Jammu & Kashmir High Court
Inderjeet Khajuria vs State Of J&K; And Others. on 3 December, 2018
Bench: Chief Justice, Tashi Rabstan
Serial No. 14
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
PIL No.27/2014
IA No.195/2014
Date of order: 03.12.2018
Inderjeet Khajuria v. State of J&K and others.
Coram:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
Appearance:
For the Petitioner(s) : Mr. B.S.Salathia, Sr. Advocate with
Ms. Parkhi Parihar, Advocate in PIL No.19/2012
For the Respondent(s) : Mr. F.A.Natnoo, AAG.
1. We are informed by Mr. Natnoo, learned AAG that he has filed an affidavit of Mr. Shamim Ahmed Wani, Managing Director, J&K State Cable Car Corporation Ltd. Jammu on 1st December, 2018 which is not on record. Copy has been shown to us in the Court. It is submitted in the affidavit that the pre-commissioning trial runs for Section-I (Peerkho to Mahamaya Park) of Jammu Ropeway Project shall be carried in the 3rd week of December, 2018. The delay occurred on account of various objections of the forest and revenue departments.
2. So far as the issue of construction of Artificial lake is concerned, it is essential to note that the matter cannot brook any further delay keeping in view interests of the ecology and environment of the State.
3. We are informed by Mr. Natnoo that work in question was assigned to M/S GVR Infra Projects Ltd., No.47 & 49, Bazullah Road, T.Nagar, Chennai-800017. Mr. Natnoo further informs the Court that the said PIL Nos.27/2014 Page 1 of 2 contractor abandoned the work in question and has embroiled the state authorities in litigation in Chennai. The State has been constrained to contest the litigation in Chennai.
4. In view of the issues urgently pressed before us, on the oral request of Mr. B.S.Salathia, learned senior Advocate for the petitioner, M/S GVR Infra Projects Ltd., No.47 and 49, Bazaullah Road, T. Nagar, Chennai- 800017 is impleaded as party respondent No.13.
5. Issue notice to the newly added respondent through registered post as well as ordinary post, returnable on 26th December, 2018.
6. List on 26th December, 2018.
7. Copy of this order be supplied to learned counsel for the parties under the seal and signatures of the Bench Secretary.
(Tashi Rabstan) (Gita Mittal)
Judge Chief Justice
Jammu
03.12.2018
Vinod.
PIL Nos.27/2014 Page 2 of 2