RAJESHWARI KATOCH Vs. STATE

JUDGEMENT

(1.) This letters patent appeal is directed against the judgment dated 17th of April, 2017 passed in OWP No. 1300/2012 titled "Rajeshwari Katoch vs. State of J&K and others", whereby the learned Single Judge of this Court disposed of the writ petition by granting three months time to the State and the Katra Development Authority to relocate the Bus Stand in the new site identified for construction of the new Bus Stand and the proposed Bus Stand should be established in a time bound manner. It was further directed that if there is any legal impediment in establishing the new Bus Stand, the authorities concerned should inform this Court by way of filing an application so that the appropriate remedial order can be passed. The appellant has raised many additional issues in the present appeal other than what have already been prayed in the writ petition.

(2.) In the latest affidavit dtd. 13/7/2022 filed by the respondent No. 3-Chief Executive Officer, Shri Mata Vaishno Devi Shrine Board, Katra in compliance of order dtd. 4/5/2022 passed by this Court, it is averred that the accounts of the Board for the financial year is being audited annually by the Chartered Accountants nominated by the Board and the audited balance sheets and income expenditure accounts are also available on the website of Shri Mata Vaishno Devi Shrine Board, Katra since 2015-16.

(3.) When this matter came up before this Court on the previous date of hearing, learned counsel for the appellant submitted that though the respondents have admitted in their affidavit that the audited balance sheets and income expenditure accounts are available on the website of the Shri Mata Vaishno Devi Shrine Board, Katra, however, she could not find the same in the website. Therefore, Mr. Adarsh Sharma, learned counsel was directed to satisfy learned counsel for the appellant to this extent and the matter was directed to be listed today.