Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohammad Sheikh And Others vs Ut Of J&K And Others on 21 December, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Supplementary 1 causelist
S. No. 108
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
Through Video Conferencing
CM (6368/2020)
In WP (C) 2030/2020
CM (6369/2020)
Ghulam Mohammad Sheikh and others
... Petitioner(s)
Through: Mr. Hilal Ahmad Wani, Advocate
V/s
UT of J&K and others
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
CM (6368/2020):
For the reasons detailed in the application, the same is allowed and requirement of affixing court fee, etc. is dispensed with at this stage. However, the needful shall be done within a week's time on reopening of the court in physical mode/hearing.
CM disposed of.
WP (C) 2030/2020; CM (6369/2020) This petition is with regard to request of the petitioners for exchange of Khahchari land which is under their unauthorized occupation with some land which is claimed by the petitioners to be their proprietorship land. The issue needs to be examined and dealt with in detail.
Notice in the main as well as CM returnable within a period of four weeks.
Meanwhile, the respondents shall ensure that no exchange of Khahcharai land takes place in any part of the Union Territory till next date before the bench. The petitioners' structure in the meanwhile shall not be demolished.
List on 19.2.2021.
(SANJEEV KUMAR) JUDGE Srinagar 21-12-2020 NISSAR A BHAT N Ahmad 2020.12.21 17:41 I attest to the accuracy and integrity of this document