Barkat Ali & Anr vs State Th. Food And Supplies ...
2021 Latest Caselaw 498 j&K

Citation : 2021 Latest Caselaw 498 j&K
Judgement Date : 22 April, 2021

Jammu & Kashmir High Court

Barkat Ali & Anr vs State Th. Food And Supplies ... on 22 April, 2021

                                                                            Sr. No. 201
                                                                            Suppl. List.
                    IN THE HIGH COURT OF JAMMU AND KASHMIR
                                   AT JAMMU
                                     (Through Virtual Mode)
                                     RPSW No. 9900003/2004
        Barkat Ali & Anr.                                                  ...Petitioner(s)

        Through: Ms Aruna Thakur, Adv.

                                                 Vs.
        State Th. Food and Supplies Department                            ...Respondent(s)

        Through: None

        Coram:            HON'BLE MR. JUSTICE SANJEEV KUMAR
                                            ORDER

22.04.2021

1. Through the medium of this review petition, the petitioners seek review of the order and judgment dated 10 th October 2003 passed in SWP No. 682/2003 titled Barkat Ali & Anr. vs. State of JK & Ors.

2. During the pendency of this petition, learned counsel for the petitioners informed the court that against the judgment sought to be reviewed, the petitioners had also filed the Letters Patent Appeal which was pending adjudication before the Division Bench. Taking note of the aforesaid fact, this court in its order dated 9th July 2004 directed that this petition would lie over till the disposal of the LPA unless otherwise directed by the Court.

3. Registry has brought to the notice of this Court that the LPA preferred by the petitioners i.e., LPASW No. 57/2004 titled Barkat Ali vs. State of JK & Ors along-with other clubbed matter has been disposed of by the Division Bench vide its judgment dated 23 rd May 2013.

4. In view of the disposal of LPASW No. 57/2004 filed by the petitioners, the order which is sought to be reviewed through the medium of instant petition has merged with order dated 23rd May 2013 passed in LPASW No. 57/2004 filed by the petitioners and therefore this review petition is not maintainable.

5. In view of the aforesaid, this review petition is dismissed.

(SANJEEV KUMAR) MOHAMMAD ALTAF NIMA 2021.04.26 14:23 JUDGE SRINAGAR I attest to the accuracy and integrity of this document 22.04.2021