Ghulam Nabi Azad Petitioner(S) v. Union Of India And Another (S).

1. Issue notice.

2. We permit the petitioner to go to Srinagar and visit the following districts, subject to restrictions, if any:—

(i) Srinagar, (ii) Anantnag, (iii) Baramulla and (iv) Jammu.

3. The petitioner has undertaken before the Court on his own volition that he will not indulge in any political rally or political activity during his visit. The visit will solely be concerned with making an assessment of the impact of the present situation on the life of the daily wage earners, if any.

4. So far as prayers (2) and (3) of the writ petition are concerned, the State as well as, the Union of India will respond within two weeks hence.