BAR ASSOCIATION Vs. STATE OF JK

JUDGEMENT

(1.) This application was filed by the Jammu and Kashmir High Court Bar Association on behalf of a victim of acid violence seeking disbursement of payment incurred on medical treatment required to be undertaken by her after passing of order dtd. 29/4/2015, in the main matter. The treatment was necessitated on account of non-availability of Cornea Transplantation in the State of Jammu and Kashmir. In this regard, certificate dtd. 5/6/2015 was placed on record. Even otherwise, the respondents have not disputed that there is no facility of Cornea Transplanation available in the State of Jammu & Kashmir. The victim was for this purpose taken all the way to Chenai, where she has undergone extensive surgeries.

(2.) It is to be noted that on 29/4/2015, this Court had recorded the following liberty with regard to the extent of the treatment by the victim:-

(3.) We have noted the details of the treatment and the expenditure incurred by her in our order dtd. 24/8/2018, which for expediency is reproduced hereunder: -