ASHIQ HUSSAIN FARASH Vs. STATE & ORS

JUDGEMENT

(1.) Following reliefs are sought in this writ petition :

(2.) Despite opportunities, Reply Affidavit has not been filed till date. Even, learned counsel for the respondents, has not come up with a stand in terms of Court order dated 24th July, 2015, which is taken note of :

(3.) The petitioner, in the writ petition, has pleaded that he belongs to a poor family and was the only source of livelihood for his family having no landed estate or any other source of income. It is his case that he was hit by a bullet and in essence, he was caught in cross firing between the security forces and militants. It is also pleaded that the petitioner sustained serious injuries and was admitted in SKIMS, Soura, Srinagar, under MRD No. 74594 and a medical case of bullet injury on right side of chest and right upper arm was registered on 31st December, 1990. The petitioner was discharged on 10th January, 1991 and was advised treatment at AIIMS, New Delhi.