LAWS(J&K)-2017-11-64

PANKAJ KUMAR Vs. STATE OF J&K

Decided On November 07, 2017
PANKAJ KUMAR Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Notice. Mr. Amit Chopra, learned GA accepts notice on behalf of the respondents.

(2.) Going by the nature of relief sought, petition is admitted to hearing and with the consent of learned counsel for the parties, same is taken up for final disposal.

(3.) Through the instant writ petition, petitioner seeks the following reliefs:-