KHURSHID AHMAD MIR Vs. STATE OF J&K

JUDGEMENT

(1.) This order will govern the CMPs. 3204 and 1688 of 2011.

(2.) It appears that respondents are in 2nd round of litigation, for, they had invoked the writ jurisdiction of this court by the medium of a Writ Petition, SWP No. 1904/2009, which came to be disposed of by directing the respondents to constitute a Committee, headed by the Commissioner/Secretary to Government Agriculture Department, so that, the matter is examined by a panel of experts.

(3.) Before dwelling upon the consequent upshot, the-succinct narration of the facts leading to controversy needs a re-look, thus:-