Abdul Rauf Fazili And Others vs Settlement Commissioner Jk
2025 Latest Caselaw 1802 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rauf Fazili And Others vs Settlement Commissioner Jk on 15 October, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Serial No. 57
                                                           Supplementary Cause list
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                          CM(6756/2025) IN OWP 1288/2014
                         IA(1/2014[2027/2014]) CM(6341/2023)
ABDUL RAUF FAZILI AND OTHERS                            ...Appellant(s)/Petitioner(s)

Through:     None
                                         Vs.

SETTLEMENT       COMMISSIONER                  JK
                                                                     ...Respondent(s)
SRINAGAR (REVENUE)
Through: Mr. M. Ashraf Wani, Advocate

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

15.10.2025 CM 6756/2025:

1. By this application, the applicants have sought modification/recalling of

the order/judgment dated 17.12.2024 passed in case titled "Abdul Rehman Fazili

& ors Vs. Settlement Commissioner J&K Srinagar", inter alia on the grounds

that the correct legal preposition has not been appreciated; legal representatives

of petitioner Tanveera Fazli and respondent No. 8, were in collusion with each

other; the sale deed executed by Misri Gojri in favour of Tanveera Fazli is in

contravention of the law i.e., Section 28A of Agrarian Reforms Act; the orders

which were not challenged before the writ court got nullified by a statement

made on behalf of respondent No. 8, who was engaged with petitioner.

2. Upon being asked as to how the application is maintainable, the learned

counsel sought withdrawal of the application, with liberty to file appropriate

motion.

3. Accordingly, the instant application is dismissed as withdrawn, with

liberty as prayed for.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

15.10.2025 "Adil Ismail"