LAWS(J&K)-2019-2-154

SITA RAM Vs. J & K SPECIAL TRIBUNAL

Decided On February 04, 2019
SITA RAM Appellant
V/S
J AND K SPECIAL TRIBUNAL Respondents

JUDGEMENT

(1.) The appellant challenges an order dtd. 27/12/2018 dismissing OWP No.1707/2018. This writ petition laid a challenge to order dtd. 6/6/2018 passed by the J&K Special Tribunal, Jammu with regard to the implementation of earlier order passed on 14/12/2016. It is to be noted by the order dtd. 14/12/2016, the revision petition filed by the respondents was disposed of with directions.

(2.) So far as the challenge laid by the appellant to the order dtd. 14/12/2016 of the Tribunal before the Writ Court was concerned, learned Single Judge rejected the same on the grounds of delay and laches for the reason that the writ petition against the same was filed only on 5/9/2018. Nothing is pointed out to us which would enable this Court to take the different view.

(3.) So far as the challenge to order dtd. 6/6/2018 is concerned, the learned Single Judge has adverted to the earlier order of the Tribunal dated 14th of December, 2016.