Ghulam Rasool vs Ut Of J&K & Ors
2021 Latest Caselaw 615 j&K

                                                           Sr. No.131
                                                          Before Notice
        IN THE HIGH COURT OF JAMMU AND KASHMIR
                       AT JAMMU

                     (THROUGH VIRTUAL MODE)

                            WP(C) No.1132/2021
                        CM Nos.4610/2021 & 4611/2021

Ghulam Rasool                                           ...PETITIONER(S)

            Through: Mr. Shamas ud Din Shaaz, Advocate.

                                    Vs.
UT of J&K & Ors.                                       ....RESPONDENT(S)

Through: Mr. Sanchit Verma vice Mr. Raman Sharma, AAG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER)(ORAL) 04.06.2021 CM No.4611/2021 Instant application seeking extension of time for annexing/

depositing the requisite court fee etc. with the writ petition, in view of

the grounds urged therein, is allowed. The petitioner shall deposit the

requisite court fee with the Registry of this Court within a period of

one week from the date Registry resumes normal functioning.

WP(C) No.1132/2021 CM No.4610/2021

1. Learned counsel for the petitioner after arguing for a while

submits that the petitioner would feel satisfied if this petition is

disposed of at this stage with a direction to the respondents to

consider his representations which are pending before them and

take a decision in a time-bound manner.

2. Keeping in view the submissions of learned counsel for the

petitioner and the nature of relief prayed for, this petition is

disposed of by providing that the petitioner shall file a detailed

representation before Senior Superintendent of Police, Poonch,

along with all relevant documents including the judgment of the

Criminal Court within a period of two weeks from today. In

case such a representation is made within the aforesaid period,

the same shall be considered and decided by the Senior

Superintendent of Police, Poonch, within a period of six weeks

from the date he receives the representation along with a copy

of this order.

(Sanjeev Kumar) Judge

Jammu;

04.06.2021 "Bhat Altaf, PS"