ZAHOOR AHMAD Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the medium of this petition indulgence of this court is sought for issuing a Writ of Certiorari in quashing the notice of eviction issued by the Estates Department to the petitioner. In the alternative a direction to Respondents 2 & 3 is sought to be issued to consider the objections which he has filed and re cord the statements of witnesses whose list has already been submitted on 4 -4 -1997.

(2.) I have heard Mr. Naqash appearing for the petitioner. So far quashing of the notice issued is concerned, that prayer is barred by doctrine of resjudicata, because, earlier a Bench of this Court has already dismissed Writ Petition OWP No. 504 of 1997 on the same point. As such that relief cannot be granted.

(3.) THE relief in alternative is two fold: