Farooq Ahmad Khanday vs Union Territory Of J And K ( Forest)
2025 Latest Caselaw 63 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Farooq Ahmad Khanday vs Union Territory Of J And K ( Forest) on 6 May, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                   Sr. No. 21

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

                                       CM(2611/2025) IN LPA 102/2025
             FAROOQ AHMAD KHANDAY                                  ...Petitioner(s)/appellant(s)

              Through:          Mr. N. A. Tabassum, Advocate

                                                        Vs.
             UNION TERRITORY OF J AND K ( FOREST)                            ...Respondent(s)
             AND ORS
              Through:
             CORAM:
             HON'BLE THE CHIEF JUSTICE
             HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                  ORDER

06-05-2025

Having argued the matter for a while, learned counsel for the applicant/appellant submits that he be permitted to withdraw the appeal, so as to enable the appellant to avail such other remedies as shall be admissible in law, in terms of the observations recorded in the impugned judgment, if he is so advised.

Dismissed as withdrawn.

                                (RAJNESH OSWAL)                    (ARUN PALLI)
                                    JUDGE                          CHIEF JUSTICE

                SRINAGAR
                06-05-2025
                Junaid




Junaid Ayoub
I attest to the accuracy

and authenticity of this document