STATE OF J&K Vs. GULZAR AHMED

JUDGEMENT

(1.) We are informed by Mr Ateeb Kanth, learned Amicus Curiae, that all issues relating to the traffic problem were taken up in the review meeting held on 18th April, 2018, which was convened by the Divisional Commissioner, Kashmir, copy whereof it taken on record. We take up the 11 issues pointed out in the review meeting in seriatim hereunder:

(2.) Mr. Ateeb Kanth, learned Amicus, has drawn our attention to an order dated 06.06.2011 (page 201 of the compilation) pointing out that the Government has issued an order dated 20th March, 2007. Respondents have failed to file a report informing this court regarding implementation of this office order.

(3.) With regard to the traffic issues relating to the area from Jahangir Chowk to Batamaloo, Mr Anuj Malhotra, Traffic Advisor, placed two reports one dated 2nd February, 2018 and other dated 6th March, 2018 before us.