Poonam Mehra & Anr vs P.K. Polay
2021 Latest Caselaw 405 j&K/2

                                                                                  Serial No. 104
                                                                           SUPPLEMENTARY 1 CAUSELIST
                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                               (Through Virtual Mode)
                                                                                CCP(D) No. 9/2021
           Poonam Mehra & Anr.
                                                                                  ..... Petitioner(s)
                                               Through: -
                  Mr A. H. Naik, Senior Advocate with Mr Shabir Ahmad Najar, Advocate.
                                                        V/s
           P.K. Polay.
                                                                                ..... Respondent(s)
                                                    Through: -
                                               Mr B.A. Dar, Sr AAG.
           CORAM:
                              Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
                              Hon'ble Mr Justice Vinod Chatterji Koul, Judge.
                                                      ORDER

08.04.2021 Petitioners allege violation of final order/judgment passed in LPA

No. 160/2020 on 31st of December, 2020, in terms whereof this Court while

reversing the judgment of the Single Judge passed in WP(C) No. 1090/02020,

allowed the writ petition with direction to the Divisional Commissioner,

Kashmir, to issue permission for alienation with regard to the property in

question in tune with the reports/ NO Objection Certificates (NOCs) of the

concerned agencies.

Mr A.H. Naik, learned senior counsel appearing on behalf of the

petitioners submits that despite lapse of more than three months, needful has not

been done.

Notice.

Mr B.A. Dar, learned Sr AAG waives notice on behalf of

respondents. He seeks and is granted ten days' time to file compliance.

List on 21st of April, 2021.

                                       (Vinod Chatterji Koul)           (Ali Mohammad Magrey)
                                               Judge                            Judge
            SRINAGAR:
            08.04.2021
ABDUL HAMID BHAT
2021.04.08"Hamid"
              15:10
I attest to the accuracy and
integrity of this document