Jammu & Kashmir High Court
Mohd. Khaliq And Others vs State Of J&K; And Others on 17 July, 2017
Bench: Alok Aradhe, Sanjeev Kumar
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
PERLP No.15/2017
Date of order: 17.07.2017
Mohd. Khalid and others. v. State of J&K and others
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge.
Hon'ble Mr. Justice Sanjeev Kumar, Judge
Appearing counsel:
For the Petitioner(s) : Mr. Murtaza A. Khan, Advocate.
For the Respondents(s) :
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal At this stage, Mr. H.A.Siddiqui, Sr. AAG waives notice on behalf of respondent Nos. 1 to 4.
Learned counsel for the appellants submits that besides official respondents, respondent No.7 is the only contesting respondent.
Issue notice to respondent No.7, returnable within four weeks. Dasti service is also permitted.
Learned counsel for the appellants submits that respondent No.7 was not the owner of the land in question, however, without impleading the appellants herein, respondent No.7 has filed the writ petition in which a direction has been issued to provide him the employment within a period of eight weeks.
In view of the aforesaid submission and in the facts of the case, it is directed that till next date of hearing, let letter of appointment shall not be issued in favour of respondent No.7.
(Sanjeev Kumar) (Alok Aradhe)
Judge Judge
Jammu,
17.07.2017
Vinod
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.581/2010 Date of order: 12.07.2017 Asrar Hussain Shah v. State of J&K and others. Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Khalil Ahmed, Advocate. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG for R-1 to 6.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Reply on behalf of respondent Nos. 1 to 6 has been filed. Notice sent to respondent Nos. 7 & 9 has not been received back served or un-served. Statutory period is over, they are deemed to have been served. No one appears on their behalf, therefore, they are set ex-parte. As per the note of the registry, notices sent to respondent Nos. 8 & 10 to 13 have been received back un-served.
Petitioner to file fresh particulars of respondent Nos. 8 and 10 to 13 within one week thereafter fresh notice shall be issued to them returnable within four weeks.
List after service is complete.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.685/2010 MP No.1111/2013 Date of order: 12.07.2017 Sunil Kumar and ors. v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : None. For the Respondents(s) : Mr. L.K.Moza, AAG for R-1 and 2.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal List before some other Bench.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.1694/2017 MP No.1/2017 Date of order: 12.07.2017 Sanjiv Singh and others. v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Ankush Manhas, Advocate. For the Respondents(s) : Mr. L.K.Moza, AAG.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal At the request of learned counsel for the petitioners, list on 15th July, 2017.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.1087/2014 MP No.1465/2014 Date of order: 12.07.2017 S. Harinder Singh and others. v. Chief Engineer, Irrigation & FC and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : None. For the Respondents(s) : Mr. Ranjit Singh Jamwal, Dy. AG for R-1 & 2.
Mr. L.K.Moza, AAG for R-3 & 4. Mr. Ehsan Mirza, Dy. AG for R-5.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Objections on behalf of respondent Nos. 1 and 2 alone have been filed. Rest of the respondents to file objections within four weeks.
Response to the enquiry report as directed vide order dated 14.10.2015 has also not been field by the petitioner.
Awaiting appearance of the petitioners, adjourned.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.2896/2015 MP No.1/2015 Date of order: 12.07.2017 Subash Chander. v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Rupinder Singh, Advocate. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Learned counsel appearing for the respondents seeks and is granted four weeks' last and final opportunity to file reply. However, it is made clear that in case reply is not filed within the aforesaid period, respondent No.5 shall appear in person along with relevant record.
List on 16.08.2017.
A copy of this order be supplied to Mr. W.S.Nargal, learned Sr. AAG under seal and signatures of the Bench Secretary.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.721/2016, MP No.1/2016 SWP No.2903/2015, Mp No.1/2015 SWP No.3037/2015, Mp No.1/2015 Date of order: 12.07.2017 Kher Singh and anr. v. State of J&K and others.
Mohd. Iqbal and anr. V. State of J&K and others. Shabir Ahmed and anr. V. State of J&K and othesr. Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. I.H.Bhat, Advocate. For the Respondents(s) : Mr. Amit Chopra, GA.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Keeping in view the nature of controversy involved in these writ petitions and with the consent of learned counsel for the parties, the matter is heard finally.
Heard.
Reserved for orders.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.1169/2016 Date of order: 12.07.2017 Bipan Kumar v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Ajay Singh Kotwal, Advocate. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal With the consent of learned counsel for the parties, the matter is taken up for final disposal.
Heard.
Reserved for orders.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.2114/2016 Date of order: 12.07.2017 Bikram Singh v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Ms. Shivani Jalali, Advocate. For the Respondents(s) : Mr. Amit Chopra, GA.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Learned counsel for the respondents prays for some time to prepare the case. Two weeks' time is granted.
List in the week commencing 31st July, 2017. Meanwhile, respondents to comply with order dated 07.04.2017.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.490/2017 MP No.1/2017 Date of order: 12.07.2017 Sonali Bhagat and anr. v. State of J&K and others. Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Rajesh Thappa, Advocate. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG for R-1 to 5.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Petitioner to take steps for service of notice on respondent No.6 within a period of one week. Thereafter notice shall be issued to respondent No.6, returnable within four weeks.
List immediately after service of respondent No.6 is complete.
Meanwhile, respondent Nos. 1 to 5 shall file their reply.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.490/2017 MP No.1/2017 Date of order: 12.07.2017 Bhushan Lal and anr. v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Ms. Rozina Afzal, Advocate. For the Respondents(s) : Mr. Ahtsham Hususain Bhat, GA.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Mr. Ahtsham Hussain Bhat, learned counsel appearing for the respondents seeks and is granted further opportunity of four weeks to file objections, making it clear that this shall be the last and final opportunity and in case the reply is not filed within stipulated period, the matter shall be heard for admission on merits.
List in the week commencing 14th July, 2017, higher up.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.440/2017 MP No.1/2017 Date of order: 12.07.2017 Bindu Kumar v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Ms. Deeksha Handoo, Advocate,. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Learned counsel for the respondents prays for another opportunity to file status report in terms of order dated 01.06.2017 as also objections to the writ petition.
By way of a last chance, four weeks' time is granted to the respondents to file status report as well as objections to the writ petition. However, it is made clear that in case the status report is not filed by or before the next date of hearing, respondent No.3 shall appear in person along with all relevant record on the next date of hearing.
List on 16.07.2017.
Meanwhile, interim directions to continue.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.431/2017 MP No.1/2017 Date of order: 12.07.2017 Gafoor Ahmed v. State of J&K and ors. Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Waseem Akram, Advocate. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG for R-1.
Ms. Seema Shekhar, Sr. AAG for R-2. Mr. Ehsan Mirza, Dy. AG for R-3.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Notices issued to respondent Nos. 4 to 7 have not been received back served or un-served. Therefore, they are deemed to have been served. No one appears on their behalf. Accordingly, respondent Nos. 4 to 7 are set ex-parte.
Appearing respondents to file their objections within four weeks from today, failing which respondent Nos. 2 and 3 shall appear in person.
List immediately after four weeks. Copies of this order be supplied to Mrs. Seema Shekhar, learned Sr. AAG and Mr. Ehsan Mirza, learned Dy. AG for compliance.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.418/2017 MP No.1/2017 Date of order: 12.07.2017 Samia and another. v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : None. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG for R-1 to 6.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal As per the note of the Registry, process could not be issued for service of respondent Nos. 7 & 8 for want of registered covers to be supplied by the petitioners.
Petitioners to take steps for service of respondent Nos. 7 & 8 within one week. Thereafter notice shall be issued to them returnable within four weeks.
List after service is complete. Meanwhile, appearing respondents to file objections.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.331/2017 MP No.1/2017 Date of order: 12.07.2017 Residents of Dhoke Khunwali and ors. V. State of J&K and ors.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. F.A.Natnoo, Advocate. For the Respondents(s) : None.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Adjourned due to non-availability of counsel for the respondents.
As prayed, list after two weeks.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.313/2017 MP No.1/2017 Date of order: 12.07.2017 Shahidan Begum and anr. v. Financial Commissioner and ors.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. K.K.Pangotra, Advocate. For the Respondents(s) : Mr. Ehsan Mirza, Dy. AG for R-1 to 4.
Mr. G.S.Thakur, Advocate for R-5 & 7.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal As per the note of the Registry, respondent No.8 has refused to accept the notice, therefore, he is set ex-parte.
Petitioners to furnish fresh particulars of respondent Nos. 9 to 13 and take steps for their service, within one week. Thereafter notice shall be issued to respondent Nos.9 to 13 returnable within four weeks.
List after service is complete.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.300/2017, MP No.1/2017 Date of order: 12.07.2017 Subhash Chander and ors. v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Ved Bhushan Gupta, Advocate. For the Respondents(s) : Mr. L.K.Moza, AAG for R-1, 3 and 4.
Mr. Ehsan Mirza, Dy. AG for R-2, 5&6.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Objections within four weeks. List immediately after four weeks. Meanwhile, interim directions to continue.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU OWP No.253/2017 MP Nos.1/2017, 2/2017 & 3/2017.
Date of order: 12.07.2017 Inder Singh Soodan v. State of J&K and others. Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Gagan Kohli, Advocate. For the Respondents(s) : Mr. Ranjit Singh Jamwal, Dy. AG.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal As prayed by learned counsel for the petitioner, list after two weeks.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.221/2017 c/w SWP No.631/2017 Date of order: 12.07.2017 Mohd. Manaz and ors. v. B.G.S.B. U, Rajouri and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Ms. Ananta Raina, Advocate. For the Respondents(s) : Mr. W.S.Nargal, Sr. AAG.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Learned counsel appearing for the respondents prays for and is granted six weeks last and final opportunity to file reply. However, it is made clear that in case reply is not filed within the aforesaid period, Registrar of the University shall appear in person along with relevant records.
List immediately after six weeks. Connected writ petition, SWP No.631/2017 has not been received from the Registry. Therefore, Registry to tag the connected writ petition.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.97/2017, MP No.1/2017 c/w SWP No.32/2017, MP No.1/2017 Date of order: 12.07.2017 Jatinder Pal and anr v. State of J&K and others Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge SWP No.97/2017 Nemo for the petitioners.
Mr. L.K.Moza, AAG for R-1 to 3. Mr. Raman Sharma, Dy. AG for R-4 & 5.
As per the note of the Registry, notices sent to respondent Nos. 6 to 13 have not been received back served or un-served. Statutory period is over, as such, they are deemed to have been served. Nobody appears on their behalf. Accordingly, they are set ex-parte.
Appearing respondents shall file their objections within four weeks from today.SWP No.32/2017
Ms. Ananta Raina, Advocate for petitioners. Mr. L.K.Moza, AAG for R-1 to 3. Mr. Raman Sharma, Dy. AG for R-4 & 5.
As per the note of the Registry, notices sent to respondent Nos. 6 to 13 have not been received back served or un-served. Statutory period is over, as such, they are deemed to have been served. Nobody appears on their behalf. Accordingly, they are set ex-parte.
Appearing respondents shall file their objections within four weeks from today.
List both the writ petition after four weeks.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.2883/2016, MP No.1/2016 c/w Contempt(SWP) No.241/2015 Contempt(SWP) No.340/2015 Contempt(SWP) No.246/2014 Date of order: 12.07.2017 Neena Sharma v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Rupinder Singh, Advocate. For the Respondents(s) : Mr. Ravinder Kumar Gupta, AAG for R-1 to 4.
Mr. Vivek Sharma, Advoate for R-5 to 7.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal None for the respondents have filed objections. As prayed, four weeks time is granted to the respondents for filing objections.
List immediately four weeks. Meanwhile, interim direction shall continue.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod HIGH COURT OF JAMMU AND KASHMIR AT JAMMU SWP No.288/2016 MP No.1/2016 Date of order: 12.07.2017 Jagjit Singh v. State of J&K and others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge Appearing counsel:
For the Petitioner(s) : Mr. Amarvir Manhas, Advocate. For the Respondents(s) : None.
i/ Whether to be reported in : Yes/No Press/Media ii/ Whether to be reported in : Yes/No Digest/Journal Learned counsel for the petitioner submits that the petitioner does not want to press the writ petition, therefore, he be permitted to withdraw the writ petition.
Accordingly, this writ petition is dismissed as withdrawn.
(Sanjeev Kumar) Judge Jammu, 12.07.2017 Vinod