AFROZA BASHIR Vs. STATE OF JK &ORS

JUDGEMENT

(1.) The writ petition has been filed for the following reliefs

(2.) Today when the matter came up for hearing, learned counsel for the petitioner stated that the issue involved in the instant writ petition is squarely covered by the judgment of this Court dated 19th May, 2017, rendered in the case of "Mohammad Iqbal Bhat & Ors V. State of JK & Ors, in SWP No.1791/2016 along with other connected matters", Paragraph Nos. 4 to 10 whereof are reproduced as under:

(3.) Mr. Sheikh Manzoor, learned Dy. AG, states that the authority will consider the claim of the petitioner after verifying if the aforementioned decision will apply to the petitioner and, thereafter, a decision will be taken in the matter on its own merits.