MOHAMMAD ALTAF MIR Vs. STATE OF J&K

JUDGEMENT

(1.) In the Civil Revision 31/2013, order dated 19-03-2013, is impugned. In terms whereof preliminary issue relatable to the jurisdiction of the court has been decided in favour of the plaintiff (respondent No. 6 herein). The issue framed is as under:

(2.) In OWP No. 1112/2014, order dated 09-06-2014, passed by the learned trial court (Sub Judge Anantnag) is impugned in terms whereof application of the petitioner (defendant No. 7 in the suit) for permission to amend the written statement has been rejected.

(3.) Litigation between the parties commenced with the institution of the suit titled Bilal Ahmad Mir v. State and Others on 12-03-2005. Thereafter, various orders passed in the civil suit have been challenged from time to time.