Wali Mohammad Bhat & Ors vs Union Territory Of J&K And Others
2024 Latest Caselaw 1675 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Wali Mohammad Bhat & Ors vs Union Territory Of J&K And Others on 23 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                         Serial No. 235
                                                   Supplementary Cause List-I

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR


                               WP(C) 2392/2024
                               CM(6429/2024)

Wali Mohammad Bhat & Ors.                                             ...Petitioner(s)

Through: Mr. M. M. Khan, Advocate.


                                       Vs.


Union Territory of J&K and Others.                                  ...Respondent(s)

Through: Mr. Jehangir Ahmad Dar, GA.


CORAM:

             HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.

                                    ORDER

23.10.2024

1. After arguing for a while, learned counsel for the petitioners submits that the issue which has been projected in the instant petition is squarely covered by the judgment passed by this Court in case titled "Ab. Hamid Bhat & Ors vs Union Territory of J&K and Others" bearing "WP(C) No. 924/2023", which has been upheld by the Division Bench of this Court while deciding Letters Patent Appeal being LPA No. 251/2023 titled "Abdul Hamid Bhat & Ors vs Union Territory of J&K and Others". He prays that the instant petition be disposed of in the light of what has been held in case titled "Ab. Hamid Bhat & Ors vs Union Territory of J&K and Others"

bearing "WP(C) No. 924/2023", which has been upheld by Division Bench of this Court, to which learned counsel for the respondents has no objection.

2. With the consent of the learned counsel for the parties, the instant writ petition is taken up for final disposal at this stage and the same is accordingly disposed of with a direction to the respondents to accord consideration to the case of the petitioners within a period of six weeks from the date of receipt of copy of this order, in the light of the decision rendered in case titled "Ab. Hamid Bhat & Ors vs Union Territory of J&K and Others" bearing "WP(C) No. 924/2023", which has been upheld by the Division Bench of this Court while deciding Letters Patent Appeal being LPA No. 251/2023 titled "Abdul Hamid Bhat & Ors vs Union Territory of J&K and Others."

3. Disposed of along with connected CM(s).

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(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

23.10.2024 "HAMID"