NADEEM-UR-REHMAN Vs. UT OF J&K

JUDGEMENT

(1.) These two appeals, one by Nadeem-ur-Rehman and another and other by Union Territory of J&K, under Clause 12 of the Letters Patent arise out of an order and judgment dtd. 8/11/2023 passed by learned Single Judge of this Court ["the Writ Court"] in WP(C) No.2233/2023 titled "Nadeem-ur-Rehman and Ors. Vs. UT of J&K and Ors." whereby the Writ Court has, while allowing the writ petition, directed the appellants in LPA No.283/2023 (respondents before the Writ Court) as under:

(2.) The appellants in LPA No.266/2023 are aggrieved and have challenged the judgment impugned dtd. 8/11/2023 to the extent the Writ Court has declined to grant them any benefit of the judgment. They have also called in question an order dtd. 29/11/2023 passed by the Writ Court, whereby the review petition filed by the appellants aforesaid has been dismissed.

(3.) So far as the appeal filed by the Union Territory of J&K i.e. LPA No.283/2023 is concerned, the same is directed against the entire order and judgment dtd. 8/11/2023 passed by the Writ Court. Since in both the appeals, the impugned judgment dtd. 8/11/2023, is subject matter of challenge, therefore, both the appeals are being taken up for final disposal together. FACTUAL MATRIX: