Citation : 2021 Latest Caselaw 1709 j&K/2
Judgement Date : 29 December, 2021
Serial No. 22
Regular Causelist
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 3227/2019
CM No. 6443/2019
Ghulam Hussain Lone & Anr.
..... Petitioner(s)
Through: -
Mr S.N. Ratanpuri, Advocate.
V/s
Commissioner & Ors.
..... Respondent(s)
Through: -
Mr M.A. Chashoo, AAG.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
Hon'ble Mr Justice Mohd. Akram Chowdhary, Judge.
ORDER
29.12.2021
Mr S.N. Ratanpuri, learned appearing counsel for the petitioners
submits that the instant matter can be settled in light of the judgment passed
by Hon'ble Supreme Court in Civil Appeal No. 196 of 2011 titled D.B.
Basnett (D) through LRs vs The Collector, East District, Gangtok, Sikkim &
Anr.
Mr M.A. Chashoo, learned AAG to seek instructions qua
applicability of the judgment supra to the instant case, by tomorrow.
List tomorrow the 30th December 2021.
(Mohd. Akram Chowdhary) (Ali Mohammad Magrey)
Judge Judge
SRINAGAR:
29.12.2021
"Hamid"
ABDUL HAMID BHAT
2021.12.29 15:03
I attest to the accuracy and
integrity of this document
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