CHIEF ENGINEER Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The instant appeal has been filed after a delay of 3908 days from the passing of impugned order, which is dated 2nd January, 2009, whereby OWP No. 837/2006, titled, 'Sh. Hassan Din and ors. Vs. Union of India and others' has been disposed of.

(2.) For expediency, we may extract the impugned order hereunder, which reads as follows:

(3.) From a reading of the above, we see that no finding of fact have been returned, which could be assailed by way of this appeal by the appellants.