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Pakistan’s Supreme Court has given an order for the region of Gilgit-Baltistan which is known as the PoK area and with this aspect it was reiterated stating that parts of Jammu and Kashmir have been illegally occupied by Pakistan leading to a start of protest against the order stating that “it is interference in India’s internal matters”.
The protest was lodged by the Ministry of the External Affairs itself and they have stated in a press meet that Pakistan’s Deputy High Commissioner was summoned regarding the order passed by the court and added that there would be a strong protest against the order.
They questioned that in what way Pakistan’s judiciary has powers over the land stating that entire Jammu and Kashmir including ‘Gilgit-Baltistan’ is and shall remain an integral part of India. They further stated that Pakistan’s courts or Government have no locus standi over the territories which were forcibly and illegally occupied by Pakistan.
The thing which happened in Pakistan was that a seven-judge bench on January 17th of the Pakistan Supreme Court asked the Pakistan Government that rights should be given to people of that region and extended powers of the top court to Gilgit-Baltistan region. The ruling was quoted in Daily Times Pakistan that “India and Pakistan have a responsibility to grant more rights for people of these areas which are under their control until the referendum happens; Pakistan is bound to give Gilgit-Baltistan as many rights as possible”.
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