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Jammu & Kashmir High Court - Srinagar Bench

Syed Iqbal Tahr Geelani vs State Of J&K & Ors on 16 October, 2019

Bench: Chief Justice, Rashid Ali Dar

 S.No. 11
 Advance List.
      IN THE HIGH COURT OF JAMMU AND KASHMIR AT
                                     SRINAGAR

                          CM 5607/2019 in PIL 159 of 2002

Syed Iqbal Tahr Geelani                                             ....Applicant(s)

                            Through: Mr. Shuja-ul-Haq Tantray, Advocate
                                         v/s
State of J&K & ors.                                      ...Respondent(s)

                            Through: Mr. M. A. Chashoo, AAG

CORAM:

HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RASHID ALI DAR, JUDGE


                                        ORDER

16.10.2019

1. In a similar application being CM no. 2294/2019 in PIL no. 159/2002, yesterday, we have recorded the following directions:

(i) The Director, Tourism Department, Kashmir, shall forthwith tabulate the full details of all hotels, guest houses and house boats including location and the details of registration thereof. The same shall be plotted on a physical map to enable identification and location. The same shall be forthwith plotted on a geo physical map as well. The details, locations, the physical map and GPS shall be posted on the website of the Director, Tourism Department, Kashmir. This exercise shall be completed after a physical verification, within four weeks from today.
(ii) After completion of (i), the Director, Tourism Department, Kashmir, may consider the requests for renewal of licenses made by any Hotels, Guest Houses and House Boats (which have earlier been granted a license). Grant of such renewal shall be subject to the final recommendations which may be made by the Committee of Experts regarding the measures for closure / rehabilitation / relocation / compensation etc. if any, keeping in view the health of the Dal lake.

All renewals granted by the Director, Tourism Department, Kashmir, shall extract the above terms."

2

2. The Director, Tourism Department shall comply with the above directions even in respect of the application submitted by the applicant regarding renewal/extension of registration of the houseboats.

3. The application is allowed in the above terms.

4. Copy of this order be furnished to the leaned counsel for the respondent under the seal and signature of the Joint Registrar Cum Bench Secretary of this Court.

                                     (RASHID ALI DAR)               (GITA MITTAL)
                                          JUDGE                     CHIEF JUSTICE
     Srinagar
     16.10.2019
     Yasmeen




YASMEEN RASHID
2019.10.17 10:12
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