Jammu & Kashmir High Court
Daljeet Singh vs Ut Of J&K And Others on 24 July, 2024
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 122
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- WP(C) No. 1724/2024
CM No. 4195/2024
Daljeet Singh .....Petitioner(s)
Through: Mr. Himanshu Beotra, Advocate.
Vs
UT of J&K and others ..... Respondent(s)
Through: Mr. Sachin Gupta, Advocate.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(24.07.2024) Heard Mr. Himanshu Beotra, learned counsel for the petitioner. Mr. Sachin Gupta, Advocate causes appearance claiming that there is a caveat on behalf of the Mini Bus Operator Union.
Before this Court proceeds further, this Court calls upon Mr. Sachin Gupta, learned counsel appearing for the caveator-Mini Bus Operator Union purportedly acting through Nadeem Choudhary to apprise this Court on the next date of hearing as to whether the office bearer/s of Mini Bus Operator Union including Nadeem Choudhary as being its President, Mohd. Hussain as its Vice President and Surjeet Singh as its General Secretary are having any Matadors in their name operating on Channi Himmat Matador route for which purpose parking place identified as Matador Stand in Sector-2, Housing Colony, Channi Himmat, Jammu came to be auctioned by Deputy General Manager, J&K Housing Board Unit 1st Channi Himmat at Jammu to the petitioner for a period of one year reckoning from 09.06.2023.
Let the requisite input be submitted by Mr. Sachin Gupta, Advocate. 2 WP(C) No. 1724/2024
List in continuation on 26.07.2024 for consideration of the interim application of the petitioner.
In the meantime, till next date, the J&K Housing Board not to take any coercive action against the petitioner with respect to allotment of contract for the auction of rental space with respect to the said Matador Stand in Sector-2, Housing Colony, Channi Himmat, Jammu.
(RAHUL BHARTI) JUDGE JAMMU 24.07.2024 Shivalee Shivalee Khajuria 2024.07.26 12:44 I attest to the accuracy and integrity of this document