- (1.) Having regard to certain subsequent developments which have taken place, it may not be necessary to deal with the matter on merits.
(2.) Mr. P.H. Parekh, learned Senior counsel appearing for the appellant has drawn our attention to the order dated 02.12.2005 which reads as follows:- "Counsel for the petitioner prays that the matter be adjourned in view of the fact that he has filed an appeal before the tribunal as also he has made an application under the Amnesty Scheme of the State Government. The matter is adjourned by three months."
(3.) It is clear from the aforesaid order that the appellant was seeking the benefit of Amnesty Scheme brought in by the State Government. This order also makes it clear that the appeal of the appellant was pending before the Tribunal at that time. Mr. P.H. Parekh, learned Senior counsel has also drawn our Attention to the orders dated 28.06.2006 passed by Jammu and Kashmir Special Tribunal, Srinagar in the aforesaid appeal of the appellant, notice whereof was taken in the orders dated 02.12.2005.;