Jammu & Kashmir High Court
Inhabitants Of Village Balakote Poonch vs Union Territory Of J&K And Others on 16 November, 2022
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
Sr. No. 68
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 624/2021
CM No. 2849/2021
Inhabitants of Village Balakote Poonch .....Appellant/Petitioner (s)
and others
Through: Mr. Mazhar Ali Khan, Advocate.
Vs.
Union Territory of J&K and others ..... Respondent(s)
Through: Mr. Ravinder Gupta, AAG.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
16.11.2022 Learned counsel for the petitioners submits that he does not want to press the instant petition as grievance of the petitioners stands redressed. His statement is taken on record.
Accordingly, the instant writ petition is dismissed as withdrawn along with connected application(s).
(WASIM SADIQ NARGAL) JUDGE Jammu 16.11.2022 Shivalee