BASHIR AHMED Vs. UT OF J&K

JUDGEMENT

(1.) Keeping in view the submissions made at the Bar coupled with the averments made in the application seeking filing of amended writ petition, the same is allowed. The amended writ petition is taken up on Board. Application stands disposed of.

(2.) Issue notice. Mr. S.S. Nanda, Sr. AAG, waives notice on behalf of respondents 1 to 3.

(3.) At the request of Mr. Pandita, learned counsel appearing for petitioners, respondent No.4 is deleted from the array of party respondents, as according to him, respondent No.4 is not a necessary party.