Mushtaq Ahmad Paul vs U.T Of Jammu And Kashmir
2022 Latest Caselaw 1830 j&K/2

                                                      S. No. 5
                                                      Regular
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                             WP(C) 1591/2020
                              CM 4450/2020

Mushtaq Ahmad Paul                                        ...Petitioner(s)

Through: Mr. Shuja Ul Haq, Advocate

                                     Vs.

U.T of Jammu and Kashmir                                ...Respondent(s)

Through: Mr. D.C. Raina, A.G.
         Mr. Sheikh Mushtaq, AAG.
         Mr. Rabinder Singh, Advocate
CORAM:
 HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
 HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.


                                  ORDER

21.10.2022

Heard and reserved for judgment.

Mr. Sheikh Mushtaq, learned AAG to produce the original relevant

record of the acquisition in the instant case.

              (WASIM SADIQ NARGAL)                 (SANJEEV KUMAR)
                           JUDGE                            JUDGE


 SRINAGAR
 21.10.2022
 "Mir Arif"