RAMZAN Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) Petitioners have filed their response to documents, submitted by respondents, including affidavit sworn by Deputy Director, Estates, and furnished copies to otherside. On previous date of hearing learned counsel for petitioner in OWP No. 545/2015, agreed to vacate government accommodation and withdraw writ petition in the event allotment of House No. 4, Friends Enclave, Airport Road, Srinagar, made in his favour in October 2014, for a period of six months, is extended at least by one year, so that petitioner shifts to allotted accommodation. Learned Advocate General was requested to respond to suggestion made. However, learned Deputy Advocate General appearing vice Advocate General, expresses his inability to extend any such assurance.

(2.) In opposition to petitioners' claim in OWP No. 440/2015 and OWP No. 406/2015, it is stated that petitioners have their own residential houses and therefore do not have a right to retain present accommodation. Petitioners have responded to stand taken by respondents and ECI returns filed in this regard, stating that either no such property is owned or even if owned, is not habitable because of recent floods.

(3.) Petitions involve identical issue and controversy by its very nature does not permit long drawn litigation. Learned Advocate General on previous date of hearing stated that respondents did not want to add or supplement their stand and are more interested in final disposal of petition. Learned counsel for petitioners are not averse to the course suggested. Petitions (OWP Nos. 545/2015; 440/2015; 406/2015; 527/2015; 678/2015; and 741/2015) are, therefore, admitted to hearing and on agreement, taken up for final disposal.