MANMOHAN BHAGATI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) PETITIONERS are aggrieved with the notice dated 28.09.2012, which is reproduced as under:

(2.) THE petitioners were migrated way back in the year 1990 when the situation in the valley of Kashmir deteriorated resulting in large scale violence, arson, firing, hartals and casualties. Therefore, the petitioners were forced to leave the valley since the targets were Kashmiri Pandits.

(3.) THE Government had deferred imposition of the income tax on the "Leave Salary" of the deserted migrant Kashmiri employees, which was subsequently withdrawn by the Ministry of Finance in 2010 in spite of resentment shown by the deserted migrant Kashmiri employees.