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Imran Shafi Dar vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · Decided on 11 August 2020 · Citation: (2020) 08 J&K CK 0086

HON’BLE JUDGES
Sindhu Sharma, J
RESULT
Disposed Off
CASE NUMBER
Writ Petition (C) No. 1142 Of 2020, Civil Miscellaneous No. 2768 Of 2020
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Judgment

6 paragraphs · 189 words

Sindhu Sharma, J

1.

Petitioner is owner in possession of the land measuring 01 Kanal 10 Marlas falling under Khasra No. 266-min, situated at Pahalgam, Tehsil Pahalgam and District Anantnag. This land was gifted to the petitioner by his father and uncle. Petitioner has approached respondent No. 4 vide application dated 08.01.2020 seeking mutation of the land in his favour.

2.

A detailed report in this regard was also sought by respondent No. 4 but till date, his application has not been decided.

3.

Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is issued to respondent No. 4 to decide the application of the petitioner within some time frame.

4.

In view of the short prayer made by learned counsel for the petitioner, this writ petition is disposed of at this stage itself by directing respondent No. 4 to decide the application of the petitioner within a period of six weeks from the date, copy of this order is served to respondent No. 4 by the petitioner.

5.

The writ petition alongwith connected CM stands disposed of in the aforesaid terms.