Jammu & Kashmir High Court - Srinagar Bench
Mohammad Rafiq Kasab And Anr vs Union Territory Of Jammu on 31 August, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 123
Suppl.
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 1951/2024
CM(5253/2024)
MOHAMMAD RAFIQ KASAB AND ANR. ...Petitioner(s)/Appellant(s)
Through: Ms. Asma Rashid, Advocate
Vs
UNION TERRITORY OF JAMMU ...Respondent(s)
AND KASHMIR (REVENUE) AND ORS.
Through: Mr. Mubashir Majid, Dy. AG
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
31.08.2024 Petitioner herein is aggrieved of the decision taken by the respondents in terms of which the application bearing No. 18171201202320151898 with regard to change of land use for the establishment of Stone Crusher with Integrated Bitumen Hot-Wet Mixing, has been rejected on 14.03.2024.
Notice. Notice waived by Mr. Mubashir Majid, learned Dy. AG on behalf of the respondents. He seeks and is granted two weeks' time to file objections.
List on 27.09.2024.
Interim application of the petitioner shall be considered on the next date of hearing.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 31.08.2024 Aamir Amir Rashid Sofi I attest to the accuracy and authenticity of this document 02.09.2024 16:38