ALTAF HUSSAIN Vs. STATE OF J&K

JUDGEMENT

(1.) By this judgment, the present two letters patent appeals (in short LPAs) no. 207/2019 titled 'Altaf Hussain and others v. State of Jammu and Kashmir and others' and no. 208/2019 titled 'Mohd. Amin v. State of Jammu and Kashmir and others' are being accorded their disposal.

(2.) Said two LPAs are addressing a challenge to a judgment dtd. 25/7/2019 passed by the Writ Court in OWP no. 57/2009 titled 'Dr. Akhtar Hussain and others v. State of Jammu and Kashmir and others'. The Appellants in the present two LPAs were not figuring as party on either side in the said writ petition OWP no. 57/2009. Thus, two LPAs have been preferred pursuant to leave granted vide a common order dtd. 27/12/2021 by the LPA Bench.

(3.) OWP No. 57/2009 was filed by Dr. Akhtar Hussain who is Respondent no. 5 in the present two LPAs. In his said writ petition, the Respondent No. 5 Dr. Akhtar Hussain had sought the relief by a writ of mandamus not to be dispossessed from the house in reference under the effects of an order dtd. 12/4/2008 passed by the Divisional Commissioner, Jammu impugned in the writ petition and had sought further related reliefs.