Yasar Shafi & Ors Vs. State of J & K [1996] INSC 1113 (11 September 1996)
A.M. Ahmadi, N.P. Singh, B.N. Kirpal N.P.Singh,J
ACT:
HEAD NOTE:
Leave granted.
Civil Appeals are disposed of in terms of the judgment of this Court in the case of Shri Chander Chinar Bada Akhara Udasin society and ors. vs. The State of J & K and ors. (Civil Appeal Nos. 11915-17 of 1996 @ SLP (C) Nos. 7924-7926 of 1996) delivered today.

