Supreme Court - Daily Orders
Ghulam Nabi Azad vs Union Of India on 16 September, 2019
Bench: Chief Justice, S.A. Bobde, S. Abdul Nazeer
WP(C) 1164/2019
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ITEM NO.308 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 1164/2019
GHULAM NABI AZAD Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No. 140463/2019 - APPROPRIATE ORDERS/
DIRECTIONS)
Date : 16-09-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Siddharth, AOR
Mr. Amit Kumar Agrawal, Adv.
For Respondents
for UOI Mr. K.K. Venugopal, AG
Mr. Tushar Mehta, SG
Mr. Rajat Nair, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Ankur Talwar, Adv.
Mr. B.V. Balram Das, AOR
for State of J&K Mr. Tushar Mehta, SG
Ms. Shashi Juneja, Adv.
Mr. Satyajeet Kumar, Adv. (AOR)
Mr. Mohit Kumar Singh, Adv.
Mr. Debasis Misra, AOR
Mr. Binay Kumar Jha, Adv.
Mr. Vishaal S. Jogdand, Adv.
Mr. Suhas Kadam, Adv.
Signature Not Verified Mr. Parvez Bashista, Adv.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.09.16
Mr. R. Sharath, Adv.
17:42:40 IST
Reason: Ms. Pareena Swarup, Adv.
Ms. Nanita Sharma, Adv.
Ms. Alpana Sharma, Adv.
Mr. Sreyas Gacche, Adv.
Mr. D.K. Thakur, Adv.
WP(C) 1164/2019
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Mr. Arjun Dey, Adv.
Mr. Rajnish Kumar, Adv.
Mr. Jagdev, Adv.
Mr. Choudhary Samsuddin Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
We permit the petitioner to go to Srinagar and visit the following districts, subject to restrictions, if any:-
(i) Srinagar, (ii) Anantnag, (iii) Baramulla and
(iv) Jammu.
The petitioner has undertaken before the Court on his own volition that he will not indulge in any political rally or political activity during his visit. The visit will solely be concerned with making an assessment of the impact of the present situation on the life of the daily wage earners, if any.
So far as prayers (2) and (3) of the writ petition are concerned, the State as well as, the Union of India will respond within two weeks hence.
(Deepak Guglani) (Indu Kumari Pokhriyal) Court Master Assistant Registrar