Jammu & Kashmir High Court
Nasib Singh And Others vs Union Territory Of J&K And Others on 28 January, 2021
Bench: Ali Mohammad Magrey, Puneet Gupta
S No. 109
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Virtual Mode)
WP(C) No. 82/2021
CM Nos. 375 & 376/2021
Nasib Singh and others ...Appellant(s)
Through:- Mr. G. S. Thakur, Advocate
V/s
Union Territory of J&K and others ...Respondent(s)
Through:-
CORAM:
HON'BLE MR. JUSTICE ALI MOHAMMAD MAGREY, JUDGE
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
CM No. 376/2021
01. The instant application has been filed by the applicants, seeking extension of time for filing court fee, attested affidavits and stamps.
02. On the set of facts and the grounds urged, coupled with submission made, the instant application is allowed and the applicants are permitted to make good the deficiency as and when the prevailing lockdown period, announced by the Government on account of outbreak of COVID-19 Pandemic, comes to an end and the Courts start functioning in the normal manner.
03. CM disposed of accordingly.
WP(C) No. 82/2021
04. The instant petition is filed by the petitioners, who stated to be the representatives of the Village Kundi Karol Tehsil and District Ramban, praying for the following reliefs:
2 WP(C) No. 82/2021
Writ of Mandamus, directing the respondent No.2 to 4 to construct the Link Road 10 to 15 meters to pave the passage to the petitioners inhabitants of village Kundi Karol Tehsil and District Ramban in order to reach their land and the residential houses, which has been demolished by the respondents for the construction of the National Highway and closed the access to the residential houses and the land owned by the petitioners on the pretext of constructing the National Highway.
05. The relief claimed is purely in administrative nature, for which the remedy, the petitioners to pursue the matter before the administration.
06. The petitioners have prior to the filing of the instant writ petition, filed a representation before to the Addl. Deputy Commissioner, Ramban, but till date no action has been taken. However, learned counsel for the petitioners submitted that the petitioners would feel satisfied in case a direction be given to the Additional Deputy Commissioner, Ramban to consider the representation and take to its logical conclusion.
07. His statement is taken on record.
08. In the above background, the instant writ petition is disposed of with a direction to the Additional Deputy Commissioner, Ramban to consider the representation, stated to have been filed by the petitioners in accordance with the Scheme governing the subject and take to its logical conclusion. The needful shall be done expeditiously.
(Puneet Gupta) (Ali Mohammad Magrey)
Judge Judge
JAMMU
28.01.2021
Vijay Whether the order is speaking: Yes/No.
Whether the order is reportable: Yes/No.
VIJAY KUMAR
2021.01.28 14:14
I attest to the accuracy and
integrity of this document