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Judgment
6 paragraphs · 160 wordsWe have heard learned counsels for the parties.
We have also perused the Office Report.
The prayer for filing an intervention application on behalf of Jammu Kashmir People Forum, made by Mr. Sidharth Luthra, learned senior counsel, stands rejected.
We take on record the statement made by Mr. K.K. Venugopal, learned Attorney General that after the Court had intervened on 22.2.2019, no incident sequel to the Pulwama terrorist attack on 14.2.2019 has occurred in the country.
Mr. Colin Gonsalves, learned senior counsel for the petitioner, by relying on the decision of this Court in Kodungallur Film Society & Anr. vs. Union of India & Ors., (2018) 10 SCC 713, has pressed for certain interim directions.
We are of the view that at this stage, no further directions in addition to those recorded in the order dated 22.2.2019, would be called for. We direct the States on whom notices have been served to respond within seven days. Matter be listed thereafter.