FEROZ AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Mr. J.H. Reshi, learned counsel for the appellant.

(2.) The writ petition filed by the petitioner-appellant was dismissed vide judgment and order dated 31.12.2020. The said judgment and order has been impugned in the present appeal.

(3.) The submission of learned counsel for the appellant is that once his writ petition was entertained despite statutory remedy, he ought to have been heard on merits.