STATE OF JAMMU AND KASHMIR Vs. JAGDEV SINGH

JUDGEMENT

(1.) IN this case respondent was put on notice on September 25, 2001 and he is represented by Mr. P. S. Chandel.

(2.) WE have heard Mr. Baldev Singh, Government Advocate, for appellants as well as Mr. P. S. Chandel, advocate, for respondent.

(3.) THIS appeal is directed against the judgment and order dated May 31, 2001 passed by the learned single Judge in SWP No. 1776/98, allowing writ petition with following directions: