Jammu & Kashmir High Court
Javed Iqbal Balwan And Others vs Ut Of J&K And Others on 3 May, 2023
Sr. No. 107
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1076/2023
CM No. 2512/2023
Javed Iqbal Balwan and others ....Petitioner/Appellant(s)
Through :- Mr. K. S. Johal, Sr. Advocate with
Mr. Javed Iqbal Balwan, Advocate
V/s
UT of J&K and others ....Respondent(s)
Through :- Mrs. Monika Kohli, Sr. AAG
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
Having placed reliance upon orders passed by this Court from time to time in various writ petitions including orders dated 30.01.2023 [WP(C) No. 128/2023], dated 16.06.2022 [WP(C) No. 1309/2022], dated 24.02.2023 [WP (C) No. 267/2023] and dated 17.02.2023 [WP(C) No. 341/2023], petitioners seek parity on the same analogy to which Mrs. Monika Kohli, learned Senior AAG appearing for respondents has no objection.
In view of the above, the present petition is disposed of with a direction to respondents to accord consideration to representation dated 25.02.2023 filed by the petitioners and pass a speaking order thereon for conferment of ownership rights in terms of Government Order No. LB-6/C of 1958 read with Government Order No. S-432 of 66 within a period of four weeks from the date of copy of 2 WP(C) No. 1100/2023 this order is served upon the respondents. Till then, status quo as it exists today shall be maintained.
(Rajesh Sekhri) Judge Jammu:
03.05.2023 Meenakshi