STATE OF J&K Vs. ABDUL MAJID

JUDGEMENT

(1.) We are informed by the learned counsel for the appellants that there are several writ petitions raising the same challenge which have been filed in the Jammu as well as Srinagar Wing of this court which deserve to be clubbed and heard with the present appeal.

(2.) We are further informed that list of these cases has been filed by the appellants in CCP(S) No.337/2019, 'Abdul Majid and others v. Asgar Samoon, Secretary Transport Department and others', by way of CM No. 804/2020.

(3.) It is directed that the cases mentioned in this list filed in CCP(S) No.337/2019 shall be clubbed with the present appeal and listed on 22nd December 2020. CCP(S) No. 337/2019 shall also be clubbed for hearing with the present appeal.