SUKHDEV SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the appellants against the judgment dtd. 19/2/2024 passed in WP(C) No. 314/2024 titled, 'Sukhdev Singh and Anr. Vs. UT of J&K and Ors whereby the learned Writ Court has dismissed the writ petition of the appellant/petitioner.

(2.) The appellants-petitioners filed WP(C) No. 314/2024 challenging the order passed by Respondent No. 2 vide order No. DCJ/Rdr/2023-24/360-63 dtd. 3/2/2024 by virtue of which the mutation No. 42 dtd. 3/10/2005 has been set-aside.

(3.) The order so passed by the Respondent No. 2 was challenged in the Writ Petition by the appellant-petitioner, broadly, on the following grounds: