Jammu & Kashmir High Court
Ajay Jagotra vs State And Ors on 31 December, 2018
Bench: Chief Justice, Tashi Rabstan
Serial No. 3
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
PIL No.36/2018, IA No.01/2018
Date of order: 31.12.2018
Ajay Jagotra vs. State and Ors.
Coram:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
Appearance:
For the petitioner/appellant (s) : Mr. Anil Sethi, Advocate.
For the Respondent(s) : Ms. Monika Kohli, Adv for R-5.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No We are informed that the subject matter of this writ petition deserves to be considered along with PIL No.29/2013 as well as PIL No.1/2014.
Issue notice to the respondents.
Notice on behalf of respondent No.5 is accepted by Ms. Monika Kohli, learned counsel appearing for the Jammu Development Authority.
Let notice go to the remaining respondents. Notice to be issued shall state that status report shall be filed within two weeks after the receipt of the notice.
List this petition alongwith PIL Nos.29/2013 & 1/2014 on 18th February, 2019.
(Tashi Rabstan) (Gita Mittal)
Judge Chief Justice
Jammu
31.12.2018 *Raj Kumar*
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