Jammu & Kashmir High Court - Srinagar Bench
Jagar Nath Aga And Others vs Union Territory Of J&K And Others on 21 November, 2020
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S.no. 105 HIGH COURT OF JAMMU AND KASHMIR
Supplementary
Cause List AT SRINAGAR
(Through Video Conferencing from Jammu)
...
CM no.5483/2020
WPC no.1833/2020
CM no.5484/2020
Jagar Nath Aga and others ....... Petitioner(s)
Through: Mr Ajay Vaid, Advocate
Versus
Union Territory of J&K and others .........Respondent(s)
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
21.11.2020 CM no.5483/2020 Dispensing-with of affixing court fee, etcetera, entreated for, in application on hand, is permitted till the Court reopens in physical mode/ hearing. CM disposed of.
WP(C) no.1833/2020 & CM no.5484/2020 Notice. Notice in CM as well.
Petitioners shall take necessary steps for service upon respondents. In the meantime, District Magistrate, Anantnag (respondent no.1) is directed to take necessary steps for preservation of property in question in accordance with provisions of J&K Migrant Immovable Property (Preservation, Protection and Restraint on Distress Sales) Act, 1997 and file action taken report by next date of hearing. List on 5th February 2021.
(Vinod Chatterji Koul) Judge Srinagar 21.11.2020 Ajaz Ahmad, PS AJAZ AHMAD 2020.11.26 10:52 I attest to the accuracy and integrity of this document