BASHIR AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.) The writ petition, which is of the year 2008, has been filed for the following reliefs:

(2.) At the outset, Mr. G. N. Shaheen, the learned counsel for the petitioners states that similar issue has already been decided by this Court in terms of judgment dated 28th July, 2017, passed in 'SWP No.1437/2017, titled Reyaz Ahmad Rather and Ors. v. State of JK and Ors.', Paragraph Nos. 5 to 13 whereof are reproduced hereunder:

(3.) Mr. R. A. Khan, the learned AAG, appearing on behalf of the respondents, states that the case of the petitioners will be considered in light of the aforesaid decision of this Court dated 28th July, 2017 (Supra), provided the same is applicable to the facts and circumstances of the present case, and a decision in this regard will be taken within such timeframe as may be specified by this Court.