Jammu & Kashmir High Court
Balwan Singh And Ors vs Ut Of J & K And Others on 30 December, 2022
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 95
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM No.7841/2022 in
WP(C) No.2009/2022
CAV No.665/2022
Balwan Singh and Ors. .... Petitioner/Appellant(s)
Through:-
V/s
UT of J & K and others .....Respondent(s)
Through:- Mr. A.P.Singh, Advocate.
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
The instant application has been filed by the applicants/private respondents seeking clarification of interim order dated 28.09.2022 passed in the writ petition. Vide order dated 28.09.2022, this court had directed as under;
".....In the meanwhile, parties shall maintain status quo, as regard the possession of the subject matter of the instant writ petition...."
Learned counsel for the applicants submits that though the direction was to maintain status-quo regarding possession of the property but respondent No.3 has consigned the case to record.
Notice to the non-applicants.
List on 10.02.2023 Meanwhile, respondent No.3 may proceed ahead to conduct denovo enquiry in terms of the order dated 27.04.2022 passed by the 2 CM No.7841/2020 Additional Deputy Commissioner with the powers of Commissioner Agrarian Reforms, Jammu.
(Sindhu Sharma) Judge JAMMU 30.12.2022 Vishal