Nazir Ahmad Shah vs State Of J&K & Ors
2021 Latest Caselaw 103 j&K/2

                                                                                 Item No.251
                                                                                 After Notice
                               IN THE HIGH COURT OF JAMMU AND KASHMIR
                                             AT SRINAGAR

                                                                       OWP No.1020/2018

                      Nazir Ahmad Shah                                      ...Petitioner(s)
                               Through: None.

                                    Vs.

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

Through: Ms. Saba Gulzar, Assistant Counsel vice Mr. B. A. Dar, Sr. AAG.

CORAM: Hon'ble Mr. Justice Sanjay Dhar, Judge

(ORDER) 11.02.2021 Through the medium of instant petition, petitioner has sought a direction to respondents 1 to 4 to finalize his case in terms of the Jammu and Kashmir State Land (Vesting of Ownership to Occupants) Act, 2001 read with amended Act of 2004 and 2007.

The aforesaid Act has been repealed and declared as void ab initio in terms of the judgment of this Court in PIL No.19/2011 titled Prof. S. K. Bhalla vs. State of J&K & Ors. decided on 09.10.2020.

In view of above, this petition, having been rendered infructuous is, accordingly, disposed of.

(Sanjay Dhar) Judge Srinagar 11.02.2021 "Bhat Altaf, PS"

Whether the order is speaking: Yes/No MOHAMMAD ALTAF BHAT 2021.02.15 14:30 Whether the order is reportable: Yes/No I attest to the accuracy and integrity of this document