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Villagers Of Kanli Bagh Baramulla vs State Of J&K And Others
2021 Latest Caselaw 888 j&K/2

Citation : 2021 Latest Caselaw 888 j&K/2
Judgement Date : 11 August, 2021

Jammu & Kashmir High Court - Srinagar Bench
Villagers Of Kanli Bagh Baramulla vs State Of J&K And Others on 11 August, 2021
                                                                                      Sr. No.228

                         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

                        CJ Court

                                                OWP No.2084/2018 c/w
                                                 CPOWP No.114/2018

                        Villagers of Kanli Bagh Baramulla             ...Petitioner(s)/Appellants.
                        Through:     Mr. B. A. Misri, Advocate.
                                                           Vs.
                        State of J&K and others.                               ....Respondent(s)
                        Through:     Mr. D. C. Raina, AG, with
                                     Ms. Asifa Padroo, AAG, for 1 to 4.
                                     Mr. Sajad A. Geelani, Dy.AG, for no.5.

                        CORAM:
                        HON'BLE THE CHIEF JUSTICE
                        HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                       ORDER

11.08.2021

Heard. Judgment reserved.

(SANJAY DHAR) (PANKAJ MITHAL) JUDGE CHIEF JUSTICE Srinagar 11.08.2021 Abdul Qayoom, PS

ABDUL QAYOOM LONE 2021.08.12 15:51 I attest to the accuracy and integrity of this document

 
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