Jammu & Kashmir High Court
Gulzar Ahmad Sheikh vs Ut Of J&K And Others on 26 December, 2022
Bench: Rajnesh Oswal, Puneet Gupta
Sr. No. 16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1787/2020
CM No. 6223/2020
Gulzar Ahmad Sheikh .....Appellant(s)/Petitioner(s)
q
Through: Mr. Bodh Raj Sharma, Advocate.
vs
UT of J&K and others ..... Respondent(s)
Through: Ms. Monika Kohli, Sr. AAG
Ms. Pallavi Sharma, Advocate vice
Mr. Ravinder Gupta, AAG.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
Being confronted with the response filed by the respondents that no damage has been caused to the land of the petitioner measuring 6 Kanals and 7 Marlas comprising Khasra No. 530/194 situated at Village Chachawa including the fruit bearing and non fruit bearing trees as also the plinth existing over the same, learned counsel for the petitioner submits that the petitioner be permitted to avail appropriate remedy before the Civil Court.
His submission is taken on record.
Learned counsel appearing on behalf of the respondents has no objection to the submission made by the learned counsel for the petitioner.
In view of this, the present petition is disposed of, with a liberty to the petitioner to avail appropriate remedy as available to him under law.
(PUNEET GUPTA) (RAJNESH OSWAL)
JUDGE JUDGE
Jammu
26.12.2022
Sahil Padha
Whether the order is speaking: Yes/No.
Whether the order is reportable: Yes/No.