SYED JALAL AGA Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER has questioned order partly recorded by respondent no. 4 on the memorandum of Oral Gift -Cum -Release Deed - Annexure -P/1 to the writ petition, which appears to have been executed by Syed Muzaffar Aga in favour of his brother - the writ petitioner Syed Jalal Aga and the notification dated 20 -12 -2006 - annexure -P/4 passed by respondent no. 3, on the grounds taken in the writ petition.

(2.) RESPONDENTS 2 and 3 have filed reply and opposed the prayer asked for by the petitioner. Respondents 1, 4 and 5 have also adopted the said objections.

(3.) ADMIT . With the consensus of learned counsel for the parties, the petition is taken for final disposal.