Pritam Singh And Others vs Financial Commissioner (Revenue)
2026 Latest Caselaw 658 J&K

Jammu & Kashmir High Court

Pritam Singh And Others vs Financial Commissioner (Revenue) on 12 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                             Serial No. 7

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU

CJ Court
                                  Case No. LPA No. 176/2024
                                           in OWP No. 606/2004
                                           CM No. 4987/2024


Pritam Singh and others                               .....Appellant(s)/Petitioner(s)


                       Through: Mr. Abhishek Wazir, Advocate
                                Mr. Razat Sudan, Advocate
                vs
Financial Commissioner (Revenue)                                  ..... Respondent(s)
Jammu and others
                       Through: Ms. Sagira Jaffer, Advocate.
                                Mr. S. Surinder Singh, Advocate
                                Assistant Commissioner (Revenue) UT of
                                J&K (Present in person).
Coram: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                     ORDER

12.02.2026

1. On February 05, 2026, this Court had passed the following order:

"Despite repeated orders, the necessary records in terms of order dated July 24, 2025, has not been produced.

In the interest of justice, adjourned to February 12, 2026.

It is made clear, that if the order referred to above, is not complied with, the Assistant Commissioner (Revenue), UT of J&K, Jammu, shall remain present in Court.

Interim direction dated August 28, 2024, to continue till the adjourned date"

2. Concededly, the relevant records are not produced. However,

Assistant Commissioner (Revenue), UT of J&K, Jammu, in

compliance to order referred above, is present in Court. He submits

that despite all possible efforts, the records are not traceable.

Accordingly, he prays for yet another opportunity to locate or

reconstruct the records.

3. Adjourned to 05.03.2026.

4. Meanwhile, Office to requisition the entire records from the Court of

Financial Commissioner (Revenue) Jammu.

                                             (RAJNESH OSWAL)               (ARUN PALLI)
                                                      JUDGE                CHIEF JUSTICE

             Jammu
             12.02.2026
             Rakesh