Jammu & Kashmir High Court - Srinagar Bench
Abdul Samad Lone vs Ut Of Jk And Ors on 12 August, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 120
Suppl. List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
SRINAGAR
WP(C) No. 1551/2021
CM No. 5236/2021
Abdul Samad Lone
..... Petitioner(s)
Through: -
Mr. Sajid Irfan, Advocate
V/s
UT of JK and Ors.
..... Respondent(s)
Through: -
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 12.08.2021 In the instant petition, petitioner prays for the following reliefs:-
A. Writ of mandamus, whereby directing the respondents restore the respective shares of the petitioner, which is in the illegal possession of the private respondents.
B. Writ of mandamus, whereby respondents to restore the width of Pathway leading to the residential house of the petitioner and the Kothar in Survey No. 299, 302 and 294.
C. Writ of mandamus, whereby respondents may be directed to restore the original share to which the petitioner is entitled under law and direct the respondents to go ahead to evict the encroachers and restore the excessive share in their illegal possession to the petitioner and other entitled shareholders.
In view of the relief prayed for, the writ petition is not maintainable, therefore, the same shall stand dismissed. However, the petitioner is at liberty to avail the appropriate remedy as available under law.
(Ali Mohammad Magrey) Judge SRINAGAR 12.08.2021 MOHAMMAD YASIN DAR 2021.08.12 16:10 "Mohammad I attest to the Yasin Dar"
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