SANJEEV KUMAR Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioner seeks a direction, by way of writ of mandamus, in the name of respondents to implement communication No.HB/Accts/3055 dated 10th August 2015, issued by Managing Director, J and K Housing Board, Jammu, with a further a further direction to respondents to release admitted liability to the tune of Rs.115.14 Lacs approximately in favour of petitioner.

(2.) When instant writ petition was taken up for consideration at its threshold on 30th January 2018, a Coordinate Bench of this Court, disposed of the same on the following lines:

(3.) Against aforesaid Order dated 31st January, 2018, a Letters Patent Appeal, being LPA No.177/2018, was preferred. The Appeal succeeded st and Order dated 31st January 2018 was set-aside, remanding back the matter to the Writ Court for further consideration. It is in consequence of above that writ petition on hand has come up for consideration before this Court.