MUZAFFAR AHMAD MALIK Vs. STATE

JUDGEMENT

(1.) During the pendency of these writ petitions, Mr. N. H. Shah, learned Sr. AAG, has filed application being IA no. 01/2019 in SWP no. 1824/2018 seeking permission to make transfer and posting of the petitioner Tehsildar out of his local area on account of enforcement of Model Code of Conduct notified for conducting Lok Sabha elections in Anantnag Parliamentary Constituency.

(2.) Notice in the application was issued to the counsel appearing for the petitioner on 26/4/2019 which was waived by the counsel and the matter was directed to be listed today along with the main petition.

(3.) Today when the application was considered for orders, learned counsel for the parties arrived at a consensus to have decision on the main writ petitions, as otherwise any decision in the application will render the lis infructuous. Therefore, on the consensus of learned counsel for the parties, both the writ petitions are taken on board for final disposal.