Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohiuddin Malik And Others vs State Of Jk And Others on 28 June, 2021
Bench: Chief Justice, Sanjay Dhar
Sr. No.212
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through virtual Mode)
CJ Court
OWP No.1489/2015
Ghulam Mohiuddin Malik and others. ...Petitioner(s)/Appellants.
Through: None.
Vs.
State of JK and others. ....Respondent(s)
Through: None.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
28.06.2021 This petition does not relate to acquisition of land rather dislodging and dispossessing the petitioners from the shops allotted to them.
In view of the above, this matter which is prima facie cognizable by Single Bench.
Office to verify and list accordingly.
(SANJAY DHAR) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
Srinagar
28.06.2021
Abdul Qayoom, PS
ABDUL QAYOOM LONE
2021.06.29 12:03
I attest to the accuracy and
integrity of this document