Jammu & Kashmir High Court
Mandeep Singh vs Ut Of J&K And Others on 27 March, 2024
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 128
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 671/2024
Mandeep Singh .... Petitioner/Appellant(s)
Through:- Mr. Parag Sharma, Advocate
V/s
UT of J&K and others .....Respondent(s)
Through:- Mr. K.D.S. Kotwal, Dy. AG.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
27.03.2024
1. Petitioner has questioned the order No. DMO/K/Seizure/23/24/25-26 dated 15.11.2023, issued by respondent No. 4, vide which, Poclain (Chain Excavator) was seized under Section 21(4) of Mines and Minerals (Development and Regulation) Act, 1957. Further, the petitioner also prays for release of the Poclain (Chain Excavator).
2. This writ petition has been filed by the driver of the Excavator, whereas, the owner is also a necessary party.
3. Accordingly, learned counsel for the petitioner seeks a week's time to implead owner of the Excavator as petitioner and shall also place on record the application filed before respondent No. 2 for release of Poclain (Chain Excavator) by the next date of hearing.
4. List on 01.04.2024.
(SINDHU SHARMA) JUDGE Jammu:
27.03.2024 Vishal