Inhabitants Of Tehsil Mongri And ... vs State Of J&K And Another
2023 Latest Caselaw 2003 j&K

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 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

                                            OWP No. 301/2019

Inhabitants of Tehsil Mongri and others      .....Appellant(s)/Petitioner(s)

                    Through: Mr. G. S. Thakur, Advocate.

               Vs

State of J&K and another                               .....Respondent(s)

                    Through: Mr. Ramesh Arora, Advocate.

Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                               ORDER

16.09.2023

1. Learned counsel for the petitioners submits that the subject

matter of the writ petition is Government Order no. 265-HE of 2018

dated 11.04.2018 whereby sanction came to be accorded for permanent

establishment of the new Government Degree College in uncovered

areas of Jammu Division as identified in the Government Order itself.

2. The petitioners in the writ petition are residents of village

Moungri for whom Government Degree College is granted but there

came to be a challenge to the grant of Government Degree College to

Moungri by the Inhabitants of other village i.e. Panchari, which has

resulted in institution of two writ petition OWP no. 1178/2018 and

OWP no. 330/2019 with which the present petition bears relation.

3. However, it is reported that the said two writ petitions have come

to be disposed of vide an order/judgment dated 10.05.2023.

4. Mr. G. S. Thakur, learned counsel for the petitioners is requested

to verify the status of the disposal of the said two writ petitions as the

same is going to govern the outcome of the present writ petition as

well.

5. Let the needful instructions be reported by the next date of

hearing.

6. List on 22.09.2023.

(RAHUL BHARTI) JUDGE Jammu 16.09.2023 Shivalee