Chaman Kumar & Ors vs Union Territory Of J&K & Ors
2024 Latest Caselaw 152 j&K

Jammu & Kashmir High Court

Chaman Kumar & Ors vs Union Territory Of J&K & Ors on 15 February, 2024

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                           Sr. No. 53
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

WP(C) No. 2602/2023

Chaman Kumar & ors.                                 .... Petitioner/Appellant(s)

                            Through:-   M/s R. K. S. Thakur, Anandita Thakur
                                        and Neha Abrol, Advocates

                      V/s

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

                            Through:-   Ms. Aparna Gupta, Assisting counsel
                                        to Mrs. Monika Kohli, Sr. AAG for
                                        R1-5
                                        Mr. R. K. Gupta, Sr. Advocate with
                                        Mr. Sunny Mahajan, Advocate for R6

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

15.02.2024

Heard.

Reserved for judgment.

Respondent No. 5/Collector shall produce the record of

acquisition within one week.

(Sindhu Sharma) Judge JAMMU RAM MURTI/PS 15.02.2024