Yash Paul Singh vs Commissioner Secretary Revenue And ...
2026 Latest Caselaw 2172 J&K

Jammu & Kashmir High Court

Yash Paul Singh vs Commissioner Secretary Revenue And ... on 10 April, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                           Sr. No. 203

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

WP (C) No. 938/2026

Yash Paul Singh                                         .....Applicant(s)/Petitioner(s)

                                Through :- Mr. Virender Dev Singh, Advocate

                        v/s
Commissioner Secretary Revenue and Others                           .....Respondent(s)

                                Through :- Ms. Chetna Manhas, Advocate vice
                                           Ms. Monika Kohli, Sr. AAG


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

                                   ORDER

10.04.2026

1. By this petition, the petitioner herein is seeking a direction upon the

respondents not to interfere into the peaceful possession of the

petitioner over the land in question.

2. It is stated by learned counsel for the petitioner that on 12.03.2026,

Tehsildar, Mahanpur along with Naib Tehsildar, Patwari, Police

officials and a JCB machine came to the land of the petitioner and

started damaging crop of the petitioner, whereafter petitioner has

been handed over notice dated 05.03.2026 under Bharatiya Nagarik

Suraksha Sanhita, 2023 which was never served upon the petitioner

earlier.

3. It is further stated that the petitioner has filed representation before

respondent nos. 3 and 4 on 23.03.2026, but till date no heed has

been paid to the representation made by him.

4. Issue notice to the respondents, which is waived by Ms. Chetna

Manhas, Advocate on behalf of the respondents. She seeks and is

granted four weeks' time for filing reply with an advance copy to

the counsel for the other side.

5. List on 05.05.2026.

6. Meanwhile, subject to objections from the other side and till next

date of hearing before the Bench, respondents are directed not to

interfere into the possession of the petitioner over the land falling

under Khasra No. 13, Khewat No. 19, Khata No. 65, situated at

village Kehlari, Tehsil Mahanpur, District Kathua without adopting

due procedure of law.

(Moksha Khajuria Kazmi) Judge JAMMU 10.04.2026 Manik