SYED IQBAL TAHIR GEELANI Vs. STATE OF J&K

JUDGEMENT

(1.) For convenience, we propose to sum-up previous orders passed by this Court in this public interest litigation from time to time which give a birds' eye view of the magnitude and multifacetedness of the problem which confronts the State of Jammu and Kashmir with regard to the Dal Lake. These orders also bring to the fore that despite this Court monitoring the matter since 2002, i.e., for over 16 years, despite over rupees Four Hundreds crores of public money being pumped into the issues by the Government, the authorities within the State have proved helpless and unable to effectively ensure that some meaningful outcome results. The proceedings in this public interest litigation manifest that the matter has assumed criticality and that unless some timebound efficient measures are ascertained and implemented the Dal Lake would be lost for ever to this State and the people of the State of Jammu and Kashmir.

(2.) On 18th August, 2015, a detailed order regarding the state of affairs came to be recorded by this Court while noticing the previous directions dated 19th July, 2002 and 23rd of March, 2009.

(3.) The order dated 18th of August, 2015, for convenience is extracted as under:-