Jammu & Kashmir High Court - Srinagar Bench
Sayar Ahmad Sheikh vs Ut Of Jk And Others on 26 September, 2023
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S. No. 63
Suppl Cause List-3
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) no. 2533/2023
CM no. 6005/2023
Sayar Ahmad Sheikh
...Appellant(s)/Petitioner(s)
Through: Mr. Wani Manzoor, Advocate
Vs.
UT of JK and others
...Respondent(s)
Through:
CORAM:
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
26.09.2023 The present petition has been filed by the petitioner for directing the respondents 2 to 4 not to demolish the Brick Kiln established by the petitioner on the land owned and possessed by him. Further prayer has also been made by the petitioner to direct the Pollution Control Board to issue NOC in his favour so as to operate the Brick Kiln.
Notice returnable within four weeks. Notice in the CM as well returnable within the same period. Requisites for the same within one week. In the meanwhile, subject to objections and till next date of hearing before the Bench, no demolition of Brick Kiln established by the petitioner shall be undertaken by the official respondents. The petitioner shall not operate the Brick Kiln and shall file an undertaking before the Registrar Judicial of this Court that the petitioner shall not run the Brick Kiln without permission from this Court.
List along with WP(C) no. 1475/2022 on 21.10.2023.
(RAJNESH OSWAL) JUDGE SRINAGAR 26.09.2023 "Imtiyaz"