MUSHTAQ AHMAD KHAN Vs. RAFIQ AHMAD SHEIKH

JUDGEMENT

(1.) Through the medium of present writ petition the petitioner has assailed the order dated 19th April, 2018 passed by the learned Chief Judicial Magistrate, Anantnag (hereinafter referred to as the 'trial court') by virtue of which the shop that was initially attached was ordered to be restored to the tenant/applicant therein.

(2.) The present petition has been filed by the petitioner on the grounds:-

(3.) Before considering the issues raised by the petitioner it would be appropriate to have a brief resume of facts which are as under:-