GH QADIR SHEIKH Vs. HIGH COURT OF J&K

JUDGEMENT

(1.) THIS Bench has assembled to answer three questions of law which came to be formulated by a Division Bench of this Court.

(2.) THESE three questions are: -

(3.) WITH a view to answer the questions of law formulated and the afore -mentioned view expressed by the Division Bench, it would be apt to appreciate the facts which led to the litigation out of which this reference (hereinafter referred to Ghulam Qadir Sheikhs case) has arisen and also the facts in the earlier litigation in Chanchal Singhs case, in which the aforementioned view noticed by the Division Bench came to be expressed.