SHASHI PAL Vs. KAMLOO

JUDGEMENT

(1.) Heard Mr. M.L. Sharma, learned Counsel for the appellant.

(2.) None appears for the respondents despite notice.

(3.) By means of this Letters Patent Appeal, the appellant has challenged the judgment and order dated November 30, 1999 passed by the Writ Court in OWP No. 138/1995 whereby the writ petition preferred by respondent No. 1 herein as the writ petitioner was allowed by the Writ Court holding that conferment of his proprietary right on the respondent No. 1 was held to be in accordance with law and resultantly the findings arrived at by the Jammu and Kashmir Special Tribunal, Jammu rendered by its order on 2.9.1993 in file No. STJ/845/92-93 were interfered with.