REGENT COMPUTRONICS PVT. LTD.

STATE OF JANDK Appellant

V/S

Gh. Qadir Sheikh Respondents

Referred Judgements :-

BHIM SINGH V. STATE OF JANDK [REFERRED TO]
SUBE SINGH V. STATE OF HARYANA [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
SEBASTIAN M HONGRAY VS. UNION OF INDIA [REFERRED TO]
SAHELI A WOMENS RESOURCES CENTRE VS. COMMISSIONER OF POLICE DELHI POLICE HEADQUARTERS [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
SRIKANTA DATTA NARASIMHARAJA WODIYAR VS. ENFORCEMENT OFFICER MYSORE [REFERRED TO]
HARYANA URBAN DEVELOPMENT AUTHORITY VS. ANUPAMA PATNAIK [REFERRED TO]
CHAIRMAN GRID CORPORATION OF ORISSA LIMITED GRIDCO VS. SUKAMANI DAS [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. SUMATHI [REFERRED TO]
SUBE SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the State and its officers against the judgment and order dated 03.05.2011 rendered in HCP No. 251/2000 titled Ghulam Qadir Sheikh vs. State and Ors. The Writ Court has allowed the petition with direction to the appellants to pay an amount of Rs. 10 lacs (10,00000) by way of compensation for the arrest/disappearance of the petitioner's son.

(2.) Brief facts:

(3.) Habeas Corpus Petition concerns the disappearance of one Ghulam Qadir Sheikh S/o Subhan Sheikh R/o Gund Sunthipora Kralpora, Kupwara on 08.03.2000.

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STATE OF J&K Vs. GH. QADIR SHEIKH

Referred Judgements :-

JUDGEMENT

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