Brahma Devi & Anr vs Union Territory Of J&K & Ors
2023 Latest Caselaw 220 j&K

                                            Sr. No. 101
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                     WP(C) No. 240/2023
                                                       CM No. 596/2023

Brahma Devi & anr.                              .... Petitioner/Appellant(s)

                       Through:-   Mr. O. P. Thakur, Sr. Advocate with
                                   Mr. O. S. Bandral, Advocate

                 V/s

Union Territory of J&K & ors.                              .....Respondent(s)

                       Through:-   Mrs. Monika Kohli, Sr. AAG

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

Mrs. Monika Kohli, learned Sr. AAG has placed on record a

communication dated 08.02.2023 addressed by the Deputy

Commissioner, Ramban which shows that the land mutated under the

provisions of Roshni Act and after the judgment rendered in case titled

Prof. S. K. Bhalla v State of J&K and others, and thereafter, the same

was recorded as State land which is in illegal possession of the

petitioners and to whom notices are yet to be issued. This

communication dated 08.02.2023 is taken on record.

In view of the order dated 04.12.2020 in CM No. 6342/2022 in

PIL No. 19/2021, this petition be placed before the Hon'ble Division

Bench on 13.02.2023.

(Sindhu Sharma) Judge JAMMU 09.02.2023 Ram Murti