NAZIR AHMAD MAGRAY Vs. STATE

JUDGEMENT

(1.) THIS Letters Patent Appeal has been directed against the order dated: 25.2.2005 whereby the learned Single Judge has dismissed SWP No.674 of 2004 observing: "No good ground is made out to admit the petition for hearing. Dismissed"

(2.) THIS order has been challanged on the ground that the learned Single Judge has dismissed the writ petition without spelling out the reasons and justifying the order for dismissal of the writ petition and that such an order is contrary to the mandate of the Supreme Court Judgments.

(3.) MR . Jan, learned counsel has appeared on behalf of respondent No.5.