Cm(5599/2022) vs Through: Mr. M. I. Dar
2022 Latest Caselaw 1720 j&K/2

                                                                Supplementary-3
                                                                  Serial No. 76


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                                                                 WP(C) 2224/2022
                                                                  CM(5599/2022)
Peer Ali Mohammad Makhdoomi and others
                                                     ... Petitioner/Appellant(s)
Through: Mr. M. I. Qadiri, Sr. Advocate with Mr. Naveed Gul, Advocate

                            V/s
UT of J&K and others

Through: Mr. M. I. Dar, Advocate
                                                             ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE ALI MOHAMMAD MAGRAY, JUDGE

                                   ORDER

07-10-2022

The order of the Executive Magistrate/Tehsildar, J&K Wakf Board is challenged in the instant petition on the grounds taken in the petition.

On taking up this matter, Mr. M. I. Dar, learned counsel, raised a preliminary objection to the maintainability of the petition for the relief claimed therein and in view the judgment passed by the Division Bench of this court in case titled Shafat Ahmad Khan and others versus State and others, decided on 7.12.2015.

List on Monday i.e. 10.10.2022.

(ALI MOHAMMAD MAGRAY) JUDGE Srinagar 07-10-2022 N Ahmad