Jammu & Kashmir High Court
Mohd. Mustafa And Others vs State Of J&K And Others on 27 June, 2022
Author: Rahul Bharti
Bench: Rahul Bharti
23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 1486/2014
Mohd. Mustafa and others ....Petitioners
Through :- Mr. O P Thakur, Sr. Advocate with
Mr. O S Bandral, Advocate.
V/s
State of J&K and others ....Respondents
Through :- Mr. Raman Sharma, AAG.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
27.06.2022 This writ petition was filed by the petitioners with respect to continuing nuisance taking place on account of sewerage problem caused by the housing of the premises of District Police Line in the locality rendering the residence bearer of unabated nuisance of foul smell and stink.
The writ petition is of 2014. In the writ petition respondent no. 9 is Municipal Committee, Rajouri which inturn came forward with a report dated 26.05.2017 in compliance to an order dated 20.04.2017 passed by this Court.
Reply-cum-objections to the writ petition from the respondents 1 to 6 is urgently required so as not to waste further time at the cost of suffering of the petitioners in the writ petition.
Mr. Raman Sharma, learned AAG is given four weeks time. It is this observation is put on record that the objections to be submitted by the respondents 1 to 4 would be keeping in view the report submitted by the respondent no. 9 i.e Executive Officer, Municipal Committee, Rajouri.
2
Mr. Raman Sharma, learned AAG is at liberty to seek a copy of the said report from the Registry.
List on 12.08.2022.
(Rahul Bharti) Judge Jammu:
27.06.2022 Abinash