On Monday, the Jammu & Kashmir High Court Bar Association (JKHCBA) was barred from holding any elections until it clarified its position on terming Kashmir a disputed territory & was also asked to submit its relevant documents to the Srinagar Deputy Commissioner, including the article of association & registration papers. Imposing prohibitory orders in the District Court complex in Srinagar, its District Magistrate Shahid Iqbal Choudhury issued 3 notices to the president of the Bar Association asking the association to explain its Constitution which terms Kashmir a disputed area.
The DM asked the office bearers that they are “required to explain their position on the subject since it is not in consonance with the Constitution of India whereby Jammu & Kashmir is an integral part of the country & not a dispute, & also in conflict with The Advocates Act of 1961...” the notice issued by the Deputy Commissioner said. The bar has also been asked to submit a certificate issued by the competent authority. The certificate “is required to be produced indicating the date of issuance of such registration, article & association, registered office, executive body, & validity of registration among other details,” the notice said.
The notice said the District Magistrate had also received representation from Lawyers of J&K HC wherein serious allegations have been levelled & concerns raised regarding the poll process & its motive.
The DM also imposed section 144 of Criminal Procedure Code in premises of District Court complex in Srinagar.
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