MOHD AYUB Vs. STATE OF J&K

JUDGEMENT

(1.) THE facts relating to the filing of these three writ petitions are similar. They have been heard together and are being decided by this common judgment.

(2.) SINCE the facts of the said three cases are similar, reference will be made in the judgment to one of the cases i.e. titled as : Mohd Ayub Vs. State and others. Three orders were passed bearing Nos: 1086 of 1993, 1084 of 1993 and 1085 of 1993 by S. S. P. Udhampur in respect of the petitioners on 24 -7 - 1993. The order in respect of Mr. Mohd. Ayub petitioner read, as under:

(3.) WITH respect to Ghulam Mohi -ud -din petitioner, the first para of the order reads :