Jammu & Kashmir High Court
(Through Video Conferencing) vs State Of J&K And Others on 17 November, 2020
Bench: Chief Justice, Sindhu Sharma
Sr. Nos. 112 to 165
(Admission Cause List)
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CM Nos. 3343, 3502, 4198,
4209, 4795, 4859, 4881, 4923,
5338, 5340, 5342, 5368, 5370,
5374, 5388, 5426, 5428, 5430,
5432, 5434, 5444, 5456, 5457,
5504, 5515, 5522, 5524, 5527,
5559, 5661, 5662, 5663, 5667,
5776, 5777, 5782, 5886, 5887,
5888, 5889, 5890, 5891, 5892,
5893, 5894, 5895, 5902, 5912,
5913,6413, 6414, 6415, 6419,
6420 & 5900 /2020
in PIL No.7/2014
(Through Video Conferencing)
.....Applicant(s)
Dewakar Sharma & Another
Through :- M/s. Pawan Kumar Khajuria,
Rakesh Sharma, Vivek Sharma,
Abhishek Gupta, Ashish Kant
Sharma, Sahil Anand, Amzi Arthur
John, Ashfaq Mir, J.P.Gandhi,
Ashwani Kumar Sandhu, Anil
Khajuria, Jasbir Singh Jasrotia,
Masood Ahmed, Siddant Gupta,
Syed Nadeem Hamdani, Sanjeev
Kumar, Lawanya Sharma,
M.A.Bhat, Jagmohan Singh,
Ankush Basotra, Sheran Mirza,
Gagan Kohli, Vishal Singh Dogra,
Rajni Gupta, Rameshwar P.
Sharma, Ravinder Sharma,
Koushal Parihar, Pawan K. Kundal
and Inderejit Abrol Advocates
(On video conference from their offices at Jammu)
V/s
State of J&K and Others
.....Respondent(s)
Through :- Mr. F.A.Natnoo, A.A.G
(On Video conference from office at Jammu)
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CM Nos. 3343/2020 and connected CMs
in PIL No.7/2014
CORAM:
HON'BLE THE CHIEF JUSTICE
(On Video Conference from High Court at Jammu)
HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
(On video conference from residence at Jammu)
ORDER
17.11.2020 CM Nos. 5663, 5777, 5887, 5888, 5890, 5892, 5894, 5902, 5913, 6414 & 6420/2020 (extension of time) in PIl No. 7/2014 Let the deficiencies be made good as per Circular No. 16/GS dated 29 th March 2020 upon removal of the current lockdown.
These applications are allowed in the above terms. CM Nos. 5662, 5667, 5776, 5782, 5889, 5893, 5912, 6413, 6415 and 6419/2020 in PIL No. 7/2014 Issue notice to the non-applicants/respondents. Mr. F.A.Natnoo, ld AAG accepts notice on behalf of respondents. Let a copy of this application be furnished to Mr. Natnoo ld AAG within two days, who shall file reply before the next date.
List CM Nos. 5662, 5667, 5776, 5782, 5889, 5893 & 5912/2020 on 23rd December 2020 and CM Nos. 6413, 6415 and 6419/2020 on 24th December 2020.
CM Nos. 3343, 3502, 4859, 5338, 5340, 5342, 5426, 5456, 5457, 5515, 5522, 5524, 5527, 5559, 5661 & 5900/2020 in PIL No. 7/2014 Reply has not been filed.
Further time is sought to file the reply.
Let the same be filed before the next date of hearing. List CM Nos. 3343, 3502, 4859, 5338, 5340, 5342, 5426, 5456/2020 on 22nd December 2020 and CM Nos. 5457, 5515, 5522, 5524, 5527, 5559, 5661 and 5900/2020 on 23rd December 2020.
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CM Nos. 3343/2020 and connected CMs in PIL No.7/2014 CM Nos. 4198, 4209, 4795, 4881, 4923, 5368, 5370, 5374, 5388, 5428, 5430, 5432, 5434, 5444, 5504, 5886, 5891 & 5895/2020 in PIL No. 7/2014
1. The following applications, the details whereof have been given below in the tabulated form, have been filed seeking release of vehicles in question, as the said vehicle were found loaded with mineral material extracted from River Tawi Bed on the ground of violating the order passed by this Court in WPPIL Nos. 19/2012, 07/2014 an 27/2014 dated 17.11.2016 :
S.NO. CM. NO. VEHICLE NO. & TYPE OF POLICE CHALLAN NO.
VEHICLE STATION & DATE
1. 4198/2020 JK21E-1701 (Tractor- Trolley) Police Station 96740 dt.
Channi Himmat, 23.02.2020
Jammu
2. 4209/2020 JK02BA-0052 (Tractor- Police Station, 45004 dt.
Trolley) Reasi 31.07.2020
3. 4795/2020 Chassis No. Police Post, 117002 dt.
MBNALALTBLRB00732, Phallian Mandal, 06.09.2020
Engine No. RLB2MDA0434 Jammu
( Tractor-Trolley)
4. 4881/2020 JK14D-6043 (Tata Motors Police Post 310946 dt.
Goods Carrier) Sidhra, Jammu 24.07.2020
5. 4923/2020 JK02CM-6677 (Tipper) Police Station, 925438 dt.
Bagh-e-Bahu, 13.09.2020
Jammu
6. 5368/2020 JK20A-6981 ( Tractor - Police Station, 45005 dt.
Trolley, Mahindra and Reasi 31.07.2020
Mahindra)
7. 5370/2020 JK20A-7966 (Tractor - Police Station, 45001 dt.
Trolley, Mahindra and Reasi 30.07.2020
Mahindra)])
8. 5374/2020 JK20A-8703[Tractor - Trolley Police Station, 45000 dt.
(Mahindra and Mahindra)] Reasi 31.07.2020
9. 5388/2020 JK02BH-0561 (Auto Three Police Post Canal Nil dt.
Wheeler) Road, Jammu 25.09.2020
10. 5428/2020 JK14C-2915 (Tipper) Police Station, 482783 dt.
Arnia 18.09.2020
11. 5430/2020 Chassis No. Police Post, 482124 dt.
WSCE45606170671 (Tractor- Pouni Chak, 25.09.2020
Trolley) Jammu
12. 5432/2020 JK02CB--9502 (Tipper- Police Post, Beli 466150 dt.
Damper) Charana, Jammu 29.09.2020
13. 5434/2020 JK02CB-3342 (Tipper- Police Post, Beli 466101 dt.
Damper) Charana, Jammu 29.09.2020
14. 5444/2020 JK02CB-3366 (Tipper) Police Station, 460959 dt.
Janipur, Jammu 20.09.2020
15. 5504/2020 JK02BQ-0323 (Tractor- Police Station, 925439 dt.
Trolley) Bagh-e-Bahu, 13.09.2020
Jammu
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CM Nos. 3343/2020 and connected CMs
in PIL No.7/2014
16. 5886/2020 Chassis No. Police Station, 0656 dt.
MAT778003L2J04250, Gandhi Nagar, 12.10.2020
Engine Jammu
No.B5.6B6A220D006102J638
40490 (Tipper)
17. 5891/2020 JK02CH-5713 (Tipper) Police Station, 468190 dt.
Janipur, Jammu 01.09.2020
18. 5895/2020 JK02AT-1386 (Tipper) Police Station, 0653 dt.
Gandhi Nagar, 10.10.2020
Jammu
2. It is contended in the applications that the aforesaid vehicles have been seized for the first time for the alleged violation.
3. Objections stand filed wherein it is stated that the above said vehicles have been seized for the first time on account of violating the order dated 17.11.2016 passed in WPPIL No. 19/2012.
4. The Registry has reported that the vehicles in question are the first time violator and no similar applications have been filed seeking release of the same.
5. Considering the said plea and by consent of the parties, the aforesaid vehicles are ordered to be released in favour of the registered owner(s) of the vehicle(s), subject to deposit of ₹ 50,000/- each before Registrar Judicial, Jammu, with an undertaking that the aforesaid vehicle has been seized for the first time for the alleged violation and will not be used in future for such kind of violation and in case, the vehicle is seized for the second time for such kind of violation, this court may take a serious view of the matter and may not be inclined to release the vehicle.
6. It is made clear that the Jurisdictional Court having received the challan shall decide the same on merits and the amount now ordered to be deposited would be refunded in case the applicant(s) is acquitted of the charge/charges.
7. These applications stand disposed of, accordingly. 5
CM Nos. 3343/2020 and connected CMs in PIL No.7/2014 Photo-copy of this order be placed on record of each application.
(SINDHU SHARMA) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
17.11.2020
Tilak