GHULAM MOHD. Vs. STATE

JUDGEMENT

(1.) This is a petition seeking a direction to respondents 1 to 4 to consider and finalize the claim for damages caused to the fruits of the petitioner due to Shri Amarnath Land Row Agitation in J&K.

(2.) The respondents, despite availing several opportunities, have not filed objections to the petition. Even the petitioner has also not come present. However, looking to the nature of controversy and the innocuous relief prayed for, this petition is disposed of by directing the official respondents to consider and dispose of the claim, if any, filed by the petitioner and still pending for damages caused to the fruits of the petitioner because of Shri Amarnath Land Row Agitation in J&K in accordance with the policy then in vogue. Let a decision in this regard be taken by the official respondents within eight weeks from the date, a certified copy of this order along with a copy of the petition is served upon them. It is made clear that this Court has not expressed any opinion on the merits of claim of the petitioner and the same shall be decided on its merits and in accordance with the policy in vogue. Disposed of as above.