Sheikh Shaheen Iqbal And Others vs State Of J&K And Others
2021 Latest Caselaw 1007 j&K/2

                                                                                          Sr. No.03

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

                     CJ Court

                                                   OWP No.924/2008

                     Sheikh Shaheen Iqbal and others.                  ...Petitioner(s)/Appellants.
                     Through:      None.
                                                           Vs.
                     State of J&K and others.                                    ....Respondent(s)
                     Through:      Mr. Mir Suhail, AAG.
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                       ORDER

02.09.2021

The petitioners in this writ petition are claiming benefits under the Jammu & Kashmir State Land (Vesting of Ownership to the Occupants) Act, 2001 and the Rules thereunder i.e., the Roshni Act, which has been declared to be ultra vires vide judgment and order dated 9 th October, 2020 in PIL No.19/2011 : Prof. S. K. Bala v. State of J&K and anr.

Since the said Act itself is no longer in existence, the petitioner cannot be granted any benefit on the basis of the said Act.

It appears that the counsel for the petitioner for the above reason has stopped attending the court and has not turned up on last several occasions.

In view of the above, the writ petition is dismissed.

                                                (SANJAY DHAR)                (PANKAJ MITHAL)
                                                      JUDGE                  CHIEF JUSTICE
                      Srinagar
                      02.09.2021
                      Abdul Qayoom, PS




ABDUL QAYOOM LONE
2021.09.03 10:22
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