counsel for the petitioners, submits that during the pendency of the present writ petition, the respondents had proceeded to issue the Notification under section 6 of the Land Acquisition Act which was challenged in the subsequent writ petition, OWP no. 1191/2018 and the Writ Court in terms of order dated 26.02.2019, while allowing the writ petition, quashed the notification No. 194-Rev(LAJ) of 2018 dated 25.04.2018 and directed the respondent no. 1 to proceed to consider the record of the proceedings conducted by the respondent no. 4 under Section 5A of the Act and the report containing recommendations, if any, on the objections of the petitioners submitted by him and take a decision in terms of Section 5A of the Act before issuing formal declaration in terms of Section 6 of the Act. He has produced the copy of the judgment which is taken on record.

This writ petition, in view of above, is rendered infructuous, therefore, dismissed as such along with connected CM(s). Interim direction, if any, granted in this writ petition shall stand vacated.

                                         (Puneet Gupta)      (Ali Mohammad Magrey)
                                                Judge                   Judge
     Srinagar
     01.03.2021
     Amjad Lone PS



AMJAD AHMAD LONE
2021.03.04 17:16
I attest to the accuracy and
integrity of this document
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter