The Division Bench of the Jammu and Kashmir and Ladakh High Court , comprising Chief Justice Kotiswar Singh and Justice Puneet Gupta in the case of SAVE Vs State of J&K has decided to visit Gaushala situated at Village Seri Khurd, Nagrota on 02.06.2023 to assess pathetic condition of the Gaushala.
The Petitioner has filed a petition by raising the grievance about the pathetic conditions of Gaushalas in the State.
The Bench ordered the administration to respond to the allegations leveled by the petitioner and directed the following officials to remain present at 4.30 P.M in the aforesaid Gaushala during their visit. The officials are as follows:
- Commissioner, Jammu Municipal Corporation.
- Director, Animal Husbandry
- Medical Veterinary Officers.
- President, J&K Gau Raksha Samiti, Gaushala, Amphala, Jammu
- Advocate General as well as learned counsel for the parties
The Court listed the matter on 02.06.2023
Case Details
Case:- Case No. : PIL No. 25/2017
Petitioner:- SAVE
Respondent:- State of J&K & Ors
Judge: Chief Justice Kotiswar Singh and Justice Puneet Gupta
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