Jia Lal And Others vs Ut Of J&K And Others
2026 Latest Caselaw 464 J&K

Jammu & Kashmir High Court

Jia Lal And Others vs Ut Of J&K And Others on 6 February, 2026

                                                                    Sr. No. 164

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                         WP(C) No. 188/2026

Jia Lal and others                                  .... Petitioner/Appellant(s)

                           Through:-   Mr. Harsh Dev Singh, Advocate


                     V/s

UT of J&K and others                                        .....Respondent(s)

                           Through:-   Ms. Priyanka Bhat, Advocate vice
                                       Mrs. Monika Kohli, Sr. AAG for R-4&5
                                       Ms. Monika Thakur, Advocate vice
                                       Mr. Ravinder Gupta, AAG for R-1,2,3 & 6

CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                   ORDER

06.02.2026

1. Heard learned counsel for the petitioners at length and perused the

record.

2. Issue notice to the respondents, which is waived by Ms. Monika

Thakur, learned counsel appearing vice Mr. Ravinder Gupta, learned

AAG for respondent Nos. 1, 2, 3 and 6. Ms. Piryanka Bhat, learned

counsel appearing vice Mrs. Monika Kohli, learned Sr. AAG, waived

notice on behalf of respondent Nos. 4 and 5. They seek and are granted

three weeks' time to file response, with a copy in advance to the other

side.

3. However, in the meantime, filing of the instant writ petition shall not

come in the way of the petitioner to file a detailed representation

before the competent authority within one week from today, and

subject to filing of the said representation, respondent No. 5-Deputy

Commissioner, Doda, shall accord due consideration to the same on

the same analogy as has been done in case of similarly circumstanced

persons, whose land have been acquired and compensation has been

paid on the strength of order passed by Hon'ble Division Bench of this

Court in OWP No. 1234/2016, titled "Sham Lal and others v. State and

others", decided on 14.03.2023.

4. It is made clear that the order of consideration, which is likely to be

passed on the said representation, be placed on record while filing the

reply.

5. Mr. Harsh Dev Singh, learned counsel appearing on behalf of the

petitioners shall provide a copy of the writ petition to the learned

counsel for the respondents during the course of the day against proper

receipt.

6. List on 27.02.2026.

(WASIM SADIQ NARGAL) JUDGE

Jammu 06.02.2026 Vishal Khajuria