MST SARA Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) Petitioner has prayed for quashing the order dated 28.10.2013 passed by the Court of Munsiff, Sopore, and for Mandamus so as to command the respondents to pay him compensation amounting to Rs.10.00 lacs (rupees ten lacs).

(2.) Heard learned counsel for the parties.

(3.) Quite disturbing and astonishing as it is that Munsiff (District Mobile Magistrate), Sopore, has adopted a novel procedure, consequently has passed the order impugned in a most casual and arbitrary manner. How the learned Munsiff has proceeded in the matter is relevant to be noticed.