MOHAMMAD SHABAN RESHI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner had assailed the proceedings being conducted pursuant to the revision petition filed by private respondents before the Divisional Commissioner, Kashmir. During the course of the proceedings, the enquiry has been conducted by the Assistant Commissioner, Revenue (ACR), Shopian.

(2.) Learned counsel for the petitioner submits that the grievances of the petitioner shall be satisfied in the event official respondents are directed to proceed in terms of the enquiry conducted by the Assistant Commissioner, Revenue, Shopian.

(3.) Disposed of accordingly along with connected CM(s).