Jammu & Kashmir High Court - Srinagar Bench
Sheikh Zamin vs Union Of India And Ors on 25 March, 2025
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Serial No. 88
Reg Cause List.
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 657/2025 CM(1631/2025).
SHEIKH ZAMIN.
...PETITIONER (s)
Through: Mr. Areeb Kawoosa, Advocate
Mr. Aatir Kawoosa, Advocate.
VERSUS
UNION OF INDIA AND ORS.
Through: Mr. T.M. Shamsi, DSGI with
Ms. Rehana, Advocate for R-1
Mr. Umar Rashid Wani, Advocate for R- 2 to 4.
...RESPONDENT(s)
CORAM:
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
HON'BLE MR JUSTICE MOHAMMAD YOUSUF WANI, JUDGE.
ORDER
25-03-2025
01. The petitioner is mainly aggrieved of the direction issued by respondent No.2 in its Order dated 12.02.2025 whereby respondent No.2 has stayed the demand subject to the payment of Rs. 71,39, 218/- besides other conditions.
02. Notice.
03. Mr. T.M. Shamsi, learned DSGI accepts notice on behalf of respondent No.1. Mr. Umar Rashid Wani, learned Advocate accepts notice on behalf of respondent Nos. 2 to 4.
04. Learned counsels for the respondents submit that the present petition be disposed of by directing respondent No.4 to decide and dispose of the appeal within a period of one month and till then Order dated 12.02.2025 to the extent of deposition of Rs. 71,39,218/- be stayed.
05. In view of the above, We dispose of the present petition by directing respondent No.4 to consider and decide the appeal within a period of one month from the date a copy of this order is made available to him. The petitioner is directed to co-operate with respondent No.4 for expeditious disposal of the appeal preferred by the petitioner before respondent No.4. Needless to say that respondent No.4 shall consider all the grounds of the petitioner in accordance with the law. Till then the operation of Order dated 12.02.2025 to the extent of deposition of Rs. 71,39,218/ shall remain stayed.
06. Disposed of.
(Mohammad Yousuf Wani) (Rajnesh Oswal)
Judge. Judge
SRINAGAR
25-03-2025
Showkat Khan