Bashir Ahmad Bhat & Ors vs Union Of India And Others And Others
2024 Latest Caselaw 78 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bashir Ahmad Bhat & Ors vs Union Of India And Others And Others on 13 February, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                            Serial No. 4
                                                            Regular. List

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT SRINAGAR
                             WP(C) 386/2023
                              CM(867/2023)
                           c/w WP(C) 2189/2022
                             WP(C) 2361/2022
                             WP(C) 2507/2022
                             WP(C) 2791/2022
                             WP(C) 2862/2022
                             WP(C) 2948/2022
                              WP(C) 389/2023
                              WP(C) 398/2023
                              WP(C) 411/2023
                             WP(C) 2117/2023
                             WP(C) 2158/2023
                             WP(C) 2167/2023
Bashir Ahmad Bhat & Ors.                       ...Appellant(s)/Petitioner(s)

Through: None
                                    Vs.

Union of India and Others and Others                      ...Respondent(s)

Through: Mr. T.M. Shamsi, DSGI.
         Mr. M.I. Dar, Advocate with,
         Mr. Ruaani Ahmad Baba, Advocate

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

13.02.2024

WP(C) No. 2361/2022 & WP(C) No. 2117/2023:

Mr. N.A. Tabasum, Advocate for Petitioners. Mr. T.M. Shamsi, DSGI for Respondents.

Mr. M.I. Dar, Advocate for Respondents

Learned counsel for the respondents submits that the issue as to

whether writ lies against the Waqf Board has already been set at rest by the

Division Bench of this Court in case Shafat Ahmad Khan Vs. State and

Others.

Mr. N.A. Tabasum, learned counsel for the petitioners submits that

there is some contrary judgment of the Hon'ble Supreme Court, but he is not

fully prepared. On the request of Mr. N.A. Tabasum, learned counsel for the

petitioners matter is adjourned.

List both these petitions on 15.02.2024.

Interim direction, if any, to continue till next date of hearing.

WP(C) 2189/2022, WP(C) 2862/2022 & WP(C) 2968/2022:

Mr. R.A. Sogami, Advocate Petitioner in WP(C) Nos. 2189/2022 and 2862/2022. Ms. Rehana Fayaz, Advocate Petitioner in WP(C) Nos. 2968/2022. Mr. T.M.Shamsi, DSGI for Respondent. Mr. M. I. Dar, Advocate for Respondent.

List these petitions on 15.02.2024.

WP(C) No. 386/2022, WP(C) 2507/2022, WP(C) 2791/2022, WP(C)

2948/2022, WP(C) 389/2023, WP(C) 398/2023, WP(C) 411/2023, WP(C)

2158/2023 & WP(C) 2167/2023:

None for the petitioners.

Mr. M.I. Dar, Advocate for Respondents

Today the cases were called twice, but nobody appeared on behalf of

the petitioners to argue the matter. It seems that either the petitioners have

lost interest in the prosecution of the case or not interested to argue.

Whatever be the reason this Court cannot wait for the learned counsel for the

petitioners indefinitely. Dismissed for want of prosecution.

Interim directions, if any, shall stand vacated.

(SANJEEV KUMAR) JUDGE SRINAGAR:

13.02.2024 "Mir Arif"