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Judgment
Ali Mohammad Magrey, J
Mr R.A. Jan, learned Senior Advocate appearing on behalf of petitioner when asked as to why he has not approached the CAT Bench being the court of first instance, submits that this Court being the constitutional Court has the jurisdiction notwithstanding the availability of CAT Bench. He further submits that the difficulty for the litigants from Srinagar wing is that there is no CAT Bench available in Srinagar as notified by the Government of India. He also submits that the litigants whose subject is required to be considered by the CAT Bench are not getting any link/connectivity and their matters remain pending unattended, causing great prejudice to their rights and denial of their right to access to justice.
Before proceeding further, learned Advocate General is requested to assist the Court regarding non-availability of CAT Bench in Srinagar on the next date of hearing.
Mr Jan, learned senior counsel shall share the information qua non-availability of CAT Bench for the litigants of this Wing. He shall also furnish copy of paperbook during the course of week to the learned Advocate General during the course of the week.
List on 28th of October, 2020 in the Daily Supplementary List.
Copy of this order be provided to the learned counsel for the parties under the seal and signature of Bench Secretary of this Court.