Mohd Iqbal & Ors vs Union Of India & Ors
2026 Latest Caselaw 295 J&K

Jammu & Kashmir High Court

Mohd Iqbal & Ors vs Union Of India & Ors on 3 February, 2026

                                                                     Serial No. 135

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU

WP(C) No. 187/2026
CM No. 437/2026

Mohd Iqbal & Ors.                                   .....Appellant(s)/Petitioner(s)


                        Through: Mr. Ankur Sharma, Advocate.
                  vs
Union of India & Ors.                                          ..... Respondent(s)
                        Through: Mr. Vipin Gandotra, Advocate for R-1&3.
                                 Ms. Nazia Fazal, AC vice
                                 Mrs. Monika Kohli, Sr. AAG for R-2&4.

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

(03.02.2026)

01. Petitioners, through the medium of this petition, has challenged the

communication dated 20.11.2025, passed by the Project Director PIU-

Udhampur, whereby the representation of the petitioners in terms of order

dated 17.10.2025 passed in their petition, WP(C ) No. 2899/2025 has been

rejected.

02. Learned counsel for the petitioners submits that petitioner has filed earlier

petition, wherein, a coordinate Bench of this Court, vide order dated

17.10.2025 had directed respondent Nos. 3 &4 to treat that writ petition as

representation on behalf of the petitioner and accord consideration to the

same after hearing the petitioners in accordance with law and to take a

decision within a period of one month.

03. Learned counsel for the petitioners submits that respondent No. 3 has

taken the decision in isolation, without any reference to respondent No. 4-

competent authority, who acquires the land in this case.

04. Heard.

05. Notice.

06. Mr. Vipin Gandotra, Advocate waives notice on behalf of respondent Nos.

1&3 and Ms. Nazia Fazal, Assisting counsel appearing on behalf of Mrs.

Monika Kohli, learned Sr. AAG waives notice on behalf of respondent

No. 2&4. They shall file reply/objections within two weeks.

07. List on 20.02.2026.

(M A CHOWDHARY) JUDGE

Jammu 03.02.2026 Renu