Ut Of J&K And Ors vs Tej Ram And Ors
2024 Latest Caselaw 2093 j&K

Jammu & Kashmir High Court

Ut Of J&K And Ors vs Tej Ram And Ors on 9 October, 2024

Bench: Sanjeev Kumar, Sanjay Dhar

                                                                    Sr. No. 23
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                           LPA No. 116/2021
                                                           CM No. 8759/2021
                                                           CM No. 8760/2021

UT of J&K and ors.                                  .... Petitioner/Appellant(s)

                         Through:-    Mr. Sumeet Bhatia, GA

                   V/s

Tej Ram and ors.                                            .....Respondent(s)

                         Through:-    None.
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
               HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                  ORDER

09.10.2024

For the reasons stated in the application, the same is allowed. The delay of 1254 days in filing the appeal is, accordingly, condoned.

1. This intra Court appeal is directed against the judgment dated 30.01.2018 passed by learned Single Judge of this Court (for short "Writ Court") in OWP No. 2157/2017 whereby a direction has been issued to the respondents to comply with the Government Order No. 127 FCS & CA of 2016 dated 04.08.2016 which was then in force.

2. It has been brought to the notice that the aforesaid order has since been superseded and, therefore, this appeal has otherwise been rendered infructuous.

3. Disposed of.

                                   (Sanjay Dhar)         (Sanjeev Kumar)
                                       Judge                      Judge


Jammu:
09.10.2024
Tarun/PS