KANWAL SINGH ALIAS KAMAL Vs. UT OF J&K

JUDGEMENT

(1.) The malaise of frivolous and manipulative litigation eroding the vitals of the administration of justice is what the present letters patent appeal as well as the writ petition, both ventured by the appellant, represent very disturbingly to this Bench. Very innocuous looking writ petition and the letters patent appeal, in fact, oozes out a situation, of serious judicial concern, aiming to mock the administration of justice which has been co-produced by the cunningness of the appellant and by complicity and casualness of the district public administration officials.

(2.) The operating factual background discerned by a bare as well as meaningful reading of the writ petition and letters patent appeal calls for exposition first.

(3.) The appellant filed a writ petition WP(C) no. 625/2022 on 22/03/2022 naming four respondents which included the respondent no. 2 and 3 being the SSP and SHO, Police Station, Rajouri and the respondent no. 4 being a private person namely Rashpal Singh son of Brij Lal. Array of the respondents is same in the letters patent appeal memo also.