Ut Of J&K And Ors vs Kikar Singh
2025 Latest Caselaw 669 J&K

Jammu & Kashmir High Court

Ut Of J&K And Ors vs Kikar Singh on 4 August, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                        Serial No. 21

               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU


           LPA No. 65/2025 in
           [WP(C) No. 888/2023]
           CM No. 1925/2025


           UT of J&K and ors.                                         .....Appellant(s)/Petitioner(s)


                                          Through: Mrs. Monika Kohli, Sr. AAG
                                     vs
           Kikar Singh                                                          ..... Respondent(s)
                                          Through: Mr. Nadeem Bhat, Advocate

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                  HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                                       ORDER

04.08.2025

1. It is the contention of the appellants that order dated 13.11.2024

deserves to be set aside to the extent that it directs acquisition under

2013 Act and acquisition, if required should be under 1990 Act.

2. List on 08.09.2025.

3. In the meanwhile, subject to deposit of compensation within four

weeks' time in terms of the Land Acquisition Act, 1990 as was

applicable at relevant point of time, operation of the judgment

impugned shall stay.

                                          (RAJESH SEKHRI)                  (RAJNESH OSWAL)
                                                  JUDGE                            JUDGE
           Jammu
           04.08.2025
           Neha-II