Gulshan Begum And Others vs Union Territory Of J & K & Ors
2025 Latest Caselaw 659 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Gulshan Begum And Others vs Union Territory Of J & K & Ors on 5 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                 S. No. 50
                                                                 Regular list


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR

                           WP(C) 1233/2023 CM(2919/2023)

GULSHAN BEGUM AND OTHERS                              ...Petitioner/Appellant(s)

Through: Mr. Qadri Towkeer Nazir, Advocate.
                                       Vs.
UNION TERRITORY OF J & K & ORS                                ...Respondent(s)

Through: Mr. Hakim Aman Ali, Dy. AG.
CORAM:
     HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                   ORDER

05.02.2025

Learned counsel for the petitioners states that the controversy involved in the instant petition has been settled by the Apex Court in case titled as "Maniben Maganbhai Bhariya v. District Development Officer Dahod & Ors". Learned counsel for the petitioners shall furnish copy of the judgment to the counsel for the respondent, who shall assist the Court on the next date as to whether judgment covers the case or not.

List on 12.02.2025.

(JAVED IQBAL WANI) JUDGE SRINAGAR 05.02.2025 Hilal Ahmad