Supreme Court:  After the Centre submitted before the Court that the situation is improving in Jammu and Kashmir and the curbs are being lifted gradually, the Court said it will wait for sometime before passing any direction on the plea seeking removal of restrictions on the media in Jammu and Kashmir.

The 3-judge bench of Ranjan Gogoi, CJ and SA Bobde and SA Nazeer, JJ said,

“We would like to give little time. We have read in newspaper today that landline and broadband connections are being restored gradually.Therefore, we will take up the petition with other connected matters.”

Advocate Vrinda Grover, appearing for Anuradha Bhasin, Executive Editor, Kashmir Times, said there was a need for early restoration of communication mode for journalists to carry out their work. She had submitted that her matter was related to freedom of press.

Noticing that the landlines are working in the State as it had got a call from the CJ of J-K HC, the Court said,

“We will see when the matter can be listed for hearing. We will fix a date on the administrative side.”

Another bench, headed by Justice Arun Mishra, on Tuesday had refused to interfere with the Centre and Jammu and Kashmir government imposing several restrictions, saying “reasonable time” be given for bringing normalcy in the sensitive situation and had decided to hear the issue after two weeks.

(Source: PTI)


Also read:

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The Jammu and Kashmir Reservation (Amendment) Bill, 2019– What it says?

Rajya Sabha approves the Jammu and Kashmir Reservation (Second Amendment) Bill, 2019!

Jammu and Kashmir Reorganisation (Amendment) Bill, 2019 — Passed by Rajya Sabha; Formation of J&K as a Union Territory!

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