GHULAM NABI MIR Vs. STATE

JUDGEMENT

(1.) In this writ petition, order dated 26-04-2011 passed by Tehsildar, Shopian, order dated 21-01-2012, passed by Additional Deputy Commissioner, Shopian as also communication bearing No. 351/OQ/SDM dated 28-05-2012, send by Tehsildar Shopian to S.S.P, Shopian, are called in question.

(2.) The facts, which are relevant for determining the controversy in this petition, are briefly summarized as under :

(3.) Learned counsel for the parties were heard at great length.