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Jammu & Kashmir High Court - Srinagar Bench

Mohammad Rafiq Mir And Another vs Union Territory Of J&K And Others on 16 September, 2020

Bench: Chief Justice, Puneet Gupta

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              S. No. 205
             Advance List
                           IN THE HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR

                                       CM (M) No. 52/2020
                                    CM Nos. 2656/2020, 2853/2020

                                       (Through Video Conferencing)

            Mohammad Rafiq Mir and another
                                                                        .... Petitioners
                                  Through: Ms. Sabeena Naveed, Advocate.

                                                v.
            Union Territory of J&K and others
                                                                        .... Respondents
                                  Through: Mr. B. A. Dar, Sr. AAG for UT Respondents.
                                           Mr. M. Y. Bhat, Advocate, for R-5 & 6.
            CORAM:
            HON'BLE THE CHIEF JUSTICE
            HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                               ORDER

16.09.2020

1. Order dated 07.08.2020 has not been complied with.

2. The petitioners have arrayed the Secretary, LAWDA as respondent no. 2. However, we direct Mr. Tufail Matoo, Vice Chairman, J&K LAWDA, to ensure compliance with our order dated 07th of August, 2020.

3. Mr. Tufail Matoo, Vice Chairman, LAWDA, shall ensure that a physical verification / inspection is conducted of the property in question within one week from today.

4. The copy of the present petition, sanctioned building plan as well as the report of the LAWDA shall be placed before the Committee of Experts appointed in PIL No. 159/2002 titled Syed Iqbal Tahir Geelani v. State of J&K and others for scrutiny and for taking a view in the matter.

5. Copy of the order dated 07.08.2020 and this order shall be served upon the Vice Chairman, LAWDA, by the Registry of this Court forthwith.

6. Interim order passed on 07th of August, 2020 shall continue till further orders.

7. Learned counsel for the petitioners shall ensure that copy of the complete paper book is furnished to learned counsel for the respondents within three days from today.

8. List on 27th of October, 2020.

                                                 (PUNEET GUPTA) (GITA MITTAL)
                                                     JUDGE      CHIEF JUSTICE
            SRINAGAR
            16.09.2020
            TASADUQ
            SAB:




SYED TASADUQ QADRI
2020.09.18 12:33
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