Jammu & Kashmir High Court - Srinagar Bench
Ashish Kaul And Another vs Ut Of J&K And Others on 5 May, 2021
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
Case No. 147
(Suppl 1 Cause List)
HIGH COURT OF JAMMU & KASHMIR
AT SRINAGAR
(Through Video Conference)
CM No. 2948/2021 in
WP(C) No. 924/2021
Ashish Kaul and another .....Appellant(s)/Petitioner(s)
Through: Mr. Hamza Prince, Advocate
Vs
UT of J&K and others ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
05.05.2021 CM No.2948/2021 Allowed as prayed for. Learned counsel for the applicants shall make the deficiencies good from the date the Court starts functioning normally.
Disposed of accordingly.
WP(C) No. 924/2021 Learned counsel for the petitioner states that an application has been filed with the District Magistrate, Srinagar for preservation and protection of the property under the Jammu and Kashmir Migrant Immovable Property (Preservation, Protection and Restraints on Distress Sales) Act, 1997 (in short the "Act").
It is stated that despite the lapse of more than six months, little action has been taken by the Deputy Commissioner concerned. 2 WP(C) No. 924/2021
Be that as it may, this writ petition is disposed of with a direction to the respondents to conclude the proceedings under the provisions of the Act at the earliest without any unnecessary delay.
Needless to say that in case the said authority does not use reasonable dispatch in concluding the issue, it would be open to the petitioner to approach this Court again for appropriate orders.
(Dhiraj Singh Thakur) Judge Srinagar 05.05.2021 Ram Krishan RAM KRISHAN 2021.05.06 19:26 I attest to the accuracy and integrity of this document