JAHANGIR AHMAD KHAR Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. F. A. Bhat, learned counsel appearing for the petitioner and Ms. Rekha Wangnoo, GA, appearing for the respondents.

(2.) Under the provisions of the J&K Water Resources (Regulation and Management) Act, 2010, and the rules framed therein, the Chief Engineer, Irrigation and Flood Control Department, is the licensing authority to grant permission to ply a boat or vessel in any water course in the State including lakes and ponds.

(3.) The petitioners submit that they had applied for permission for plying Jet Ski Boats in Dal Lake vide application dtd. 24/9/2021, a copy of which has been filed as annexure-II to the writ petition, to the licensing authority but the same has not yet been considered though other persons have been granted similar permission/ license.