Jammu & Kashmir High Court
Sawan Nayyar vs State Of J&K And Others on 10 December, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 204
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
PIL No. 20/2018
(Through Video Conferencing)
Sawan Nayyar .....Petitioner(s)
Through:- None
vs
State of J&K and others .....Respondent(s)
Through :- Mr. F.A. Natnoo, AAG
CORAM: HON'BLE THE CHIEF JUSTICE (ACTING)
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
The issue raised in the present petition filed in public interest is regarding development of tourist infrastructural facilities for the Surinsar-Mansar Lakes. There is another PIL bearing PIL No. 35/2014, titled as Rattan Singh and others vs. State of J&K and others, pending in this Court pertaining to protection of Gharana wetland. Protection of Surinsar-Mansar Lakes is also required as these are places of religious importance besides, tourists attraction. PIL No. 35/2014, is listed on 17.02.2021.
Adjourned to 17.02.2021.
Let the present petition be listed along with PIL No. 35/2014.
(SANJAY DHAR) (RAJESH BINDAL)
JUDGE CHIEF JUSTICE (ACTING)
Jammu
10.12.2020
SUNIL-I
SHAMMI KUMAR
2020.12.14 16:29
I attest to the accuracy and
integrity of this document