BHAGMAL Vs. UT OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The petitioners are aggrieved of and have assailed an order dtd. 19/4/2022 passed by the Commissioner Agrarian Reforms (Additional Deputy Commissioner), Kathua ["the Commissioner"] whereby the Commissioner has dismissed the appeal filed by the petitioners herein along with others against an order dtd. 19/12/2019 passed by the Assistant Commissioner with powers of Collector Agrarian Reforms, Kathua.

(2.) Brief facts leading to filing of the instant petition can be summed up in the following manner:

(3.) It is in the above backdrop, the petitioners, being aggrieved by the order of the Commissioner dtd. 19/4/2022, have preferred the instant petition invoking the extraordinary jurisdiction vested in this Court under Article 226 of the Constitution of India. The impugned order is challenged by the petitioners, inter alia, on the following grounds: