MOHD BASHIR KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) COUNSELS heard.

(2.) WITH the consent of the parties, this petition is taken up for final disposal.

(3.) THE petitioner came to this court earlier also. Against his super session, he preferred an appeal. That was not decided by passing a speaking order. A direction was given to the Appellate authority to pass a speaking order. This direction is contained in writ petition, SWP 128/82, decided on 23.02.1989. When the matter was again taken up in Appeal, order Annexure P.6 was passed. This reads as under: -