KHUSHDIL AIJAZ Vs. J&K BOPEE AND ORS.

JUDGEMENT

(1.) LIKE the complexities of life, this case has thrown up a complex situation which has brought the Court on cross roads of justice.

(2.) THE cases are to be decided in accordance with law. The justice, as is held by the Division Bench of this Court, in Case titled J&K BOPEE and Ors v. Sunanadni Sharma and Ors. reported in, AIR 2014 J&K 45, in itself is a supreme law. Relevant para is taken note of: - -

(3.) THE Division Bench of this Court in yet another case titled Owais Mehmood v. State and Ors. passed in LPA. No. 09/2015 decided on 3rd July, 2015 has spelt out the contours and power of the justice.