DEWAKAR SHARMA Vs. STATE OF J & K

JUDGEMENT

(1.) In pursuance to the directions of this Court dated 17th November 2016 for seizure of the vehicles carrying minor minerals without permission/challan from the competent authority, large number of vehicles are being seized by the Mining authorities as well as Police.

(2.) Sh. F.A. Natnoo, learned AAG appearing for the State prays for and is allowed two weeks' time to submit in a tabulated form a chart showing number of vehicles seized from the date of order, i.e., 17th November 2016 by the Mining authorities as well as Police in each district of Union Territory of Jammu and Kashmir.

(3.) List this matter after two weeks, i.e., on 17th February 2021 along with all application for the release of vehicles.