TARIQ AHMAD MIR Vs. J&AMP

JUDGEMENT

(1.) Heard Mr. Ratanpuri, learned counsel for the petitioner, and Mr. Bhat, learned AAG for the respondents.

(2.) Objections have been filed.

(3.) In view of the nature of relief sought for, and the arguments made by the counsel, the matter is admitted to hearing and taken up for final disposal.