JAVAID AHMAD AKHOON Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) These four writ petitions have been filed by the petitioners challenging and seeking quashment of the two Government Orders bearing No. 17-Flori/G&P of 2018 dtd. 23/2/2018 and 32-Flori/G&P of 2018 dtd. 7/6/2018, hereinafter for short as impugned orders, issued by Commissioner-Secretary to the Government, Floriculture Department, Civil Secretariat, Srinagar/ Jammu, (respondent no. 3 in the lead case), on the grounds taken in the memo of writ petitions.

(2.) The two Government orders being questioned in the instant writ petitions pertain to and are aimed at to regulate the photographers' trade in the gardens and parks of the Floriculture department. Since all the writ petitions raise a similar point for consideration, therefore, these are taken up together for disposal and this judgment shall govern all.

(3.) Precisely, the case of the petitioners is that they are registered photographers with the Tourism Department under the provisions of Jammu and Kashmir Registration of Tourism Act, 1978/82 and have been earning their livelihood by carrying out their professional activities in different tourist areas as shown in their respective registration certificates.