ALI SHAN KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) Learned counsel for the petitioners at the outset submits that petitioner No. 1 has expired during the pendency of this petition and the cause of action to maintain this petition has survived to petitioner No. 2 and therefore the necessity to move an application for substitution of legal heirs of petitioner No. 1 is obviated. Statement of learned counsel is taken on record and petitioner No 1 is struck off from array of petitioners.

(2.) The petitioner in this petition seeks Writ of Certiorari for quashing the order of Assistant Commissioner (Revenue) Kupwara dated 31 st May 2016 passed in File No. 53 titled Mst. Zatooni vs. Ali Shan and another. Impugned order has been assailed by the petitioner primarily on the ground that:-

(3.) The writ petition is opposed by respondent No. 5.