Jammu & Kashmir High Court

Nazir Ahmed Shah vs U T Of J And K Th Commissioner on 5 May, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                        Sr. No.2

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

                              (Through VC)
                     LPA 82/2025 IN[WP(C) 2393/2023]
NAZIR AHMED SHAH                                       ...Petitioner(s)/appellant(s)

Through:      Mr. S. M. Chowdhary, Advocate

                                      Vs.
U T OF J AND K TH COMMISSIONER                                     ...Respondent(s)
SECRETARY REVENUE AND OTHERS
Through:      Mr. Ayjaz Lone, Advocate for caveators/respondents
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                 ORDER

05-05-2025

1. Having argued the matter at length and for we were not inclined to interfere with the impugned order/judgment, learned counsel for the appellant submits he be permitted to withdraw the appeal. For the appellant intends to move the respondent Board, in case it is willing to lease/license, at least the residential house and the two shops, to the appellant which he has been in occupation of.

2. The appeal is dismissed as withdrawn.

                  (RAJNESH OSWAL)                      (ARUN PALLI)
                       JUDGE                           CHIEF JUSTICE

 SRINAGAR
 05-05-2025
 Aamir