SARABJIT SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) Government of Jammu and Kashmir in the Revenue Department, cancelled Permanent Resident Certificates of Dharam Chand and his sons Paras Ram, Mangat Ram, Bua Ditta and Dev Raj vide Government Order No. Rev/PRC/85 of 2010 dated April 30, 2010.

(2.) Heard learned counsel for the parties.

(3.) The powers vested in the Government under Section 6 of the Act may be exercised by any Officer authorized in this behalf by the Government in terms of Section 8 of the Act.