Gurcharan Singh And Ors vs Ut Of J&K And Ors
2025 Latest Caselaw 2316 J&K

Jammu & Kashmir High Court

Gurcharan Singh And Ors vs Ut Of J&K And Ors on 10 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                          Sr. No. 2


          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                     Case No.: CM No. 5357/2025 in
                               WP(C) No. 32/2025
Gurcharan Singh and Ors.
                                               ..... Petitioner(s)/Appellant (s)

                      Through :-
                          v/s
UT of J&K and Ors.                                                .....Respondent(s)
                      Through :- Ms. Monika Kohli, Sr. AAG
                                 Mr. Sumir Pandita, Advocate for R-4

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                      ORDER

10.10.2025

1. This is an application, filed by respondent No. 4/applicant-herein seeking

modification of the judgment dated 3rd January, 2025 passed by this Court in

WP(C) No. 32/2025 titled as "Gurcharan Singh versus UT of J&K and Ors." on

the ground that it has been passed without affording an opportunity of being heard

to respondent No. 4/applicant and, therefore, untenable in the eye of law.

2. It is submitted by the learned counsel for respondent No. 4/applicant that

since this Court has not fixed any time-frame for filing the revision petition before

the Financial Commissioner, as such, the petitioners-herein took advantage of the

situation and chose not to file any revision petition with a view to enjoy the benefit

of interim protection granted by this Court.

3. Having heard learned counsel for the parties, I find prima-facie substance in

the submissions made by learned counsel for the respondents.

4. Issue notice to the non-applicant, returnable within four weeks. Requisites

for service within two weeks.

5. List on 21.11.2025.

6. In the meanwhile, subject to objections and till the next date of hearing, the

judgment dated 03rd January, 2025 passed by this Court in WP(C) No. 32/2025

shall remain in abeyance.

(SANJEEV KUMAR) JUDGE

JAMMU 10.10.2025 AKHILESH