WAZIR ALI Vs. UT OF J & K

JUDGEMENT

(1.) CM No. 372/2021

(2.) For the reasons stated in the application, the same is allowed. The petitioners shall do the needful within a period of three days, when the normal functioning of the Courts begins.

(3.) Learned counsel for the petitioners seeks leave of the Court to withdraw the present writ petition with liberty to approach the Police for redressal of their grievance. Hence, the present petition is dismissed as withdrawn with liberty as prayed for.