WASIM SHAFI Vs. U.T OF J&K

JUDGEMENT

(1.) While, we had devoted more than six hours for hearing the instant writ petition for three days i.e. on 17/2/2023, 1/3/2023 and today, a request was made by the learned counsel appearing on behalf the Respondents 1 and 2 to file the response, as such, the Writ Petition is admitted for final hearing.

(2.) Issue post admission notice.

(3.) Notice waived by Mr. Ilyas Laway, learned GA on behalf of Respondent No. 1, Mr. Rais-ud-Din Ganaie, learned Dy. AG on behalf of Respondent No. 2, Mr. Ab. Rashid Malik, learned Sr. AAG on behalf of Respondent No. 3 and Mr. Mir Suhail, learned advocate for the private respondents.