SUMAN LATA BHAGAT Vs. STATE AND ORS.

JUDGEMENT

(1.) The core and fundamental issue involved in these Appeals is whether the Accountability Commission (for short Commission) is possessed of the power of initiating suo moto proceedings under the Jammu & Kashmir Accountability Commission Act, 2002 (for short Act of 2002).

(2.) Since the issue involved in these Appeals is common, they are, accordingly, being disposed of by this common judgement, excepting the lead case (LPA 15/2013).

(3.) These Appeals have arisen out of the judgement of the learned writ Court dated 04th January, 2013, passed in a batch of writ petitions, whereunder the power of the Commission, to initiate suo moto proceedings under the Act of 2002, was called in question.