Raman Kumar Sharma And Others vs Union Of India And Others
2021 Latest Caselaw 1188 j&K

                                                                     Sr. No.61


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                                 WP(C) No. 2022/2021
                                                 CM No. 7475/2021

Raman Kumar Sharma and others                       .....Appellant(s)/Petitioner(s)

                       Through: Mr. Abdul Hafeez, Advocate

                  Vs

Union of India and others                                      ..... Respondent(s)

                       Through:

Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                     ORDER

24.09.2021

Issue notice to the respondents, returnable within four weeks.

List along with WP(C) No. 1956/2021 on 17.11.2021.

In the meantime, subject to objections from the other side and till next

date of hearing before the Bench, it is ordered that the status quo in regard to the

possession on spot be maintained.

The issue of delay and laches would be considered in the light of the

judgment of the Apex Court "Municipal Corporation of Greater Bombay Vs.

The Industrial Development Investment Company Pvt. Ltd. & Ors. " reported

in AIR 1997 SC 482, on the next date of hearing.

                            (Puneet Gupta)           (Dhiraj Singh Thakur)
                                Judge                       Judge
Jammu
24.09.2021
Shammi