Haji Syed Ghulam Mohammad Shah vs State Of Jk And Others
2022 Latest Caselaw 688 j&K/2

                                                                   S. No. 10
                                                                   Regular list
       IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR

                               OWP No. 1160/2018

   Haji Syed Ghulam Mohammad Shah                              ...Petitioner(s)

   Through: Mr. Gulzar Ahmad, Advocate

                                        Vs.

   State of JK and others                                       ...Respondent(s)

   Through: Mr. N. H. Shah, Sr. Advocate

   CORAM:
    HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                     ORDER

24.05.2022

Counsel for the respondents stated at Bar that he does not want to file

reply to the writ petition. He has also submitted that he has a preliminary

objection to the maintainability of the writ petition in terms of judgment AR

2019 SC 1309.

List for consideration on 02.08.2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 24.05.2022 Adil