ASHISH SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Sh. Sunil Sethi, learned Amicus curiae assisted by Sh. Parimoksh Seth, Advocate; Sh. F. A. Natnoo, learned Additional Advocate General for respondent nos. 1, and 4 to 6 and Sh. Vishal Sharma, learned Assistant Solicitor General of India for respondent nos. 2 and 3.

(2.) Scores of miscellaneous applications are coming up before this court every day in relation to release of motor vehicles seized by the authorities on account of unauthorizedly carrying minor minerals allegedly without permission/challan from the competent authority.

(3.) The aforesaid illegal mining is ordinarily carried out from the river bed of Tawi which is said to be a life line for the city of Jammu. In respect of such unauthorised mining, encroachments, sewage problems and creation of artificial lakes, three writ petitions in public interest, namely, PIL No. 7 of 2014, Dewakar Sharma and another vs. State of J& K and others; PIL No. 19 of 2012 Ashish Sharma and another vs. State of J& K and others and PIL No. 27 of 2014 Inderjeet Khajuria vs. State of J& K and others are drawing the attention of this Court.