STATE OF JANDK Vs. ATTAR SINGH

JUDGEMENT

(1.) THIS Letters Patent appeal arises from SWP NO. 412/2002 preferred by the respondent raising dispute regarding his migrant status. On behalf of the appellant, it was submitted that the writ petition was disposed of without giving chance to file objections. From the records of the connected writ, it appears that objections were filed after the admission on 19-09-2002. However, the facts stated in the objections were not taken into consideration by the learned Single Judge while deciding the writ petition. Submissions of the counsel for the parties prima facie disclose disputed question of fact which, in our view, is justify restoration of the writ petition for fresh decision. Accordingly, order dated 25-09-2002 in OWP No, 412/2002, is set aside. The writ petition may be listed for final disposal before the learned Single Judge after the pleadings are complete. With the above observation, the appeal stands disposed of.