Ravinder Kanta And Ors vs U.T. Of J&K And Anr
2024 Latest Caselaw 9 j&K

Jammu & Kashmir High Court

Ravinder Kanta And Ors vs U.T. Of J&K And Anr on 23 January, 2024

                                            Sr. No. 14
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                  WP(C) No. 70/2024

Ravinder Kanta and Ors.                           .... Petitioner(s)/Appellant(s)

                           Through:-   Mr. Jagpaul Singh, Advocate.

                     V/s

U.T. of J&K and Anr.                                         .....Respondent(s)

                           Through:-   Ms. Priyanka Bhat, Advocate vice
                                       Mrs. Monika Kohli, Sr. AAG.

CORAM : HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                   ORDER

23.01.2024

With the consensus of learned counsels for the parties, present

petition is disposed of by providing that respondents shall treat the present

writ petition as a representation on behalf of the petitioners and dispose of

the same, in the light of judgment passed by this Court in "Naresh Kumar

and Ors. Versus State of J&K and Ors.", 2011 (2) JKJ[HC] 471 by

passing a speaking order within a period of four weeks from the date copy

of this order along with writ petition/representation, annexures and

relevant documents are made available to them.

The writ petition is disposed of in the manner indicated above.

(Rajesh Sekhri) Judge

Jammu:

23.01.2024 Mihul