LAWS(J&K)-2011-12-35

KUNJ LAL Vs. STATE OF J&K

Decided On December 15, 2011
KUNJ LAL Appellant
V/S
State of JAndK And Ors. Respondents

JUDGEMENT

(1.) On consideration, the petition is admitted to hearing and with the consent of learned counsel for the parties taken up for final disposal.

(2.) The petitioner on the strength of averments made in the petition seeks following reliefs:-

(3.) The petition has been filed against the following factual backdrops: