STATE OF JAMMU AND KASHMIR Vs. KARAN SINGH

JUDGEMENT

(1.) These three Letters Patent Appeals arise out of a common judgment made by the learned single Judge on June 27, 1989 in writ petition No. 122 of 1984. Since these appeals arise out of the said common judgment, therefore, they are clubbed together and disposed of by this common judgment. Dr. Karan Singh, who was writ petitioner in writ petition No. 122 of 1984, feeling aggrieved by the judgment made by the learned single Judge, has sought for declaration that he (appellant in LPA (W) No. 60 of 1989) is full owner of the jewellery and ornaments (articles mentioned in Appendix-A and B of the appeal) and also further direction/order to restore and return all these articles, ornaments and jewellery to him. He has accordingly sought for modification of the judgment made by the learned single Judge by setting aside the finding and directions of the learned single Judge, who in his finding has directed that respondent No. 2 (in LPA No. 60 of 1989) alone can pass orders to determine the disputes, and such other order and direction and writ that this High Court may deem fit to grant.

(2.) In LPA (W) No. 39 of 1989, presented by the State of Jammu and Kashmir, aggrieved by the judgment made by the learned Single Judge on June 27, 1989 in writ petition No. 122 of 1984, the appellant ( State ) has sought for the following prayer :-(i ) to set aside judgment and order dated June 27, 1989 passed by the learned single Judge of this High Court in writ petition No. 122 of 1984 and dismiss the writ petition as brought by the writ petitioner (respondent No. 1 in the appeal ) with costs; and(ii ) Any other relief which this Hon'ble court may deem just and proper in the circumstances of the case, including awarding of cost against respondent No. 1 .

(3.) In L.P.A. (W) No. 64 of 1989, presented by Union of India, the appellant has sought for the following prayer :-(i) to set aside the judgment and order dated June 27, 1989 passed by the learned single Judge in writ petition No. 122 of 1984. (ii ) to dismiss the writ petition of respondent No. 1 (writ petitioner) with costs; and (iii ) Any other relief which this High Court may deem just and proper in the circumstance of the case be awarded to the appellant and against respondent No. 1 (writ petitioner).