Gaggu Din Alias Gaggu vs Union Territory Of J&K And Others
2022 Latest Caselaw 84 j&K

                                                                          Sr. No. 75



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                            (THROUGH VIRTUAL MODE)
CJ Court

Case: LPA No. 4 of 2022

Gaggu Din Alias Gaggu                                    .....Appellant/Petitioner(s)

                                 Through :- Sh. M. R. Quereshi, Advocate.
                          v/s

Union Territory of J&K and others                                 .....Respondent(s)
                                 Through :- Sh. Dewakar Sharma, Dy. AG.


  CORAM:
  HON'BLE THE CHIEF JUSTICE
  HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                     ORDER

Counsel for the applicant may make good the deficiencies reported in the

application within one week of the resumption of physical hearing.

Application No.580/2022 stands disposed of accordingly.

This Letters Patent Appeal has been preferred against the judgment and

order dated 17.12.2021 passed by the learned Single Judge dismissing the

appellant's writ petition against the detention.

One of the submissions of Sh. Quereshi, learned counsel for the

appellant is that he was not well-versed with Hindi and English and, as such,

the grounds of detention, etc. ought to have been read over and explained to

him in the language known to him.

Issue notice to the respondents.

Sh. Dewakar Sharma, learned Dy. AG appearing for the respondents is

directed to produce the record on the next date of hearing.

List on 11.03.2022.

                           (SINDHU SHARMA)               (PANKAJ MITHAL)
                                  JUDGE                   CHIEF JUSTICE
JAMMU
03.02.2022
Raj Kumar