Ghulam Hassan Wani And Ors vs Collector Land Acquisition And Ors
2025 Latest Caselaw 1762 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Hassan Wani And Ors vs Collector Land Acquisition And Ors on 10 October, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                Serial No. 64
                                                                                Supplementary List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                CM No. 6492/2025 in
                                                CM(M) No. 431/2025


                Ghulam Hassan Wani and Ors.
                                                                       ..... Appellant/petitioner(s)
                                                     Through: -
                               Ms. Masooda Jan, Sr. Advocate with Ms. Nazima, Advocate


                                                           V/S
                Collector Land Acquisition and Ors.
                                                                               ..... Respondent(s)

Through: -

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 10.10.2025

01. On the set of facts and grounds urged, coupled with the submissions

made at Bar, the instant application is allowed and the requirement of

placing on record the certified copy of impugned order is dispensed

with for the time being. The certified copy of the impugned order,

however, shall be placed on record of the file by the petitioners within

two weeks.

02. CM disposed of.

01. By this petition, petitioner is invoking the supervisory jurisdiction of

this Court under Article 227 of the Constitution of India, thereby

challenging the order dated 03.05.2025, passed by the Principal

District Judge, Budgam, whereby the application dated 12.02.2022,

filed by the petitioner, giving the account details of the Judgment

debtor has not been considered.

02. It is submitted by learned senior counsel for the petitioner that the

application dated 12.02.2022, was also filed through electronic mode,

however, the same has not been considered in terms of impugned

order.

03. Notice to the respondents. Requisites within one week.

04. Registry is directed to summon the digitized record from the learned

Court of Principal District Judge, Budgam.

05. List on 14.11.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 10.10.2025 "Mohammad Yasin Dar"