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Jammu Development Authority vs Union Of India And Others
2026 Latest Caselaw 861 J&K

Citation : 2026 Latest Caselaw 861 J&K
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Jammu Development Authority vs Union Of India And Others on 17 February, 2026

Author: Rajnesh Oswal
Bench: Rajnesh Oswal
                                                                                              Sr. No.11

                           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT JAMMU
                                           (Through Virtual Mode)


                                                    OWP No.1979/2018 c/w
                                                      OWP No.70/2012
                                                     OWP No.166/2012
                                                     OWP No.174/2012
                                                     OWP No.453/2013
                                                     OWP No.174/2014
                                                     OWP No.713/2015
                                                     OWP No.1142/2016

                          Jammu Development Authority                      ...Petitioner(s)/Appellants.
                          Through:       None.
                                                               Vs.
                          Union of India and others.                                ....Respondent(s)
                          Through:       Mr. Suraj Singh Wazir, CGSC.
                          CORAM:
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                                          ORDER

17.02.2026

Called twice. None for the appellant.

In the interest of justice, adjourned to 23rd February, 2026, higher- up in the list.

It is made clear that if none appears for the petitioners on the adjourned date to pursue the matter, the Court shall have no option but to dismiss the petitions for non-prosecution.




                                                 (RAJNESH OSWAL)                 (ARUN PALLI)
                                                          JUDGE                  CHIEF JUSTICE
                           Srinagar
                           17.02.2026
                           Abdul Qayoom, Secy.






 

 
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