Jammu & Kashmir High Court
Abdul Satar vs Ut Of J & K & Ors on 28 August, 2023
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 103
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP (C) No. 935/2023
Abdul Satar .....Petitioner(s)
Through: Mr. Sumant Sudan, Advocate
Vs
UT of J & K & Ors. ..... Respondent(s)
Through: Mrs. Monika Kohli, Sr. AAG
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
28.08.2023 Learned counsel for the petitioner submits that he would be satisfied, if the instant petition is disposed of with the direction to Respondent No. 3- Senior Superintendent of Police, Udhampur to consider the claim of the petitioner by treating this writ petition as representation and decide the same. His statement is taken on record.
In view of the submission made hereinabove and from no objection from the other side, the instant petition is disposed of along with connected application(s), if any, with the direction to Respondent No. 3- SSP Udhampur to consider the claim of the petitioner by treating this writ petition as representation and decide the same expeditiously, preferably within a period of six weeks by passing a speaking order with reasons.
Copy of this order along with writ petition be provided to the said respondent by Mrs. Monika Kohli, learned Sr. AAG forthwith, for information and compliance.
( Vinod Chatterji Koul ) Judge Jammu 28.08.2023 Manan