DISTRICT EX Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Caveat No. 984/2012

(2.) The appellant-Society is aggrieved of the impugned order dated 24.08.2012 passed by the learned Single Judge, whereby OWP No. 381/2012 filed by the appellant-Society seeking restraint from its dispossession from the shop which was allotted to it in year 1993, stands disposed of in the following manner:-

(3.) Heard Mr. Raina, learned Sr. Advocate, assisted by Mrs. Sharma, Advocate, appearing for the appellant-society and Mrs. Goswami, learned Dy. AG, appearing for the respondents 1 to 3, the contesting respondents.