RAGHUBIR SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) Heard Sh. G.S Thakur, learned counsel for the appellant, Sh. S.S. Nanda, Sr. AAG for respondent Nos. 1 and 2 and Sh. R.K.S Thakur for the respondent No. 5.

(2.) The appellant has preferred this Letters Patent Appeal against the order and judgement dtd. 28/1/2019 passed by the writ court dismissing the writ petition of the appellant.

(3.) It appears that in writ petition OWP No. 1198/2018 titled Ravish Trehan and others vs. J&K Special Tribunal and others, the High Court has passed an interim order on 26/7/2018 in the following terms: