Jammu & Kashmir High Court - Srinagar Bench
Chuni Lal Bhat And Others vs State Of J&K And Others on 19 May, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
NISSAR A BHAT
2022.05.19 13:43
Regular Cause list
Serial No. 6
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP (C) 2585/2019
Chuni Lal Bhat and others
... Petitioner/Appellant(s)
Through: Mr. I. Sofi, Advocate
V/s
State of J&K and others
Through: Ms. Asifa Padroo, AAG for R1 & 2
Mr. T. M. Shamsi, ASGI for R3
Mr. M. A. Chashoo, AAG for R4 & 5
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
19-05-2022 Objections on behalf of respondent no. 3 have been filed. Rest of the respondents have not filed their objections despite having been granted three weeks' last and final opportunity on 15.2.2021.
Having regard to the nature of controversy involved, one more opportunity is granted to the respondents who have yet to respond, to file their objections. This, however, shall be subject to payment of costs of Rs. 2,000/- to be deposited in the Advocates' Welfare Fund.
The Deputy Commissioner, who is also the chairman of Rent Assessment Committee, Kupwara, shall produce the record of assessment of rent of the land and building of the petitioner on the next date.
List on 19.7.2022.
(SANJEEV KUMAR) JUDGE Srinagar 19-05-2022 N Ahmad