S. KANMUTH Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of present writ petition, the petitioners are seeking the following relief:

(2.) Respondents have filed the reply contesting the writ petition.

(3.) While going through the reply, one comes to an inescapable conclusion that the respondents have not denied the specific assertions made in paragraphs 10, 11, 12 and 13 of the writ petition, but they have simply stated that the contents of these paragraphs are matter of record. Virtually they have admitted the same.