BASHARAT AHMED SHAHEEN Vs. UT OF J&K

JUDGEMENT

(1.) Instant application seeking extension of time for annexing/depositing the requisite court fee etc. with the writ petition, in view of the grounds urged therein, is allowed. The petitioner shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date Registry resumes normal functioning.

(2.) CM is disposed of.

(3.) Learned counsel for the petitioner after arguing for a while submitted that the petitioner would feel satisfied if the representation filed by him before the respondents is directed to be decided on its merits.