Jammu & Kashmir High Court - Srinagar Bench
Intizamiya Committee Dargah And Anr vs Ut Of J&K And Ors on 19 July, 2023
Author: Chief Justice
Bench: Chief Justice
Sr. No. 35
Suppl. 1
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
LPA No. 126/2023
CM No. 4126/2023
Intizamiya Committee Dargah and Anr ...Petitioner(s)/appellant(s)
Through: Mr. Jahangir Iqbal Ganai, Sr. Advocate, with
Ms. Mehnaz Rather, Advocate
Vs.
UT of J&K and Ors ...Respondent(s)
Through: Mr. M.I. Dar, Advocate, with
Mr. Ruaani Ahmad Baba, Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.A. CHOWDHARY, JUDGE
ORDER
19.07.2023
1. The order dated 16.06.2023 passed in CM No. 3497/2023 indicates that the matter has been directed to be listed on 20.07.2023. Considering the nature of the case, we would request the Ld. Single Judge to take up the matter on priority basis so that matter can be resolved at the earliest.
2. Further, we are also of the view that till such disposal of the writ petition, the amount donated in the Donation Box whether new or old of the shrine, which is in existence shall not be utilized without leave of the Ld. Single Judge. The collection in the Donation Box shall be accounted and kept in the bank account of respondent No. 4-Chief Executive Officer, J&K Wakf Board, Srinagar.
3. Registry to ensure listing of the matter before the appropriate Bench.
4. With the above observation, order dated 16.06.2023 passed in CM No. 3497/2023 stands modified and LPA is closed.
(M.A. CHOWDHARY) (N. KOTISWAR SINGH)
JUDGE CHIEF JUSTICE
SRINAGAR
19.07.2023
Junaid