AB RAZAK GANAIE Vs. STATE OF J&K

JUDGEMENT

(1.) MR . Khan stated at Bar that issues involved in this writ petition are legal one and prayed that petition be decided without filing objections on behalf of the respondents 1 to 4. His statement is taken on record. Respondent no.5 has already filed objections.

(2.) ADMIT . With the consensus of learned counsel for the parties, the petition is taken up for final adjudication.

(3.) THE petitioner is aggrieved of the order dated 23rd June, 2004, hereinafter referred to as impugned order, passed by respondent no.3 on an application presented by respondent no.5 in terms of Section 14 of Jammu and Kashmir State Evacuees (Administration of Property) Act 2006, hereinafter referred to as Act, for restoration of property of his grand father Mohammad Gazi with possession thereof.