Jammu & Kashmir High Court - Srinagar Bench
Bega Begum vs Union Territory Of Jk & Ors on 5 April, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. No. 239
Supplementary-1
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 643/2022
CM 1582/2022
Bega Begum ...Petitioner(s)
Through: Mr Q. R. Shamas, Advocate.
Vs.
Union Territory of JK & Ors. ...Respondent(s)
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
05.04.2022 After arguing for a while, learned counsel for the petitioner seeks leave of this Court to withdraw this petition with a liberty seeking consideration of her grievance for continuing possession of the room in question. Statement of learned counsel for the petitioner is taken on record. Dismissed as withdrawn with a liberty as prayed for.
The petitioner shall make a representation, projecting her grievance before the Senior Superintendent of Police/ Deputy Superintendent of Police/Securities of Kashmir within a period of one week from today and same shall be considered positively by the said authority within four weeks thereafter. Till the representation is decided and appropriate decision is taken the petitioner shall not be evicted from his room.
(SANJEEV KUMAR) JUDGE SRINAGAR 05.04.2022 Hilal Ahmad