Through :- Mr Aseem Sawhney Advocate ... vs State And Others
2024 Latest Caselaw 135 j&K

Jammu & Kashmir High Court

Through :- Mr Aseem Sawhney Advocate ... vs State And Others on 13 February, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                  Sr. No. 54

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU



                                                OWP No. 1044/2018 c/w
                                                Connected petitions

Land Owners of land being acquired for                            petitioner (s)
construction and others

                                Through :- Mr Aseem Sawhney Advocate with
                                           Mr. Amit Sharma Advocate.
                                           Mr. Anil Sethi Advocate
                                           Mr. Ankur Sharma Advocate.

                          V/s

State and others                                             .....Respondent(s)

                                Through :- Ms Sagira Zaffer Advocate vice
                                           Ms. Monika Kohli Sr. AAG
                                           Mr. Sunny Mahajan Advocate.
                                           Mr. Vipin Gandotra Advocate.

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL,JUDGE


                                   ORDER

(13.02.2024)

Learned counsel appearing for the petitioners submits that the issues involved in these petitions are squarely covered by the judgment passed by this Court in a case titled 'Land Owners of village Suthsoo and others vs. State of J&K and others' (OWP No.424/2018 and other connected matters) and the judgment passed by the Apex Court.

Mr. Vipin Gandotra learned counsel appearing for the respondents prays for some time to seek instructions.

List on 27.02.2024.

(VINOD CHATTERJI KOUL) JUDGE Jammu 13.02.2024