Lekh Raj vs Union Of India & Ors
2026 Latest Caselaw 603 J&K

Jammu & Kashmir High Court

Lekh Raj vs Union Of India & Ors on 10 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                   Serial No. 129

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

WP(C) No. 268/2026

Lekh Raj
                                                         .....Petitioner

                     Through: Ms. Manpreet Kour, Advocate

                Vs

Union of India & Ors.


                                                      .....Respondents

                     Through: Mr. Sumant Sudan, Assisting Counsel
                              to Mr. Vishal Sharma, DSGI

CORAM:       HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                            ORDER

(10.02.2026)

01. Issue notice to the respondents.

02. Mr. Sumant Sudan, learned Assisting Counsel to Mr.

Vishal Sharma, learned DSGI accepts notice on behalf of

the respondents. He seeks time to file reply to the writ

petition. Time is granted.

03. Needful be done by next date of hearing.

04. List on 23.03.2026.

(SANJAY DHAR) JUDGE JAMMU 10.02.2026 SUNIL