Jammu & Kashmir High Court
Inhabitants Of Village Taraf Manjli And ... vs State Of J&K And Others on 20 August, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. 216
After Notice Cause
List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
OWP No. 157/2013
IA No. 173/2013
(Through Video Conferencing)
Inhabitants of Village Taraf Manjli and others ...Petitioner(s)
Through:- None
v/s
State of J&K and others ....Respondent(s)
Through:- Mr. S.S. Nanda, Sr. AAG
(Through Video Conference)
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
1. The writ petition was filed in the year 2013. Till date, even the objections have not been filed.
2. Learned counsel for the respondents has sought more time to file the objections.
3. Adjourned to 17.09.2020, subject to deposit of ₹ 10,000/- as costs with the Jammu and Kashmir State Legal Services Authority. The costs shall be recovered from the guilty officers/officials who failed to file objections within time. A report thereof shall be furnished to the Court.
4. The respondents No. 1 and 2 shall appear in person, before the Court, on the next date of hearing through VC.
(RAJESH BINDAL) JUDGE Jammu 20.08.2020 SUNIL KUMAR 2020.08.25SUNIL-I 17:10 I attest to the accuracy and integrity of this document