Jammu & Kashmir High Court - Srinagar Bench
Jawahira Begum And Anr vs Union Territory Of J And on 16 July, 2025
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 34
REGULAR LIST
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
LPA 43/2025 in [FAO(WC) 7/2022]
JAWAHIRA BEGUM AND ANR. ...Petitioner/Appellant(s)
Through: Ms. Rasheeda Shaheen, Advocate
Vs.
UNION TERRITORY OF J AND ...Respondent(s)
K(PDD) AND ORS
Through: Mr. Faheem Nisar Shah, G.A
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE.
ORDER
16.07.2025 Impugned in this appeal under clause 12 of Letters Patent Appeal is an order dated 13.12.2024, passed by the learned Single Judge of this Court in FAO(WC) No. 07/2022.
Since the order impugned has been passed by the learned Single Judge in exercise of appellate jurisdiction and, therefore, in view of the clear provisions under section 100-A CPC, LPA is not maintainable. This point has already been considered by this Court in LPA No. 225/2023 c/w LPA No. 224/2023 decided by this Court on 30.05.2025.
In view of the settled legal position, this appeal is not maintainable and the same is accordingly dismissed.
(SANJAY PARIHAR) (SANJEEV KUMAR)
JUDGE JUDGE
SRINAGAR:
16.07.2025
Akhil Dev