Ghulam Ahmed Chaku And Ors vs Union Terrotory Of J&K And Ors
2021 Latest Caselaw 1295 j&K/2

                                                                   S. No.106
                                                                   Supplementary 1
                                                                   Before Notice Matter

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT SRINAGAR

                                                                     WP(C) No. 2091/2021

           Ghulam Ahmed Chaku and Ors
                                                                         .....Petitioner(s)

                                             Through: Mr. Z.A.Qureshi, Sr Advocate with
                                                      Ms. Razia Amin, Advocate
                     V/s

           Union Terrotory of J&K and Ors
                                                                  ..... Respondent(s)
                                       Through: None
           CORAM:
              HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                JUDGMENT

12.10.2021

1. Petitioners have filed the instant petition seeking a direction to respondents 2 and 3 to provide copy of complaint alongwith annexures to them which is stated to have been filed by respondent no.4 Ishwar Asharam Trust through Inder Krishan Raina.

2. It is averred in the petition that respondent No.4 appears to have filed a complaint with the Migrant Grievance Cell and in furtherance to said, the petitioners were called on 17.09.2021. It is further contended that because the petitioners are not provided copy of complaint, as such, they are unable to respond to the same. According to the petitioners when they approached office of respondents 2 and 3 seeking a copy of the complaint stated to have been filed by respondent no.4, the same was not provided to them.

3. In view of the relief prayed in the writ petition, the same can be disposed of at threshold itself by directing respondents 2 and 3 i.e Divisional Commissioner Kashmir and Naib Tehsildar Migrant Cell to provide copy of the complaint and its enclosures to the petitioner, stated to have been filed by respondent no.4 against the petitioners, at the earliest. Ordered accordingly.

(SANJAY DHAR) JUDGE SRINAGAR SARVEEDA NISSAR 2021.10.21 15:48 12.10.2021 I attest to the accuracy and integrity of this document Sarveeda Nissar