Tsewang Rigzin vs Ladakhi Amchi Sabha
2025 Latest Caselaw 3075 J&K

Jammu & Kashmir High Court

Tsewang Rigzin vs Ladakhi Amchi Sabha on 19 December, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                           Sr. No. 190

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

TrP (C) No. 37/2025

Tsewang Rigzin                                          .....Applicant(s)/Petitioner(s)

                               Through :- Mr. S.R.Hussain, Advocate.

                         v/s
Ladakhi Amchi Sabha                                                 .....Respondent(s)

                               Through :-


CORAM:     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                   ORDER

19.12.2025

01. This transfer application has been preferred by the petitioner seeking

transfer of civil appeal titled "Tsewang Rigzin V. Ladakh Amchi Sabha"

from the Court of Principal District Judge, Leh either to the Court of

Principal District Judge, Kargil or the Court of Principal District Judge,

Srinagar.

02. It is stated by learned counsel for the petitioner that a civil appeal titled

"Tsewang Rigzin V. Ladakh Amchi Sabha" is pending before the Court

of Principal District Judge, Leh, arising out of judgment and decree

dated 29.03.2025, passed by the Court of Sub-Judge/Special Mobile

Magistrate, Leh. However, present Presiding Officer, who has been

recently posted/transferred as Principal District Judge, Leh, is a real

brother of President of the Ladakh Amchi Sabha, as such, as per learned

counsel for the petitioner, she is unable to hear the civil appeal, pending

before the Court of Principal District Judge, Leh.

03. Issue notice to the respondents, subject to furnishing of requisites steps

for their service, within two weeks.

04. List on 23.02.2026.

Meanwhile, subject to objections from the other side and till next date of

hearing, proceedings before the Court of Principal District Judge, Leh in

civil appeal titled "Tsewang Rigzin V. Ladakh Amchi Sabha", shall

remain stayed.

(Moksha Khajuria Kazmi) Judge JAMMU 19.12.2025 Eva