Jammu & Kashmir High Court
Javid Iqbal Reshi vs Union Territory Of J&K And Others on 10 December, 2020
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 103
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) No. 1855/2020
CM No. 6660/2020
(Through Video Conferencing)
Javid Iqbal Reshi
...Petitioner(s)
Through:-Mr. Narinder Kumar Attri, Advocate.
V/s
Union Territory of J&K and others
...Respondent(s)
Through:- Mr. H.A. Siddiqui, Sr. AAG
Coram :- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
It is contended by learned counsel for the petitioner that the petitioner has submitted objections before the respondents for cancellation of reservation of DDC Constituency Sathra, which is arbitrarily reserved in favour of ST category not on the basis of population in terms of census of 2011 and is against the mandate of the provision admissible to the field. It is submitted that the concerned authority has not decided the objections- Annexure-V with the writ petition, till date.
Since the objections and representations are pending before the authority, it is appropriate to dispose of the writ petition directing the competent authority to decide the same.
Accordingly, this writ petition is disposed of with a direction to the respondents to decide the objections/representation-Annexure-V with the writ petition, within a period of 10 days from the date a copy of this order 2 WP(C) No. 1855/2020 along with complete set of this writ petition is made available to them, if the same has not already been decided.
Disposed of as above along with connected CM.
(Tashi Rabstan) Judge Jammu 10.12.2020 Pawan Angotra Whether the order is speaking? : Yes/No Whether the order is reportable? : Yes/No PAWAN ANGOTRA 2020.12.15 12:25 I attest to the accuracy and integrity of this document