Babu Ram vs State Of J&K And Others
2021 Latest Caselaw 306 j&K

                                                                                    S. Nos. 205
                               HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU

                                                                     OWP No. 236/2007
                                                                     IA No. 361/2007
                                                                     IA No. 99001/2008
                                                                     [D-787/2008])

        Babu Ram                                                                    ...Petitioner(s)

                        Through :- Mr. K. S. Johal, Sr. Advocate with
                                   Mr. Supreet Singh Johal, Advocate
                       v/s         <




        State of J&K and others
        't
                                                                .....Respondent(s)

                                   Through :- Mr. S. S. Nanda, Sr. AAG


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

                                                          ORDER

For the last several dates of hearing, there has been no representation on behalf of the petitioner. The matter came to be listed on 23.04.2007, 30.06.2008, 14.07.2008, 17.06.2020 & 29.06.2020, on which dates, there was no representation on behalf of the petitioner.

Today also, when the case was called out, nobody turned up to represent the petitioner. It is, thus, apparent that the petitioner has lost interest in prosecution of this petition. Otherwise, also the relief claimed by the petitioner that he is entitled for regularization of his possession over the State land in view of the Jammu and Kashmir State Land (Vesting of Ownership to Occupants) Act, 2001, cannot be granted, in view of the judgment passed by the Division Bench of this Court, declaring the aforesaid Act, as unconstitutional.

Accordingly, the writ petition is dismissed for non-prosecution.

(SANJEEV KUMAR) JUDGE JAMMU 16.03.2021 Shivalee Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No

SHIVALEE KHAJURIA 2021.03.17 14:51 I attest to the accuracy and integrity of this document