MUSHTAQ AHMAD SOFI Vs. STATE OF J&K

JUDGEMENT

(1.) LETTERS Patent Appeal on hand is directed against the Writ Court Order dated 4th August 2009 in writ petition titled Mushtaq Ahmad Sofi versus State of J&K and others registered as OWP No.529/2007, whereby the Writ Court has held the appellant not entitled to the reliefs sought in the petition and dismissed the writ petition.

(2.) THE background facts are as under.

(3.) THE Appellant on 27th February 1989 questioned the Order No.49- HUD/LSG of 1989 dated 21.02.1989 in writ petition registered as OWP No.242/1989. The Writ Court on 03.09.1998 set-aside order impugned in the petition and disposed of the writ petition with a direction to respondents to pass order afresh in accordance with law. The parties were directed to maintain status quo till order was passed afresh.