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Jammu & Kashmir High Court
Inhabitants Of Habitation Kathure vs Union Of India Through on 20 February, 2026
Serial No. 170
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 363/2026
CM No. 864/2026
CM No. 865/2026
Date of Order:- 20.02.2026.
Uploaded on :-23.02.2026
Inhabitants of habitation Kathure ,
Village Kamet, habitation Nilman,
Shakriyal & Gahri of Village Gahri
Through, Mr. Mohd. Ali,
S/O Sonullah Mir,
R/O Nilman Revenue,
Village Rajgarh, District Ramban. .....Appellant(s)/Petitioner(s)
Through: Mr. Masood Ahmed, Advocate.
V/s
01. Union of India Through
Secretary, Ministry of Rural Development,
Government of India,
New Delhi.
02. The U.T of J&K through
Principal Secretary,
Public Works (R&B) Department,
Civil Secretariat, Jammu.
03. The Chief Engineer,
PMGSY (JKRDA), Jammu.
04. The Superintendent Engineer,
PMGSY Circle, Batote,
District Ramban.
05. The Executive Engineer,
PMGSY Division, Ramban.
06. The Deputy Commissioner, Ramban. ..... Respondent(s)
Through: Mr. Ravinder Gupta, AAG for R-2 to 5.
Ms. Nazia Fazal, AC vice
Mrs. Monika Kohli, Sr. AAG for R-6.
2
CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
ORDER
(20.02.2026)
01. Inhabitants of Village Ghari, Nilman Shakriyal and Kathure-Kumate,
Tehsil Rajgarh, District Ramban, through Mr. Mohd Ali, has invoked
writ jurisdiction of this Court, by adopting a resolution dated
11.02.2026, authorising him to approach this Court and seek
direction upon respondent Nos. 4 & 5 to complete construction work
of Motorable Link Road L102 (Karol Kumate road km 26 to Ghari)
having 2.8 Kilometer Length thereby connecting the unconnected
habitation Gahri with further direction upon respondent Nos. 4, 5 &
6 to pay the visit personally along with the Team of Expert Engineers
for verifying the Survey of Motorable Link road L085 (Gahri to
Kathure Via Nilman, Shakrial) in order to settle the grievance of the
inhabitants and to restrain the respondents from proceedings with the
construction work of link Road from Natna Point to Karol-Kumate
road toward habitation Kandloo and Trali owing to reason that there
is no sanction or proposal, and these two habitations are not fulfilling
the criteria for road under PMGSY Scheme.
02. Learned counsel for the petitioner submits that the petitioner shall be
satisfied, if this petition is disposed of, at this stage with a direction
to Deputy Commissioner, Ramban and Superintending Engineer,
PMGSY Circle, Batote, District Ramban, to look into the grievance,
as projected in this petition and stick to the alignment settled as per
the DPR without any deviation under any extraneous pressure.
03. Learned counsel for the respondents who are present before this
Court submit that the respondents are not averse for the consideration
of the matter, as prayed for, by the learned counsel for the petitioner.
04. In view of the pleadings and submissions made by learned counsel
for the petitioner, this petition is disposed of at this motion stage,
with a direction to respondents- No. 4-Superientending Engineer,
PMGSY Circle Batote, and respondent No. 6-Deputy Commissioner,
Ramban to consider the representation that the petitioner has already
made to respondent No. 6 on 18.08.2025, annexed as Annexure -IV
with this writ petition.
05. The representation shall be considered by the concerned authorities
and petitioner shall also be heard personally, before proceedings
further with the proposed construction of Motoable Link L102
(Karol Kumate road km 26 to Ghari) having 2.8 Kilometer Length
and Motorable Link road L085 (Gahri to Kathure Via Nilman,
Shakrial) having 07 kilometers of length.
06. Petition, is thus, 'disposed of' along with connected application(s).
(M A CHOWDHARY)
JUDGE
Jammu
20.02.2026
Renu
