Mohd. Butta And Others vs State Of J&K And Others
2021 Latest Caselaw 1699 j&K

                                                                         Sr. No. 17

   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    ATJAMMU
CJ Court

Reserved on: 17.11.2021
Pronounced on: 16.12.2021

Case: OWP No. 2386 of 2018

Mohd. Butta and Others                                  .....Appellant/Petitioner(s)

                                 Through :- Sh. M.A.Bhat, Advocate
                          v/s

State of J&K and Others                                          .....Respondent(s)
                                 Through :- Sh. S.S.Nanda, Sr. AAG

      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE MOHAN LAL, JUDGE

                                JUDGMENT

PANKAJ MITHAL, CJ:

1. Heard Sh. M.A.Bhat, learned counsel for the petitioners and Sh.

S.S.Nanda, Senior Additional Advocate General for the respondents.

2. This petition was clubbed with writ petition, OWP No. 9900001

of 2014, Mohd Latief and Others v. State of J&K and Others and both

the petitions were heard together. In the other writ petition, a final

judgment has been pronounced today.

3. In view of the above, this petition stands disposed of in terms of

the aforesaid judgment and order dated 16.12.2021 pronounced in writ

petition, OWP No. 9900001 of 2014.

                          (MOHAN LAL)            (PANKAJ MITHAL)
                               JUDGE               CHIEF JUSTICE
JAMMU
16.12.2021
Tilak