Jammu & Kashmir High Court
Jarnail Singh And Ors vs Ut Of J&K And Ors on 19 February, 2021
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
112
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) No. 265/2021
CM No. 1366/2021
Jarnail Singh and ors. ....Petitioner(s)
Through :- Mr. Dinesh Verma, Advocate.
V/s
UT of J&K and ors. ....Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
19.02.2021 Petitioners claim to be the land owner over which contains khair trees, for which according to the learned counsel for the petitioners, permission had been granted for felling and transportation. It is stated that because of the Pandemic, the permission though granted, no felling and transportation could be carried out and, therefore, a prayer is made that the case be considered for such felling and transportation, for which a representation is already stated to be pending.
It is also stated that a similar request has already been granted in favour of the petitioners, who had filed a writ petition bearing WP(C) No. 1335/2020. This petition is, accordingly, disposed of with a direction to the respondents to consider the representation of the petitioners in accordance with rules. The case of the petitioners in WP(C) No. 1335/2020 be also kept in mind while deciding the representation of the petitioner, if they are similarly situated. Decision in this regard be taken within a period of four weeks from the date of receipt of a certified copy of this order.
Disposed of accordingly along with connected CM.
(Dhiraj Singh Thakur) RAM KRISHAN Judge JAMMU 2021.02.22 20:02 I attest to the accuracy and integrity of this document 19.02.2021, (Ram Krishan)