KULBIR SINGH JAMWAL Vs. SANJEEV VERMA

JUDGEMENT

(1.) In PIL No. 24 of 2018, 'Ajay Kumar Sharma v. State of J&K and Others,' the Court has passed an interlocutory order on 31/12/2018 appointing Divisional Commissioner, Jammu as the local commissioner as well as the receiver in respect of the properties and assets of Mata Machail Shrine.

(2.) The present contempt petition has been initiated for noncompliance of the above interim order.

(3.) The aforesaid PIL was heard along with this contempt petition and has been decided by a separate judgment of the date.