HAKEEM ABID MUBARAK Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioner herein initially filed instant petition seeking therein the following reliefs:

(2.) However, subsequently, in terms of order dtd. 25/8/2025 passed by this Court amended the same whereby private respondents 3 to 5 came to be deleted from the array of respondents and consequently the following reliefs therein the amended petition came to be sought:

(3.) Before adverting to the issues involved in the instant petition, a brief background of the facts delineated in the petition becomes imperative hereunder;