Razia Tabasum & Anr vs State Of J&K & Ors
2022 Latest Caselaw 122 j&K/2

                                                              Serial No. 15
                                                             Regular Causelist



      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                                                         OWP No. 1917/2017

Razia Tabasum & Anr.
                                                             ..... Petitioner(s)
                                 Through: -
                       Mr Salih Pirzada, Advocate vice
                       Mr Nisar Ahmad Bhat, Advocate.

                                     V/s
State of J&K & Ors.
                                                         ..... Respondent(s)

                                  Through: -
                        Ms Asifa Padroo, AAG for R-1.
                    Mr Moomin Khan, Advocate for R-2 to 4.
                       Mr Farhat Zia, Advocate for R-6.

CORAM:

            Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
            Hon'ble Mr Justice Mohd. Akram Chowdhary, Judge.

                                   ORDER

18.02.2022

Mr Moomin Khan, learned appearing counsel for the Respondents 2

to 4 has questioned the maintainability of writ petition on the strength of

judgment rendered by a Coordinate Bench of this court in case titled

Shakeela Bano vs State of JK & Ors bearing OWP No. 1545/2018 decided

on 24th August 2018, as the petitioners have remedy of appeal before the

Special Tribunal.

While applying the aforesaid judgment, we dispose of this writ

petition with liberty to the petitioners to file appeal before the Special

Tribunal within a period of two weeks. The period spent in the writ petition

shall form a ground for condoning the delay, if any, required. On filing the

appeal, same shall be considered on merits by the Tribunal in accordance with the law governing the subject, within a period of two weeks. Till the

matter is considered by the Special Tribunal, interim direction, shall remain

in force.

Writ petition disposed of on the above terms.

                               (Mohd. Akram Chowdhary)            (Ali Mohammad Magrey)
                                        Judge                             Judge
           SRINAGAR:
           18.02.2022
           "Hamid"




ABDUL HAMID BHAT
2022.02.18 15:20
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