JAVID AHMAD ZARGAR Vs. STATE OF J&K

JUDGEMENT

(1.) The instant Public Interest Litigation was initiated complaining that funds of over Rs. 45 Crores have been disbursed by the State Government for providing safe drinking water to the people living in hilly areas through various Schemes. The complaint of the petitioner is that such funds have been embezzled by the officials of the Public Health Engineering (PHE) Department and that even an FIR has been lodged by the Police in this regard.

(2.) Today an adjournment is requested on the ground that Mr. A. Chesti, learned Amicus Curiae has suffered bereavement of a close relative and, consequently, is unable to appear in the case.

(3.) In as much as the matter has to be adjourned for these reasons, we are of the view that certain additional information needs to be disclosed by the respondents. We, therefore, direct that the respondents shall, on an excel sheet, disclose the following:-