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Shakoor Ali And Others vs Financial Commissioner And Ors
2025 Latest Caselaw 75 J&K/2

Citation : 2025 Latest Caselaw 75 J&K/2
Judgement Date : 7 May, 2025

Jammu & Kashmir High Court - Srinagar Bench

Shakoor Ali And Others vs Financial Commissioner And Ors on 7 May, 2025

                                                                                       S. No. 28
                                                                                       Regular Cause List

                            IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR

                                                          OWP 242/2018
                         SHAKOOR ALI AND OTHERS
                                                                               ...Appellant(s)/Petitioner(s)
                         Through: None

                                                                Vs.
                           FINANCIAL COMMISSIONER AND ORS
                                                                                ...Respondent(s)
                         Through: Mr. M. Y. Bhat, Sr. Advocate with Ms. Urba Naseer, Adv.
                                       Mr. T. M. Shamsi, DSGI with M/s Faizan, CGC and Yasmeen Jan, Adv.
                         CORAM:
                                    HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL-JUDGE

                                                             ORDER

07.05.2025

There is no representation on behalf of the petitioners. On previous date of hearing also nobody appeared on behalf of the petitioners.

Mr. M. Y. Bhat, learned Senior Advocate appearing for the private respondents, submits that in view of the provisions as contained in Jammu & Kashmir Water Resources (Regulation and Management) Act, 2010 and allied Rules made thereunder and in view of the judgment rendered in a batch of petitions bearing OWP nos. 668/2014, 673/2013 and 450/2014, petition in hand is not maintainable as the issue has been dealt with in the said judgement.

Since there is no representation on behalf of the petitioners. Await appearance. In case petitioners remain unrepresented on the next date of hearing, appropriate orders will follow.

List on 14.05.2025.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 07.05.2025 "Imtiyaz"

 
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