ABDUL RAHIM SHAH Vs. STATE OF J&K

JUDGEMENT

(1.) By medium of this appeal under Clause 12 of the Letters patent, judgment dated 24.10.2017 passed in batch of writ petitions which include OWP No.746/2017, with lead case OWP No.851/2017, is assailed.

(2.) Learned Single Judge vide judgment impugned has disposed of the batch of petition on the lines of the judgment dated 12.10.2017 rendered in LPA(OW) No.79/2017 and LPAOW No.86/2017.

(3.) In writ petition(OWP) No.746/2017, appellants had prayed for the following reliefs: