- (1.) Leave granted.
(2.) Heard Mr. Altaf H.Nayak, learned Advocate-General for the State of Jammu & Kashmir and Mr. Vijay Kumar, learned counsel for the respondent.
(3.) The appeal is directed against an interim order dt.03.04.2006 passed by the High Court in LPA (SW) No.81/2006 and CMP No.53/2006 arising out of SWP No.1513/2004.;