(1.) THIS Civil Revision petition has been filed by the State of Jammu and Kashmir and others against the order dated 31.3.2004 passed by Sub -Judge, Anantnag, in an application for interim relief arising out of a civil suit titled Gulzar Ahmad Bhat v. State of J&K and others.
(2.) GULZAR Ahmad Bhat S/o Gh. Nabi Bhat, R/o Mattan, Anantnag, Kashmir instituted a suit for declaration and mandatory injunction for the following relief: -
(3.) ALONGWITH the suit the plaintiff moved an application for interim relief which was considered by the trial court and by means of the impugned order the same was disposed of with the following directions: -