Mirza Abdul Rauf vs Ut Of J&K And Anr
2021 Latest Caselaw 1075 j&K

                                                                   Sr. No. 101


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                                 WP(C) No. 1884/2021
                                                 CM No. 7083/2021

Mirza Abdul Rauf                                    .....Appellant(s)/Petitioner(s)

                         Through: Mr. Zahid Sarfraz Malik, Advocate.

                    Vs

UT of J&K and Anr.                                            ..... Respondent(s)

                         Through: Mr. Aijaz Lone, Dy. AG.


Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                     ORDER

09.09.2021

Issue notice.

Mr. Aijaz Lone, learned Dy. AG waives notice on behalf of the

respondents.

At the very outset, Mr. Aijaz Lone, learned Dy.AG submitted that

in view of the Division Bench Judgment in matters relating to wakaf, it has been

held that the writ petition is not maintainable. He seeks and is granted two

weeks' time to file objections.

List again on 28.09.2021.

The issue of maintainability of the writ petition will be considered

after the objections are filed.

(Dhiraj Singh Thakur) Judge Jammu 09.09.2021 Ram Krishan