REHMATULLAH KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) MR . J. A. Kawoosa AAG, tenders statement that the objections filed by him may be treated as reply on behalf of respondents. His statement is taken on record.

(2.) CONSIDERED . Admit.

(3.) THE matter can be taken up and on submission of counsel for the parties is taken up for final disposal.