Mohammad Amin Dar vs Ut Of J&K & Ors
2021 Latest Caselaw 1270 j&K/2

                                                                            S. No. 34
                                                                            Regular List

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

                                       Case: WP(c) no. 1347/2021
                                           CM no. 4603/2021

           Mohammad Amin Dar                                              ....petitioner(s)

                                        Through: Mr. Arif Javed Khan, Adv


                                                      v/s
           UT of J&K & ors.                                               ...respondent(s)

                                        Through: None.
                     CORAM:

                     HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                    ORDER

08.10.2021

Learned counsel for the petitioner submits that he would be satisfied in case the present writ petition is disposed of by treating the same as a representation and directing the respondents to consider the same.

His statement is taken on record.

In view of the statement of learned counsel for the petitioner, this writ petition is disposed of directing the respondents to treat this writ petition as a representation, consider the same and pass appropriate orders within four weeks having regard to the judgment of the Hon'ble Supreme Court in case titled State of UP and ors. v. Dhirendera Paul Singh, SCC 2017 Vol. 1(49) and the documents attached with the writ petition. Let the consideration order be passed within two months from the date copy of this order alongwith the paper book is received by the respondents.

(TASHI RABSTAN) JUDGE

Srinagar 08.10.2021 YASMEEN, PS YASMEEN RASHID 2021.10.12 14:02 I attest to the accuracy and integrity of this document