Union Territory Of Jk And Others vs Mohammad Saleem Rather And Others
2021 Latest Caselaw 253 j&K/2

     S. No. 206
     After Notice
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR

                                          CM no. 7684/2019 in
                                           LPA no. 329/2019


     Union Territory of JK and others
                                                                  .... Appellant(s)
                                       Through: Mr B. A. Dar, Sr. AAG

                                                   V/s
     Mohammad Saleem Rather and others
                                                                    ... Respondent(s)
                                       Through:


      CORAM:
                          Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                              Hon'ble Mr Justice Puneet Gupta, Judge

                                               ORDER

01.03.2021

Subject matter of this Letters Patent Appeal, LPA, is the final order and judgment dated 31.08.2018, for short impugned judgment, passed by the Writ Court in a writ petition, OWP no. 386/2014 with clubbed matters, in terms whereof the communication no. BDR-04/2011/207-14 dated 03.02.2014 has been quashed and the respondents have been directed not to deduct the electricity/ water charges from the rentals paid to the writ petitioners/ respondents herein.

Mr B. A. Dar, learned Sr. AAG, submits that there are number of writ petitions/ appeals pending on the subject.

We direct the Registry to list all the LPAs/ writ petitions, the list of which shall be furnished to it by Mr B. A. Dar, learned Sr. AAG, pending on the subject on 16th March, 2020.

                                          (Puneet Gupta)        (Ali Mohammad Magrey)
                                                 Judge                     Judge
     Srinagar
     01.03.2021
     Amjad Lone PS




AMJAD AHMAD LONE
2021.03.04 17:16
I attest to the accuracy and
integrity of this document