Jammu & Kashmir High Court - Srinagar Bench
Inhabitants Of Chaira Sehpora S.K Pora vs Ut Of J&K & Ors on 3 August, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S.N 112
B.N
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
...
WP(C) No. 474/2021
CM No. 1484/2021
CM No. 1666/2021
Inhabitants of Chaira Sehpora S.K Pora
And Matipora Magam District
Budgam .... Petitioner(s)
Through: Mr. T.A Lone, Advocate.
Versus
UT of J&K & Ors. ...Respondent(s)
Through: Mr. B.A Dar, Sr. AAG &
Mr. Raies U Din Ganie, GA
CORAM:
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
03.08.2021 Learned counsel for the petitioner prays for an opportunity to augment his objections insofar as the placing of necessary equipments, required for disposal and management of waste is concerned in the area.
Two weeks time is granted to learned appearing counsel for the respondents to file response.
Further the official respondents shall also place on record expert opinion from the Pollution Control Board in respect of the issue of waste management in the area in question.
List on 27th August 2021.
(Javed Iqbal Wani) Judge Srinagar 03.08.2021 "NuzhatShafi"