Ghulam Hassan Magray vs Union Territory Of J&K And Others
2025 Latest Caselaw 587 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Hassan Magray vs Union Territory Of J&K And Others on 12 August, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

     HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                     AT SRINAGAR

                                                   Reserved on         23.05.2025
                                                   Pronounced on       12.08.2025


WP(C) No. 1134/2023(O&M)


Ghulam Hassan Magray                             .....Appellant(s)/Petitioner(s)


                    Through: Mr. Gulzar Ahmad Bhat, Adv.
               vs
Union Territory of J&K and others                            ..... Respondent(s)
                    Through: Mr. Illyas Nazir Laway, GA

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                JUDGMENT

1. The petitioner was appointed as a Lambardar of Village Kigam, Tehsil

Drugmulla, District Kupwara vide order dated 27.07.1998 on temporary

basis and has sought a direction upon the official respondents to allow

him to continue to perform his duties as Lambardar of Village Kigam,

Tehsil Drugmulla, District Kupwara and further restraining the official

respondents from appointing any other person as Lambardar of the

aforesaid village.

2. The official respondents have filed the response, stating therein that they

are acting in accordance with the J&K Lambardari Rules, 1980 and

further that the petitioner does not hold any civil post.

3. This Court vide order dated 15.05.2023 directed that the petitioner, if

working as Lambardar of Village Kigam, Tehsil Drugmulla as on date on

temporary basis, he shall not be replaced by similar arrangement. The

official respondents have not stated as to whether they have appointed

respondent No. 4 as Lambardar or not.

4. As such, the present petition is disposed of by directing the official

respondents to hold elections for the post of Lambardar of Village Kigam,

Tehsil Drugmulla, District Kupwara within a period of three months from

the date of receipt of copy of this order.

(Rajnesh Oswal) Judge SRINAGAR 12.08.2025 Rakesh PS Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No