MOHAMMAD HIMAYUN GANI Vs. STATE

JUDGEMENT

(1.) By medium of this petition, the order dated 28.5.2010 sought to be reviewed is quoted here-under:

(2.) Record of the proceedings of the instant petition would indicate that on 22.3.2011, due to non availability of the counsel for the Respondents Mr. A. M. Magray, Sr. AAG, request on his behalf was made by Mr. Thakur, GA, for listing the case next week. Petitioner had insisted that the matter may not be treated as part heard so that the Registry is free to list the matter before any other available Bench and it was recorded ''Registry to list the matter in accordance with rules.'' Petition was listed on 29.3.2011 before this Bench but it was directed that it shall be listed in terms of order dated 22nd March, 2011. The object was that matter shall be placed before the Bench which has passed the order.

(3.) Again the matter was listed on 11.4.2011 before another Coordinate Bench but again Registrar Judicial has been asked to proceed with the matter in terms of order dated 22.3.2011. The Registrar Judicial seem to have prepared a report based on which matter has been assigned to this Bench again.