Rashid Ahmed vs State Of J&K & Ors
2021 Latest Caselaw 810 j&K

                                                                                           Sr. No. 218
                                                                                           After notice list




                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                           AT JAMMU

                                                                                     OWP No.677/2014
                                                                                     IA No.912/201

                  Rashid Ahmed                                                       .... Petitioner/Appellant(s)

                                                              Through:-   None

                                                       V/s
                  State of J&K & ors.                                                        .....Respondent(s)

                                                              Through:-    Mr. S. S. Nanda, Advocate

                  Coram :            HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                                 ORDER

This petition has become infructuous in view of the judgment dated

09.10.2020 rendered in PIL No. 19/2011 which has declared the Jammu

and Kashmir State Lands (Vesting of Ownership to the Occupants) Act,

2001 as unconstitutional.

In view of the aforesaid, writ petition alongwith connected

application(s) is dismissed.

(Sindhu Sharma) Judge JAMMU 03.08.2021 Ram Murti

Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

RAM MURTI 2021.08.04 15:36 I attest to the accuracy and integrity of this document