Rakesh Choudhary vs Union Territory Of Jammu &
2026 Latest Caselaw 431 J&K

Jammu & Kashmir High Court

Rakesh Choudhary vs Union Territory Of Jammu & on 6 February, 2026

                                                                Serial No. 177

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

WP(C) No. 291/2020

   1. Rakesh Choudhary                        .....Appellant(s)/Petitioner(s)
      S/O Sh. Koula Ram
      R/O 51-B/D Gandhi Nagar,
      Jammu

   2. M/S New R. R Enterprises
     705-A, Ashok Nagar, Satwari
     Through its proprietor
     Rakesh Chowdhary

                     Through: Mr. Pranav Kohli, Sr. Adv. with
                              Mr. Farhan Mirza, Advocate

               vs
  1. Union Territory of Jammu &                         ..... Respondent(s)
     Kashmir
     Through Commissioner/Secretary
     Revenue Department, Civil
     Secretariat, Jammu
  2. District Collector, (Deputy
     Commissioner), Jammu
  3. Sushma Chauhan IAS, presently
     District Collector Jammu
  4. Divisional Commissioner, Jammu
  5. Tehsildar Bhalwal, District Jammu
  6. Ms Mehak Anand
     D/O late Rabinder Nath Anand
     R/O H.No. 192, Sector 1 Channi
     Himmat, Jammu
  7. Rachita Anand
     W/O Rajeev Gandotra
     R/O 18-A, 2nd Extension,
     Gandhi Nagar, Jammu
  8. Renu Anand
     W/O late Rabinder Nath Anand
     R/O H. No. 192, Sector 1, Channi
     Himmat, Jammu
  9. Dinesh Anand
     S/O late Bishamber Dass Anand
     R/O 192, sector 1, Channi Himmat,
     Jammu
  10. Anand Bricks Pvt. Ltd.
     Delight Hotel Building
     Raghunath Bazar
     Through its Director
     Dinesh Anand
                                        2




     S/O late Bishamber Dass Nath
  11. Jammu & Kashmir State Financial
     Corporation, JKFC
     Through its Managing Director
  12. Director, Vigilance Organization
     Jammu VOJ,
  13. Amit Gupta
     S/O Ashok Kumar Gupta
     R/O 22/6 Trikuta Nagar, Jammu
                          Through: Ms. Nisha Kangotra, AC with
                                   Mrs.Monika kohli, Sr. AAG for R- 1 to 5
                                   Mr. Sunil Sethi, Sr. Adv. with
                                   Mr. Anil Khajuria, Advocate

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

(06.02.2026)

1. Petitioners, through medium of this petition, have prayed for following reliefs:

(i) Directing the respondent no.1 to produce and place, before &

for the examination of the Hon'ble Court, the entire record of

the complaint no. 62578 filed by M/S Mehak Anand R/O H. No.

12, Sector -1 Channi Himmat Jammu regarding change of title

for land measuring 54 kanals and 19 marlas owned by her

father & remanding the case thereof, alongwith all attending

notings/communication therewith;

(ii) Directing the respondent No. 4 to produce and place, before &

for the examination of the Hon'ble Court, the record of the file

with respect to communication no. 901/Div

Com/CMGS/Jammu/889-90 dated 15.01.2018 and the record

incidental and ancillary thereto;

(iii) Directing the respondent No.2 to produce and place, before &

for the examination of the Hon'ble Court, the record of the file

no. DCP/PS/2019/587-87 dated 15.10.2019 resulting in passing

of the order dated 15.10.2019 for setting aside mutation no.

142/Jeem (50 kanals 15 marlas) and 143/Jeem (8 kanals 6

marlas) village Kangrail, tehsil Bhalwal;

(iv) Holding and declaring the entire course of proceedings on the

part of the respondent Nos. 1, 4 and 2 in relation with dealing of

the complaint no. 62578 filed by the respondent No. 6 i.e MS

Mehak Anand R/O House No. 12, Sector -1 Channi Himmat

Jammu regarding change of title for land measuring 54 kanals

and 19 marlas owned by her father & remanding the case

thereof as illegal and arbitrary;

(v) Holding and declaring the course of proceedings on the part of

the respondent No. 3 acting as the respondent no.2 in relation

with dealing of the complaint no. 62578 filed by the respondent

no. 6 i.e MS Mehak Anand R/O H. No. 12, Sector 1 Channi

Himmat, Jammu regarding change of title for land measuring

54 kanals and 19 marlas owned by her father & remanding the

case thereof as illegal and arbitrary; and

(vi) Holding and declaring the Order no. DCJ/PS/2019/586-87 dated

15.10.2019 passed by the respondent No. 2 as bad & illegal, and

consequently to set aside and quash the said order No.

DCJ/PS/2019/586-87 dated 15.10.2019 read with any

action/effect thereupon and thereof to the prejudice of the

petitioner's right/title/interest in terms of mutation no. 142/Jeem

(50 kanals 15 marlas) village Kangrail, Tehsil Bhalwal;

2. Learned Senior Counsel Mr. Pranav Kohli, appearing for the petitioners

submit that private respondent Nos. 6 to 8 had filed OWP No. 528/2017,

whereby their mortgaged land was auctioned, and the petitioner, in whose

favour mutation stands attested, was a beneficiary thereof, which was

withdrawn by them on 27.12.2024, as such these respondents had raised

objections to the present petition.

3. Learned Senior Counsel Mr. Sunil Sethi, appearing for the private respondents

fairly submits that the petition be allowed, as prayed for, for the reason that

respondent Nos. 6 to 8 have withdrawn their objections to the present petition.

His statement is taken on record, in support of his contention.

4. In view of the fact and circumstances of the case and submissions made by

learned counsel for the parties, the present petition is allowed and impugned

Order no. DCJ/PS/2019/586-87 dated 15.10.2019 whereby the mutation No.

142/Jeem and 143/Jeem regarding land measuring 54 kanals 19 marlas of

village Kangrail, Tehsil Bhalwal were attested in favour of the petitioners on

change from the name of father of respondent No. 6-Mehak Anand, is set

aside viz a viz the petitioners and respondent No. 13.

5. The present petition is 'disposed of', accordingly, along with connected

application(s).

(M A CHOWDHARY) JUDGE

Jammu 06.02.2026 Amit