PUSHPA DEVI Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Mr. J.P. Gandhi at length and Mr. Tarun Sharma, learned Government Advocate for the respondents.

(2.) Going by the entire controversy raised in the instant writ petition and in view of the impugned notice, writ petition is admitted and taken up for final disposal.

(3.) The petitioner, Pushpa Devi, wife of Late Raghunath Dass Sehgal has filed the writ petition challenging the final notice issued by the office of the Chief Executive Agricultural Produce Market Committee Narwal, Jammu vide its No. APMCN/2016-17/817-18, dated 23.11.2016. The relevant portion of the final notice is as follows: