Shankaru And Others Th Lekh Raj vs Union Territory Of J&K And Others on 23 August, 2023

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Jammu & Kashmir High Court

Shankaru And Others Th Lekh Raj vs Union Territory Of J&K And Others on 23 August, 2023

Bench: Moksha Khajuria Kazmi

                                                                  Sr.No. 237

HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                                      WP (C) No. 2185/2023
                                      CM No. 5066/2023



Shankaru and others th Lekh Raj                         ....Petitioner(s)/Appellant(s)

                   Through :- Mr. S.M. Choudhary, Advocate.

V/s

Union Territory of J&K and others                                  ....Respondent(s)


                  Through :-   Ms. Aparna Gupta, Advocate vice
                               Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

1. In the instant petition, the petitioners are aggrieved of the orders dated 22.07.2023, passed by respondent No.2, by virtue of which he has dismissed the application of petitioners for re-admission of appeal titled "Shankaru & Ors. Vs. Geeta Devi & Anr.", filed by the petitioners against Mutation No.569 dated 19.03.1982, attested by Tehsildar Agrarian Reforms, Chenani under Section 4 of Agrarian Reforms Act, 1976 in favour of respondent No.5 with respect to land falling under Khasra No.600 (16 Kanals - 9 Marlas), and Khasra No.593 (23K-16M) situated at Village Karlah, Tehsil Chenani, District Udhampur and also order dated 22.07.2023, passed by respondent No.2, by virtue of which he has dismissed the appeal of petitioners titled above filed against Mutation No.1698 dated 26.08.2018 attested by Tehsildar Chenani under Section 8 of Agrarian Reforms Act, 1976 in favour of respondent No.5 with respect to land falling under Khasra Nos.600 (1 kanal) and 600-min (16 Kanals 9 2 Marlas) and Khasra No.593 (23K-16M) situated at Village Karlah, Tehsil Chenani, District Udhampur and upheld the said Mutation.

Issue notice to the respondents.

Ms. Aparna Gupta, Advocate vice Mrs. Monika Kohli, learned Sr. AAG waives notice on behalf of respondent Nos. 1 to 4.

Notice shall to go respondent No. 5, returnable within a period of four weeks.

Requisites for service within one week.

List on 18.10.2023.

Meanwhile, subject to objections and till next date of hearing, parties are directed to maintain status quo on spot.

Alteration/modification/vacation on motion.

(MOKSHA KHAJURIA KAZMI) JUDGE Jammu:

23.08.2023 Renu

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