- (1.) THE sole point urged in support of this appeal by Mr. S.T. Hussain, appearing for the Union of India, was that Art. 311 of the Constitution of India was not applicable to the State of Jammu and Kashmir and as such, this Court had no occasion to exercise writ jurisdiction in the present case, even assuming that the power to issue writs having extra territorial operation, was exercisable by this Court The argument appears to be based upon some mis -conception. The Constitution Application to Jammu and Kashmir Order 1954, makes it clear that XIV part of the Constitution of India, shall be applicable to the State of Jammu and Kashmir with a slight modification in Art. 312, which is not relevant in the present case. In the circumstances we are constrained to repell the argument and dismiss the appeal, but without any order as to costs.;