MUSHTAQ AHMED Vs. J&K SPECIAL TRIBUNAL AND ORS.

JUDGEMENT

(1.) Petitioner seeks issuance of a writ of certiorari for quashing order dated 26.5.2010 passed by the Jammu and Kashmir Special Tribunal, Jammu whereby the petitioner's revision petition, challenging the cancellation of the order of allotment by the Custodian Evacuee Property, Jammu has been dismissed.

(2.) During the pendency of the petition, petitioner-Abdul Karim passed away and his legal representatives were brought on record vide order dated 20.11.2017.

(3.) Briefly stated the material facts are as under: