Doulat Singh & Ors vs Ut Of J And K & Ors
2026 Latest Caselaw 513 J&K

Jammu & Kashmir High Court

Doulat Singh & Ors vs Ut Of J And K & Ors on 7 February, 2026

                                                                                 Sr. No.42

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                             AT JAMMU

           WP(C) No.228/2026
           CM No.538/2026

           Doulat Singh & Ors.                                          ....Petitioner(s)/Appellant(s)
                                     Through :- Mr. Zahid Sarfraz Malik, Advocate.

                    V/s
           UT of J and K & Ors.                                                      ....Respondent(s)

                                     Through :-   Ms. Chetna Manhas, Advocate vice
                                                  Ms. Monika Kohli, Sr. AAG.
           CORAM: HON'BLE MR.JUSTICE M A CHOWDHARY, JUDGE
                                                     ORDER

07.02.2026

Petitioners, through the medium of this petition, seek quashment of

order dated 29.09.2025 passed by respondent No.2-Additional Deputy

Commissioner, (Commissioner Agrarian Reforms) Rajouri.

Heard.

Notice.

Ms. Chetna Manhas, learned counsel appearing vice Ms. Monika

Kohli, Sr. AAG, accepts notice on behalf of respondent Nos.1 to 3. Notice shall

now go to respondent No.4 only, subject to furnishing of requisites by the

petitioners within one week.

List on 27.03.2026.

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

before the Bench, the impugned order shall stay.

                                                                  )        (M A Chowdhary)
                                                                                Judge
           Jammu:
           07.02.2026
           Surinder