Kabal Singh vs Ut Of J&K And Others
2025 Latest Caselaw 778 J&K

Jammu & Kashmir High Court

Kabal Singh vs Ut Of J&K And Others on 8 August, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                           2025:JKLHC-JMU:2223




     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                   Reserved on      06.06.2025
                                                   Pronounced on     08.08.2025

WP(C) No. 549/2023
c/w
WP(C) No. 559/2023
WP(C) No. 561/2023
WP(C) No. 562/2023
WP(C) No. 563/2023
WP(C) No. 3189/2023
WP(C) No. 3213/2023 &
WP(C) No. 3225/2023

Kabal Singh                                       .....Appellant(s)/Petitioner(s)


                       Through: Mr. K. L. Pandita, Advocate
                 Vs
UT of J&K and others                                               ..... Respondent(s)


                       Through: Ms. Monika Kohli, Sr. AAG


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

1. The issues involved in these writ petitions are akin to each other and

hence, they were heard together and are being disposed of by this common

order.

2. At the very outset, learned counsel for the petitioners submitted that

the petitioners in all these petitions are interested only in conducting of

elections by the official respondents for the post of Lambardar of their

respective villages within a stipulated period and the petitions be disposed of

accordingly.

2025:JKLHC-JMU:2223

WP(C) No. 549/2023 a/w connected matters.

3. Having regard to the precise submission made by the learned

counsel for the petitioners, all these petitions are disposed of with a direction to

the official respondents to conduct the elections for the post of Lambardar of

the respective villages of the petitioners within a period three months from the

date of receipt of copy of this order. Needless to say that the official

respondents shall release the arrears of remuneration/salary in favour of the

petitioners, if any due.

4. Registry to place copy of this order of the record of each file.

(RAJNESH OSWAL) JUDGE

Jammu 08.08.2025 Karam Chand/Secy.

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No