Khazir Dar vs State And Ors
2023 Latest Caselaw 1377 j&K/2

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

                              OWP 47/2012


Khazir Dar                                                  ...Petitioner(s)

Through: None
                                   Vs.

State and Ors.                                            ...Respondent(s)

Through: Mr. Zahid Khan, Advocate for R-4
         None for R- 1 to 3 & 5
CORAM:
             HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                ORDER

31.10.2023

Nemo for the petitioner and the respondents 1 to 3 & 5. In this case the contest to the writ petition is coming from respondent no. 4, whereas rest of the respondents are ex-parte as is gatherable from order dated 27th April, 2015. The writ petition is addressed against an adjudication carried out by the Financial Commissioner J & K Srinagar in a revenue revision petition preferred by the respondent no. 4 which came to be allowed to the grievance of the petitioner herein.

On behalf of the respondent no. 4, Mr. Zahid Khan, learned Advocate seeks short adjournment. Adjournment granted.

List on 5th December, 2023.

In the meantime, send for the record of file no. FC/CARC/AP/949 titled " Parvesh Chander Bahri & anr vs. Khazir Dar" disposed of in terms of judgment/order dated 29-12-2011, by the Financial Commissioner Revenue J and K Srinagar.

(RAHUL BHARTI) JUDGE

SRINAGAR 31.10.2023 MUBASHIR