STATE OF JAMMU AND KASHMIR AND ORS Vs. FARID AHMAD TAK
LAWS(SC)-2019-5-15
SUPREME COURT OF INDIA
Decided on May 02,2019

State Of Jammu And Kashmir And Ors Appellant
VERSUS
Farid Ahmad Tak Respondents

JUDGEMENT

Uday Umesh Lalit, J. - (1.) Leave granted.
(2.) These appeals arise out of three separate judgments passed by the High Court of Jammu Kashmir at Jammu on 11.12.2017 in LPASW No.182 of 2017, LPASW No. 159 of 2017 and LPASW No.180 of 2017.
(3.) The appeal arising out of decision in LPASW No. 182 of 2017 is taken as the lead matter and the facts leading to said appeal are mentioned in detail.;


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