Abdul Ahad Ganie vs U.T Of J&K And Ors
2022 Latest Caselaw 594 j&K/2

                                                            S. No. 98
                                                            Supplementary list 1
      IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                              WP(C) 952/2022
                              CM 2385/2022

 Abdul Ahad Ganie                                               ...Petitioner(s)

 Through: Mr. Parvaiz Lone, Adv.

                                      Vs.

 U.T of J&K and Ors.                                           ...Respondent(s)

 Through: None

 CORAM:
  HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                   ORDER

13.05.2022

Learned counsel for the petitioner, after arguing for a while submits

that petitioner, would be satisfied, if this petition is disposed of with a

direction to respondent No. 2, to dispose of his pending representations with

reasonable dispatch.

Having regard to the submissions made by the learned counsel for the

petitioner and the nature of the relief prayed for, this petition is disposed of

at this stage by directing the Deputy Commissioner/Additional Deputy

Commissioner, Bandipora, to consider and take a final decision on the

representation of the petitioner in the light of communication of Tehsildar

bearing No. 1748/OQ/BPR dated 7th October, 2020, with a reasonable

dispatch preferably within a period of two months from the date of the copy

of the order along with the copy of judgment is served upon the

respondents.

Disposed of.

(SANJEEV KUMAR) JUDGE SRINAGAR