MANZOOR AHMED Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Notice. Mr. R. S. Jamwal, learned Dy.AG accepts notice on behalf of the respondents.

(2.) Going by the nature of relief sought for and with the consent of learned counsel for the parties, the writ petition is admitted to hearing and same is taken up for final disposal.

(3.) The petitioners in the present writ petition seek following relief:-