The Division Bench of the Jammu and Kashmir and Ladakh High Court , comprising Chief Justice Kotiswar Singh and Justice Moksha Khajuria Kazmi in the case of Court on Its Own Motion Vs UT of J&K & Ors has granted approval for the construction of temporary structures in and around Sonamarg for the annual Amarnath Yatra.
The Bench observed that the matter pertains to important environment issues relating to preservation of Sonamarg and any construction or renovation may have serious implication for preservation of the environment and ecology of Sonamarg.
The Bench further considered that Amarnath Yatra is going to commence on 01.07.2023 and held that in order to facilitate and provide convenient provisions and facilities for the large number of pilgrims who are going to visit Amarnath, the Court allow raising only temporary structures meant for the convenient transit of the Yatris/Pilgrims, which structures shall be liable to be demolished on completion of the Yatra by restoring the earlier position in the field.
The Court listed the matter on 17.07.2023
Case Details
Case:- Case No. : PIL No. 404/2011
Petitioner:- Court on Its Own Motion
Respondent:- State of J&K & Ors
Judge: Chief Justice Kotiswar Singh and Justice Moksha Khajuria Kazmi
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