BABU RAM Vs. STATE OF J&K

JUDGEMENT

(1.) IN a suit for declaration filed by Chenab -Textile Mills, Kathua, a decree was passed. This was to the effect that the petitioners and his union would not hold any demonstration within 50 meters radius from the outer wall of the mill in question. This order is being challenged in the writ jurisdiction.

(2.) IN be seen that for challenging a JUDGMENT and decree, a procedure has been laid down in the code of Civil Procedure. Resort to writ jurisdiction is not apt. Faced with this situation to withdraw the petition. Petition is dismissed as withdrawn, with a liberty that the petitioners can take such remedies as are available to them under the ordinary law.

(3.) BEFORE parting with this order the question as to whether Civil Court has jurisdiction in the matter and whether injunction can be granted in such cases be adverted to.