Tahira Qayoom vs Union Territory Of J&K And Others
2025 Latest Caselaw 1156 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Tahira Qayoom vs Union Territory Of J&K And Others on 26 May, 2025

                                                Serial No. 04
                                              REGULAR CAUSE LIST

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                       WP(C) 1123/2025
                        CM(2966/2025)

 Tahira Qayoom                                     ...Petitioner(s)

 Through: Mr. Nazish, Advocate.


                                Vs.

 Union Territory of J&K and Others.           ...Respondent(s)

 Through: Mr. Ilyas Nazir Laway, GA.

 CORAM:
          Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                               ORDER

26.05.2025

01. Mr. Ilyas Nazir Laway, learned Government

Advocate seeks two days time to have instructions in the

matter with particular reference to the communication

issued by the Revenue Department dated 20th February

2025, which is impugned in the present petition, by virtue of

which a blanket direction has been issued, whereby the

Inspector General of Registrations, J&K, has been conveyed

that alienation of the land allotted under Government Order

No. LB-6/C dated 5th June, 1958 followed by Government

Order No. S-432 dated 3rd June, 1966, cannot take place.

02. Prima facie, this Court is of the view that such

blanket direction is contrary to the import of the policy of the

Government framed in terms of Government Order No. LB-

6/C dated 5th June, 1958 followed by Government Order No. S-432 dated 3rd June, 1966 and the law laid by the Hon'ble

Division Bench of this Court in case titled "Kewal Krishan vs

State of J&K and Others" bearing LPA(OW) No. 8/2000

decided on 15th April, 2004 as also the judgment passed by

this Court in WP(C) No. 435/2021 c/w WP(C) No. 795/2022

titled "Abdul Majid Vs Union Territory of J&K and Others"

decided on 7th May, 2025.

03. Before proceeding further in the matter, Mr. Laway,

learned Government Advocate is directed to have instructions

in this matter.

04. List this matter on 28th May, 2025.

(Wasim Sadiq Nargal) Judge SRINAGAR:

26.05.2025 "HAMID"