Balak Ram vs Additional Deputy Commissioner Jammu
2025 Latest Caselaw 742 J&K

Jammu & Kashmir High Court

Balak Ram vs Additional Deputy Commissioner Jammu on 7 August, 2025

                                                                        Sr. No. 21

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
Case: WP(C) No.221/2023

Balak Ram                                                          ..... Petitioner(s)

                      Through :- None.

                 Vs

Additional Deputy Commissioner Jammu                             .....Respondent(s)
and othes

                      Through :- Ms. Priyanka Bhatt, Assisting Counsel to
                                 Mrs. Monika Kohli, Sr. AAG
                                 Mr. Pawan Kumar Manni, Advocate
          CORAM:
          HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                     ORDER

07.08.2025

It has been fairly submitted by the learned counsel appearing on

behalf of the contesting respondent Nos.3 & 4 that while filing the reply in the

instant petition a specific stand was taken by the private respondents that the

order dated 04.09.2017, whereby the Mutation under Section 5 was set aside by

the Additional Deputy Commissioner, Jammu along with order dated

15.06.2023 passed by the learned Tribunal, was challenged before this Court in

WP(C) No.2660/2023 wherein, at the time of filing of the reply the Court was

pleased to stay the impugned order and parties were directed to maintain status

quo.

It has been further submitted by the learned counsel appearing on behalf

of the private respondents that on the day when the reply was filed only the

status quo order was passed by Co-ordinate Bench of this Court and during the

pendency of the instant petition, the Co-ordinate Bench vide judgment dated

07.04.2025 has allowed the writ petition which was pending adjudication at that

relevant point of time preferred by the private respondents and the order

impugned in the said writ petition which was the subject matter in the said writ

petition pased by Commissioner on 04.09.2017 and the order passed by the

learned Tribunal dated 15.06.2023 were set aside. The copy of the said

judgment has been provided to this Court which has been taken on record. In

view of the judgment passed by the learned writ Court has direct bearing on the

instant petition and accordingly, he prays that the instant petition is required to

be heard.

In the light of the judgment passed by the learned Co-ordinate Bench

mentioned (supra) and in view of the fact that there is no representation on

behalf of the petitioner today, the matter could not be heard.

In the interest of justice, the matter is adjourned with the rider that no

further adjournment on any count whatsoever shall be granted on the next date

of hearing.

List on 11.09.2025.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 07.08.2025 Shammi