Mohamamd Sultan Sheikh And Others vs Ut Of Jk And Others
2023 Latest Caselaw 631 j&K/2

                                                           S. No. 25
                                                           Regular Cause List
     THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                              WP(C) no. 570/2022

Mohamamd Sultan Sheikh and Others
                                                         ...Appellant(s)/Petitioner(s)
Through: Mr. Sheikh Hilal, Advocate

                                       Vs.

UT of JK and others
                                                    ...Respondent(s)
Through: Mr. Mohsin Qadiri, Sr. AAG with Ms. Maha Majeed, Advocate

CORAM:
             HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                    ORDER

22.05.2023

Petitioners are claiming the following relief(s) in this petition:

1. Directing the respondents not to make the construction of a dumping site for the disposal of waste/garbage near the educational Institute, Primary Health Centre and residential area situated at Arath Narbal Dsitrict Budgam.

2. Directing the respondents not to make the construction of dumping site on the land which is kept for grading purposes in village Arath Narbal District Budgam".

Learned counsel for the petitioners submits that they would be satisfied, in case respondents are directed to proceed in the matter in accordance with law.

Mr. Mohsin Qadiri, learned Sr. AAG who appears for the respondents submits that they will follow the procedure as laid down in the Judgment passed in the case of Jagpal Singh and others v. State of Punjab and others, reported in (2011) 11 SCC 396.

In view of the submissions made above, this petition is disposed of and it is provided that respondents may consider the case of petitioners in accordance with rules governing the field.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 22.05.2023 "Imtiyaz"