TANVI AHUJA Vs. STATE OF J&K

JUDGEMENT

(1.) Initially this Public Interest Litigation was initiated by Tanvi Ahuja, who has since expired. Consequently the title of this case shall now be altered to "Court on its own motion v. State of Jammu and Kashmir and others". The Registry shall take steps to alter the cause title.

(2.) The inspection report in respect of the Observation Home at Harwan, carried out by one of us (Justice Ali Mohammad Magrey, who is the Chairman of the Juvenile Justice Committee, High Court of Jammu and Kashmir), is taken on record. The Social Welfare Department as well as the Home Department are directed to file their action taken reports on the deficiencies pointed out in the said inspection report, particularly with regard to the conditions of the Juveniles, who are lodged in the said Observation Home at Harwan. This would include their dietary conditions, general ambiance of the home as also the quality of water and food which is provided to the said Juveniles.

(3.) A copy of the inspection report be provided to the learned counsel for the Social Welfare Department as well as the Home Department.