Q. What are the equivalent citations for Kali Dass vs Government of J and K and Others ?

The equivalence citation are(1987) 3 SCC 430 ; LQ/SC/1987/48 ;

Kali Dass Vs. Government Of J And K And Others On 15 January, 1987

Q: Q. What was the bench assigned for the case Kali Dass vs Government of J and K and Others?

HONBLE JUSTICE R. S. PATHAK (CJI), HONBLE JUSTICE RANGANATH MISRA

Open iDraf

Kali Dass v. Government Of J And K And Others

Kali Dass
v.
Government Of J And K And Others

(Supreme Court Of India)

Writ Petition No. 1711 Of 1986 | 15-01-1987

1. The Order of the Court is as follows

2. It appears from the application dated October 18, 1986 made by the petitioner to the Divisional Commissioner, Jammu, that the petitioner and his wife make their livelihood by begging on the Streets and that no other source of income is available to them. We are informed that by virtue of the Jammu and Kashmir Prevention of Beggary Act, 1960 it is an offence for anyone to carry on the profession of begging. In the circumstances it will be open to the petitioner and his wife to accept the offer of Shri Mata Vaishnoo Devi Katra Board to make arrangements for their being housed in the nearest Beggars Home maintained under the aforesaid statute.

3. Having regard to the peculiar facts and circumstances of this case, we think it appropriate to direct the Board to make an ex gratia payment to the petitioner a sum of Rs. 2000 (Rupees Two Thousand only.

4. We order accordingly. The account should be paid to the petitioner within fifteen days from today. The material on the record is insufficient for establishing that the Board has divested the petitioner of the articles claimed by him. The writ petition is disposed of accordingly.

Court Master.

Advocates List

For

Bench List

HON'BLE JUSTICE R. S. PATHAK (CJI)

HON'BLE JUSTICE RANGANATH MISRA

Eq Citation

(1987) 3 SCC 430

LQ/SC/1987/48

HeadNote

Constitution of India — Art. 21 — Right to livelihood — Beggars — Petitioner and his wife made their livelihood by begging on the Streets and no other source of income was available to them — Held, by virtue of J&K Prevention of Beggary Act, 1960 it was an offence for anyone to carry on the profession of begging — In the circumstances it was open to the petitioner and his wife to accept the offer of Shri Mata Vaishnoo Devi Katra Board to make arrangements for their being housed in the nearest Beggars' Home maintained under the aforesaid statute — Having regard to the peculiar facts and circumstances of the case, the Board was directed to make an ex gratia payment to the petitioner a sum of Rs. 2000 (Rupees Two Thousand only — J&K Prevention of Beggary Act, 1960, S. 3