Pushpa Devi vs State And Ors
2026 Latest Caselaw 397 J&K

Jammu & Kashmir High Court

Pushpa Devi vs State And Ors on 5 February, 2026

                                                                          Sr. No.149

                                                                              2020:JKLHC-JMU:10438
    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

OWP No. 247/2008


Pushpa Devi                                      ..... Petitioner(s)/Appellant(s)

q
                       Through: None.
                  vs
State and Ors.                                                ..... Respondent(s)
                       Through: Ms. Chetna Manhas, Advocate vice
                                Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

05.02.2026

There appears to be an element of settlement between the parties in

the present matter regarding land acquisition, as such, parties are directed to

appear before the Co-ordinator, Main Mediation Centre of this Court on

04.03.2026, to explore possibility of amicable settlement, in pursuance of

"Special Mediation Drive-Mediation for the Nation 2.0."

(Rajesh Sekhri) Judge

Jammu 05.02.2026 Sushant