STATE OF JAMMU AND KASHMIR Vs. KIRAN KOUL

JUDGEMENT

(1.) We have heard Mr. S.K. Anand, learned Goverment Advocate appearing for the appellants and perused the grounds taken in the appeal as well as the order made by the learned Single Judge on June 26, 1996 in SWP No. 704 of 1996.

(2.) However, immediately after this order, Shri Pandita, learned counsel for the respondent, has become very wiser and submitted that instead of admitting and putting the matter pending for long time to be heard and disposed of on merits, he is agreeable in allowing the LPA and setting aside the order made by the learned Single Judge on June 26, 1996 in SWP No. 704 of 1996 with a direction to the writ Court to hear and dispose of the matter on merits at an early date.

(3.) A few facts which are necessary for disposal of this appeal are as follows:-