STATE Vs. M AYOUB BHAT

JUDGEMENT

(1.) Petitioner is seeking following reliefs from this Court in the writ petition:

(2.) Any other relief, order or direction which this Hon'ble Court may deem just and proper be also passed in favour of the petitioner and against the respondents.

(3.) The petitioner has challenged the orders impugned in the writ petition on the legal grounds available to him without referring to the factual position obtaining in the case. The respondent No. 5, however, has given detailed factual back-ground which lead to the passing of the impugned orders.