Joginder Singh & Anr vs Ut Of J&K & Ors
2026 Latest Caselaw 451 J&K

Jammu & Kashmir High Court

Joginder Singh & Anr vs Ut Of J&K & Ors on 6 February, 2026

                                                                     Serial No. 165

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

WP(C) No. 211/2026
CM No. 494/2026
CM No. 495/2026

Joginder Singh & Anr.                                .....Appellant(s)/Petitioner(s)


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

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

(06.02.2026)

The instant application has been filed by the applicants/petitioners seeking

dispensation from filing the certified copy of order dated 25.09.2012.

For the reasons stated in the application coupled with submissions made at

bar, same is allowed and the applicants are exempted from filing the certified

copy of order dated 25.09.2012. However, the same shall be filed within four

weeks.

Application stands 'disposed of'.

01. Petitioners, through the medium of this petition, seeks quashment of order

dated 25.09.2012 passed by the Assistant Commissioner Revenue (with

powers of Collector Agrarian Reforms), Jammu and order dated 24.01.2026

passed by the Regional Director, Land & Survey Records, Jammu with

regard to the land measuring 15 Kanals 15 Marlas falling under Survey No.

915, situated at Village Kot Maira, Tehsil Akhnoor, District Jammu.

02. Heard.

03. Notice.

04. Ms. Nisha Kangotra, Assisting counsel appearing vice Mrs. Monika Kohli,

learned Sr. AAG waives notice on behalf of respondent Nos. 1 to 3. She

seeks and is granted four weeks' time for filing reply/objections.

05. Notice shall be issued to respondent Nos. 4 to 6, returnable within a period

of four weeks, subject to the filing of requisites within one week.

06. List on 06.04.2026.

07. Meanwhile, subject to objections and till next date of hearing before the

Bench, impugned order dated 24.01.2026, shall remain stayed.

(M A CHOWDHARY) JUDGE

Jammu 06.02.2026 Renu