RESIDENTS OF BEGUMBAGH KAKAPORA Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant petition is purported to have been filed in public interest for issuance of directions to the department of Technical Education and others to complete the construction work on Polytechnic College Begambagh Pulwama as per the approved plan and not to alter the execution of the work. A further direction has been sought against the respondents to produce the record and material pertaining to the status of funds allocated so far by the department. It has also been prayed that the names of the politicians and authorities who interfered and influenced the diversion of funds and stoppage of work of Polytechnic College be also disclosed and the construction be monitored and supervised by a team of lawyers, journalists and environmental activists.

(2.) THE basic dispute appears to be that initially the Polytechnic College was sought to be established in village Begambagh District Pulwama, however, vide communication dated 28.02.2014 it was directed that Government has decided to shift the site of the Polytechnic College to IUST Awantipora at the periphery of the district which is 20 kilometers away from the site earlier identified and approved. There are allegations made in para 10 that the site has been changed on account of rival political groups. It is in the aforesaid broad facts and circumstances that directions have been sought from this Court.

(3.) ACCORDINGLY , the proceedings in the instant petition are closed and petition stands disposed of.