AB REHMAN Vs. STATE OF J&K

JUDGEMENT

(1.) WRIT Petition No. 19/75 was admitted to hearing on 6 -10 -1975 after notice. The respondents i.e. the State and authorities under it and other respondents had not filed the counter, therefore a direction was issued to them on 10 -7 -1985 to file the counter and the petitioner was asked to file his rejoinder. Needful was done and thereafter the writ petition was heard alongwith other similar writ petitions,

(2.) WRIT petition No. 8/75 was admitted on 10 -9 -75 after notice in presence of the then Advocate General who had under taken to file counter within one month on behalf of the State and other authorities under the State. Counter was not filed for about ten years and finally on 10 -7 -1985 direction was issued for filing of the counter as also rejoinder, which have been filed.

(3.) WRIT Petition No. 100/75 was admitted on 31 -10 -75Counter was not filed either by the State or by its officers or by the private respondents. Therefore, a direction had been issued in this regard on 10 -7 -1985 which was complied with.