B L WALI Vs. UNION OF INDIA

JUDGEMENT

(1.) )The disturbed conditions in Kashmir resulted in mass migration starting from the year 1989. Residents of the Valley had to leave their home and hearth for the sake of safety and move to unfamiliar surroundings and adverse conditions without any monetary support. For them, it was a paradise lost.

(2.) The present petition sets forth the tale of one such family which has borne the brunt of displacement from Kashmir. Their sufferings have been aggravated by the unsympathetic and unresponsive attitude of the respondents.

(3.) The residents, who moved out, hardly got any time and carried their bare belongings. Their homes were left at the mercy of the administration to at least protect them till an environment was created for their return. A large number of houses got burnt apart from the loss of life over a period of time. The petitioners also suffered a loss of their homes, which were set on fire. There homes were turned into ashes.