Inhabitants Of Villages Barjala & vs The State Of J&K And Ors
2026 Latest Caselaw 964 J&K

Jammu & Kashmir High Court

Inhabitants Of Villages Barjala & vs The State Of J&K And Ors on 19 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                     Sr. No. 42
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
CJ Court
                               Case: PIL No. 31/2018
                                CM No. 2112/2020
                                  IA No. 1/2018
                                CM No. 6347/2020,
                                CM No. 6350/2020
                                CM No. 6433/2020
                                CM No. 5009/2023
Inhabitants   of    Villages    Barjala    &           ...Petitioner(s)/Appellant(s)
Khandwal
                    Through: Ms. Supriya Chouhan, Advocate

                                 V/s

The State of J&K and Ors.                                           .... Respondent(s)

                    Through: Mr. Vishal Sharma, Sr. Advocate (DSGI) with
                             Mr. Eishaan Dadhichi, CGSC for respondent nos.
                             7 and 10.
                             Ms. Sagira Jaffar, Assisting counsel to
                             Ms. Monika Kohli, Sr. AAG for respondent nos. 1
                             to 6.
                             Mr. Adarsh Sharma, Advocate for respondent
                             no.8
                             Mr. Anchit H. Sharma, Advocate for respondent
                             no.9.

CORAM: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                                 ORDER

19.02.2026

Despite opportunity, required Affidavit on behalf of respondent no.10 has

not been filed.

Adjournment is prayed for.

In the interest of justice, adjourned to February 25, 2026.

It is made clear that, in the event of default, appropriate orders shall follow.

The affidavit dated November 20, 2025, filed by the Assistant Executive

Engineer, Flood Control Division, Jammu, in compliance to order dated

November 12, 2025, is apparently discrepant and does not meet the purpose for

which it was required to be submitted.

Faced with this, learned counsel for the respondents submits that she be

granted a short accommodation to furnish a better affidavit.

                                (RAJNESH OSWAL)                (ARUN PALLI)
                                          JUDGE                CHIEF JUSTICE
Jammu
19.02.2026
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