M/S Choudhary Power Projects Pvt Ltd vs U.T Of J&K & Ors
2026 Latest Caselaw 896 J&K

Jammu & Kashmir High Court

M/S Choudhary Power Projects Pvt Ltd vs U.T Of J&K & Ors on 18 February, 2026

                                                                    Serial No. 161

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU

WP (C) No. 205/2026
CM No. 483/2026

M/S Choudhary Power Projects Pvt Ltd               .....Appellant(s)/Petitioner(s)
                      Through: Mr. Sunil Sethi, Sr. Advocate with
                               Mr. Parimoksh Seth, Advocate.

                Vs


U.T of J&K & Ors.                                               ..... Respondent(s)
                      Through: Ms. Nazia Fazal, AC vice
                               Mrs. Monika Kohli, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                   ORDER

(18.02.2026)

01. Petitioner, through the medium of this petition, seeks quashment of

communication No. CSSJ/2025-26/824, dated 12.12.2025, whereby,

respondent No. 2 has wrongly and erroneously determined payment of

stamp duty @ 7% of the bid amount on mining lease deed, executed

between Geology & Mining Department with respect to Minor Mineral

Block No. 18/J with the description "Nikki Tawi River (Confluence Point

of Nikki Tawi Balole Nallah) at Village Top Manhasan, District Jammu

with respect to which the petitioner company being the successful bidder

has been given Letter of Intent (LoI) dated 19.02.2024.

02. On the previous date of hearing, i.e., on 06.02.2026, respondents have

been directed to file reply, however, the same has not been filed and

learned counsel for the respondents seeks further time for filing reply to

the petition.

03. Reply/objections be filed within four weeks.

04. However, in view of seeking further time by the State Counsel, respondent

No. 3 is directed to register the Lease Deed between the petitioner and

Geology & Mining Department provisionally, on receipt of Stamp duty @

2% subject to the undertaking that the Stamp duty shall be payable subject

to the outcome of this petition.

05. List on 21.04.2026.

(M A CHOWDHARY) JUDGE

Jammu 18.02.2026 Renu