MUSHTAQ AHMAD BANDAY Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner had approached this Court way back in the year 2007, praying for the following reliefs :-

(2.) Notice in the petition was issued 11.12.2007. Thereafter, the matter was never pursued by the petitioner.

(3.) In a matter pertaining to the transfer of the petitioner filed way back in the year 2007, nothing survives therein, to be adjudicated upon, at this stage.