Anant Ram vs Ut Of J&K & Ors
2026 Latest Caselaw 358 J&K

Jammu & Kashmir High Court

Anant Ram vs Ut Of J&K & Ors on 5 February, 2026

                                                                      Serial No. 146

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU

WP(C) No. 191/2026

Anant Ram                                             .....Appellant(s)/Petitioner(s)


                           Through: Mr. Z.A Mughal, Advocate

                    vs
UT of J&K & Ors.                                                ..... Respondent(s)
                           Through: Ms. Nisha Kangotra, Advocate vice
                                    Mrs. Monika Kohli, Sr. AAG for R-1 to 3

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

(05.02.2026)

The petitioner, through the medium of this writ petition, seeks setting aside

of the impugned order dated 30.01.2026 passed by respondent No. 3, whereby the

petitioner's shops have been sealed and action for demolition has been initiated

against the petitioner's residential house, allegedly being illegal, arbitrary,

violative of the principles of natural justice and contrary to law with a further

direction to restrain the respondents from taking any further coercive action

against the petitioner, in the interest of justice.

Learned counsel for the petitioner submits that the petitioner has admittedly

raised the house on the State land where his family resides and the respondents

without giving a proper hearing to the petitioner, have passed the ex-parte order

for sealing of shops and are contemplating to demolish even the residential house

of the petitioner. He further submits that the action of the respondents is

unconstitutional particularly in view of the law laid down in Writ Petition (Civil)

No. 295 of 2022; In Re: Directions in the matter of demolition of structures

by the Apex Court.

Heard.

Issue notice. Notice waived by Ms. Nisha Kangotra, Assisting counsel

appearing vice Mrs. Monika Kohli, learned Sr. AAG on behalf of respondent Nos.

1 to 3. Notice shall be issued to other respondents, returnable within four weeks.

Requisite steps for service of the other respondents be taken within one

week.

List on 24.03.2026.

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

hearing, it is provided that while removing any encroachment on the land or

commercial structure raised by the petitioner, the residential house of the

petitioner shall not be removed or dismantled.

(M A CHOWDHARY) JUDGE

Jammu 05.02.2026 Tarun/PS