Parveez Ahmad Baba vs Mr. Yameen Ul Nabi
2025 Latest Caselaw 167 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Parveez Ahmad Baba vs Mr. Yameen Ul Nabi on 14 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                           Sr. No. 10
                                                                           Regular List

                IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT SRINAGAR

                                      CCP(D) 25/2023 in LPA 197/2022

                PARVEEZ AHMAD BABA                                      ...PETITIONER(S)
                Through: - Mr. Mian Tufail, Advocate
                                                        Vs.

                MR. YAMEEN UL NABI                                      ...RESPONDENT(S)
                Through:- Mr. Hakeem Aman Ali, Dy. AG
                          Mr. Q.R. Shamas, Advocate for the applicant


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

                                                     ORDER

14.05.2025

1. Statement of facts/compliance report filed by the

respondents indicates that the case of the petitioner as well as

Mr. Tahir Majid Baba has been considered for grant of license

under the Food Safety Act in terms of the judgment dated 3 rd

November, 2022. It is the stand taken by the respondents that

both the petitioner, as well as Tahir Majid Baba, have failed to

produce the documentary evidence to substantiate and prove

their exclusive ownership in respect of the restaurant in

question.

2. Compliance report suggests that the case of both the

petitioner as well as Tahir Majid Baba, has been rejected by the

respondents. However, no rejection order has been placed on

record.

3. Mr. Mian Tufail, learned counsel appearing for the petitioner

submits that the case of the respondent Mr. Tahir Majid Baba,

alone has been rejected, whereas his case is under

consideration.

4. In view of the above, the respondents shall file a fresh

affidavit indicating the position as on date. He shall also place

on record the order of rejection, if any, passed with regard to the

petitioner and Mr. Tahir Majid Baba.

5. List again on 15.07.2025.

                                      (SANJAY PARIHAR)             (SANJEEV KUMAR)
                                           JUDGE                         JUDGE
                Srinagar,
                14.05.2025
                "Mir Arif"