Jammu & Kashmir High Court - Srinagar Bench
Mohammad Yousuf Hurrah And Others vs Ut Of J&K And Others on 27 April, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
NISSAR A BHAT
2022.04.27 17:28
Supplementary - 1
Serial No. 127
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP (C) 865/2022
CM (2135/2022)
Caveat no. 197/2022
Mohammad Yousuf Hurrah and others
... Petitioner/Appellant(s)
Through: Mr. M. A. Wani, Advocate
V/s
UT of J&K and others
Through: Mr. Nazim Khan, Advocate for R5-12
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
27-04-2022 Notice to the respondents. Notice waived by Mr. Nazim Khan, learned counsel for respondents 5 to 12.
Caveat discharged.
Notice shall go to respondents 1 to 4. Learned counsel for respondents 5 to 12 seeks and is granted four weeks' time to file objections.
Meanwhile, subject to objections and till next date before the bench, there shall be an order of status quo with respect to land falling under survey no. 2249.
List on 29.7.2022.
(SANJEEV KUMAR) JUDGE Srinagar 27-04-2022 N Ahmad