Jammu & Kashmir High Court - Srinagar Bench
Ghulam Hassan Shah vs Dy. Commissioner Baramulla & Ors on 24 February, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
Item No.105 Supp. List
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP (C ) No. 292/2021
CM No. 1023/2021.
Ghulam Hassan Shah. ...Petitioner(s)
Through: Mr. Sofi Manzoor, Advocate.
V/s
Dy. Commissioner Baramulla & Ors. ...Respondent(s)
Through:
CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE (ORDER) Short grievance projected in this petition is that petitioner has preferred an appeal before the Dy. Commissioner, Baramulla against the attestation of mutation No. 266 dated 17.07.1990, but the same is pending before the Assistant Commissioner (Rev), Baramulla without any headway. It is submitted that Assistant Commissioner, Baramulla/respondent No. 2, is not deciding the matter and is causing unnecessary delay.
Having regard to the averments made in the petition and the relief prayed for, this petition at its threshold is disposed of with a direction to the Assistant Commissioner, Baramulla to hear the parties and decide the appeal tilted Ghulam Hassan Shah v. Ghazi Abdul Ahad Khan, at an earliest, preferably within a period of two months from the date copy of this order along with complete paper book is made available to him, of course under the applicable law/rules.
Disposed of along with connected CM(s).
(TASHI RABSTAN) JUDGE Srinagar 24.02.2021.
"Ab. Rashid"ABDUL RASHID GANAI 2021.02.24 20:35 I attest to the accuracy and integrity of this document