Jammu & Kashmir High Court - Srinagar Bench
Abdul Hamid Dar & Ors vs State Of J&K & Ors on 31 May, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 219
After Notice.
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
OWP No. 1210/2011
IA (1/2011 [1929/2011])
Abdul Hamid Dar & Ors.
.... Petitioners
Through:- None
V/s
State of J&K & Ors.
...Respondents.
Through:- Mr. M. A. Chashoo, AAG.
CORAM:
HON'BLE MR JUSTICE ALI MOHAMMAD MAGREY, JUDGE (ORDER) 31.05.2021 Neither Petitioners nor counsel present, seemingly the petitioners have lost interest in prosecuting the matter, therefore the writ petition deserves to be dismissed, however, while making such order the court feels it proper to reserve the right of the petitioners to re-agitate the matter if the cause still survives by filing the motion seeking restoration of the writ petition. Writ Petitioners are also at liberty to file representation before the competent authority for seeking consideration and decision. The consideration shall be made and decision taken in accordance with law and the norms governing the subject.
Disposed of.
(Ali Mohammad Magrey) Judge Srinagar 31.05.2021 Rafat rafat nabi 2021.06.01 14:25 I attest to the accuracy and integrity of this document