Jammu & Kashmir High Court - Srinagar Bench
Sajad Ahmad Lone vs Union Territory Of J&K And Ors on 10 February, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
S.no.109 HIGH COURT OF JAMMU AND KASHMIR
Supplementary
Cause List AT SRINAGAR
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CM No.750/2021 in
WP (C) No.197/2021
CM No.751/2021
Sajad Ahmad Lone
....... Petitioner(s)
Through: Mr. Mudasir Bin Hassan, Adv.
Versus
Union Territory of J&K and Ors.
.........Respondent(s)
Through:
CORAM:
HON'BLE MR JUSTICE TASHI RABSTAN, JUDGE
ORDER
10.02.2021 CM No.750/2021 Application for reasons detailed therein is allowed and requirement of affixing court fee etc. is dispensed with at this stage, however, subject to doing needful within a week's time.CM disposed of accordingly. WP (C) No.197/2021 & CM No.751/2021 Learned counsel for the petitioner submits that he would be satisfied, in case, petition in hand is disposed of at its threshold stage.
Accordingly, writ petition is disposed of with a direction to the respondents to consider the claim of petitioner as projected in the petition having regard to the documents annexed therewith and on the analogy of order dated 25.07.2015 provided that petitioner is similarly situated, of course, in strict accordance with rules governing the field. Ordered accordingly.
SHAMEEM HAMID MIR 2021.02.18 14:39 I attest to the accuracy and integrity of this document
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Let the respondents do consider and decide the case of petitioner within a period of two months from the date copy of this order along-with complete paper-book is made available to them.
Disposed of.
(Tashi Rabstan) Judge Srinagar 10.02.2021 "Shameem Hamid"
SHAMEEM HAMID MIR 2021.02.18 14:39 I attest to the accuracy and integrity of this document