Ghulam Mohammad Paul Alias Thokar vs Union Territory Of Jk & Ors
2021 Latest Caselaw 462 j&K/2

                                                                                        Serial No. 175
                                                                                   Supplementary 1 Causelist
                                                                                    (Through Virtual Mode)
                                 HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR
                                                                                CM No. 2396//2021
                                                                            In WP(C) No. 796/2021
                                                                               CM No. 23979/2021
                                                                               Caveat No. 568/2021
           Ghulam Mohammad Paul alias Thokar.
                                                                               ......Petitioner(s)
                                                     Through:
                                          Mr Mudasir Bin Hassan, Advocate.
                                                          vs
           Union Territory of JK & Ors.
                                                                               ......Respondent(s)
                                                     Through:
                               Mr Shuja Ul Haq, Advocate for Caveator/Respondent No. 4

           CORAM:
                                Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
                                                     ORDER

21.04.2021

In the instant writ petition, the petitioner has prayed for the following

reliefs:

a) The respondents be directed to comply with the judgment/order dated 05/10/2020 passed by this Hon'ble Court in WP(C) No. 1506/2020 in case titled Ghulam Mohammad Pual @ Thoker and others V/S Union Territory of J&K and others.

b) The order passed by the Assistant Commissioner Revenue Shopian dated 15/04/2021 in case titled Mst Mukti and others V/S Ghulam Mohammad Thoker @ Paul be set aside.

The writ petition for the relief claimed is not maintainable as the

petitioner has already availed the remedy by approaching the Financial

Commissioner, for restoration of revision petition. The writ petition being

without merit shall stand dismissed alongwith connected CM(s) and the

petitioner shall be at liberty to pursue the remedy already availed.

(Ali Mohammad Magrey) Judge SRINAGAR:

21.04.2021 ABDUL HAMID BHAT "Hamid"

2021.04.22 15:02 I attest to the accuracy and integrity of this document