Bansi Lal And Others vs
2021 Latest Caselaw 350 j&K

                                                                                       S. No.112
                               HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU

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

             Bansi Lal and others                                                     ...Petitioner(s)

                           Through :- Mr. K. S. Puri, Advocate.
                          v/s     <




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

                                  Through :- Ms. Monika Thakur, Advocate vice
                                             Mr. S. S. Nanda, Sr. AAG for R-1 to 3.
                                             Mr. M. A. Bhat, Advocate for R-4&5.


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

                                                     ORDER

On the last date of hearing i.e. 18.02.2021, learned counsel for the petitioners was granted time to seek instructions and respond to the contention of the learned counsel appearing for respondent No. 4 that in view of the judgment dated 09.10.2020 passed in PIL No. 19 of 2011 whereby the Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001 (for short, the Act of 2001) has been declared unconstitutional, therefore, this petition would not survive for adjudication.

Mr. K. S. Puri, Advocate appearing for the petitioners submits that he may be given liberty to file the fresh petition in case the decision in the review petition filed before Hon'ble the Supreme Court/Division Bench of this Court goes in favour of the persons who have got the benefit of the Act of 2001.

This writ petition, for the present, has been rendered infructuous, and is dismissed, as such, however, with liberty as prayed for.

(SANJEEV KUMAR) JUDGE JAMMU 22.03.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

PARAMJEET SINGH 2021.03.23 15:15 I attest to the accuracy and integrity of this document