Imtiyaz Ahmad Shah vs Ut Of J&K & Ors
2026 Latest Caselaw 250 J&K

Jammu & Kashmir High Court

Imtiyaz Ahmad Shah vs Ut Of J&K & Ors on 2 February, 2026

                                                                     Serial No. 105

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

WP(C) No. 173/2026
CM Nos.405/2026 & 406/2026

Imtiyaz Ahmad Shah                                  .....Appellant(s)/Petitioner(s)


                         Through: Mr. Abdul Rehman Mattoo, Advocate.
                    vs
UT of J&K & Ors.                                               ..... Respondent(s)
                         Through: Mr. Vivek Mattoo, Assisting Counsel vice
                                  Mr. Vishal Bharti, Dy.AG for R-1&2.

CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                    ORDER

(02.02.2026)

1. This application has been moved by the petitioner seeking exemption to

place on record certified copy of impugned orders dated 16.10.2025 and

29.01.2026 passed by the learned Special Railway Magistrate, Jammu and

certified copy of Lok Adalat Award dated 17.02.2024 as also Compromise Deed

dated 16.02.2024.

2. For the reasons assigned in the application, coupled with submissions urged

at Bar, the same is allowed. The petitioner is dispensed with from filing certified

copy of orders dated 16.10.2025 and 29.01.2026 as well as certified copy of Lok

Adalat Award dated 17.02.2024 as also Compromise Deed dated 16.02.2024, for

the time being and he shall file the same within four weeks.

3. Application stands disposed of.

WP(C) No. 173/2026, CM No.405/2026

1. Petitioner, through the medium of this petition, has challenged orders dated

16.10.2025 and 29.01.2026 passed by the learned Special Railway Magistrate,

Jammu in Execution Petition titled Harjeet Singh vs. Imtiyaz Ahmed Shah,

arising out of National Lok Adalat Award dated 17.02.2024, whereby the amount

is being recovered from the petitioner.

2. Learned counsel for the petitioner submits that the petitioner has already

liquidated the awarded amount and the Executing Court has ordered to recover the

penalty amount, in the event of default, which is not permissible.

3. Heard learned counsel for the petitioner.

4. Issue notice.

5. Mr. Vivek Mattoo, assisting counsel appearing vice Mr. Vishal Bharti, Dy.

AG, causes appearance on behalf of respondent Nos. 1 & 2 and waives notice.

Notice shall be issued to respondent No.3 returnable within four weeks, subject to

furnishing of requisites within one week.

6. List on 06.03.2026.

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

before the Bench, impugned orders are stayed.

(MA CHOWDHARY) JUDGE Jammu 02.02.2026 Surinder