Jammu & Kashmir High Court
Residents Of Town Basholi And Ors vs State Th. Revenue Deptt. And Ors on 23 October, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Item No. 11
Regular List
HIGH COURT OF JAMMU AND KASHMIR
ATJAMMU
OWP No. 373/2014
IA Nos. 470/2014, 01/2018 &
02/2018
Residents of Town Basholi and ors.
.....Petitioner(s)
Through:- Mr. Rahul Pant, Advocate
V/s
State th. Revenue Deptt. and ors.
......Respondent(s)
Through:- Mr. Sudesh Magotra, Dy. AG
Mr. H. C. Jalmeria, Advocate for
Nos. 6 and 7.
CORAM:
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Mr. H. C. Jalmeria, learned counsel for private respondent Nos. 6 and 7 submits that the identical writ petitions bearing OWP No. 1938/2018 and OWP No. 1939/2018 required to be clubbed with the instant petition as the same issue is involved in these writ petitions also.
Submissions allowed.
Registry is directed to list the instant writ petition along with OWP No. 1938/2018 and OWP No. 1939/2018 on 07.12.2019.
Meanwhile, respondent No. 3-Deputy Commissioner, Kathua is directed to file reply disclosing the status of the land and also file the compliance of implementation of order dated 13.03.2014.
, (Tashi Rabstan) Judge JAMMU 23.10.2019 MEENAKSHI MEENAKSHI DEVI 2019.10.24 10:57 I attest to the accuracy and integrity of this document