High CourtsDivision Bench(2019) 10 J&K CK 0023

Syed Iqbal Tahir Geelani vs State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · Decided on 10 October 2019

HON’BLE JUDGES
Gita Mittal CJ · Dhiraj Singh Thakur, J
CASE NUMBER
Public Interest Litigation (PIL) No. 159 Of 2002

AI Structured Summary

Not yet generated for this judgment

Judgment

8 paragraphs · 221 words
1.

We are informed by Mr. B. A. Dar, learned Sr. AAG and Mr. Ghulam Mohammad Dar, vice Chairman, LAWDA that the Committee of Experts had a comprehensive meeting on the 3rd October 2019 and the minutes and directions therefrom are still awaited.

2.

We are informed that steps to declare the Dal Lake as the eco-sensitive zone are also under active consideration.

3.

The last report before us is dated 30th September 2019 (page 360) which was before the meeting at Delhi.

4.

Time is sought to file a fresh status report.

5.

We are still awaiting the report regarding the geo-mapping of the houseboats and registrations before us. The respondents shall ensure that report on all issues which have been the subject matter of consideration including rehabilitation, sewage treatment, installation of bio-digesters on houseboats, identification and registration and geo-mapping of the location of houseboats, stoppage of use of chemical fertilizers in and around the Dal Lake amongst others shall be positively placed before us before the next date of hearing.

6.

Mr. Chashoo, learned AAG assures that he shall positively file a report regarding all matters relating to the Tourism Department including houseboats.

List on 17th October 2019.

7.

Copy of this order be supplied to learned counsel for the parties under the seal and signatures of Bench Secretary.