GHULAM ABASS Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Notice.

(2.) Mr. Rajesh Thappa, learned Dy. AG waives notice on behalf of respondents.

(3.) Petitioners who are present in person submit that the issue involved in the present petition has already been decided by this Court vide order/judgment dated 13.09.2019 passed in WP(C) No. 3270/2019 titled "Manoj Sharma and ors. Vs. State of J&K and ors". They seek disposal of instant petition on the same lines and directions as have been passed in aforementioned writ petition. Their statements are taken on record.