Jammu & Kashmir High Court
M/S Dewan Stone Crusher vs Ut Of J&K And Ors on 1 April, 2022
Author: Puneet Gupta
Bench: Puneet Gupta
Sr. No. 61
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 742/2020
CM No. 2294/2022
M/s Dewan Stone Crusher .....Appellant(s)/Petitioner(s)
Through: Mr. K.K Pathan, Advocate.
Vs
UT of J&K and ors. ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
Learned counsel for the petitioner is aggrieved by seizure of his stone crusher by the respondents. He submits that he will be satisfied in case the respondents are directed to consider the case of the petitioners in case he files representation before the concerned authorities within the specific time frame.
Heard and perused the record.
The writ petition can be disposed of at this stage without issuing notice to the respondents with a direction to the respondents to consider the case of the petitioner in case he files representation or has filed it and pass appropriate orders under law thereon preferably within a period of four weeks from the date copy of the order is made available to the respondents.
( Puneet Gupta ) Judge Jammu 01.04.2022 Tarun