SYED IQBAL TAHIR GEELANI Vs. STATE OF JK

JUDGEMENT

(1.) The Third Report of the Committee of Experts dtd. 6/2/2019 has been perused by us. The report reflects the tremendous efforts being put in by the Committee of Experts and its laudable suggestions. Unfortunately, no Action Taken Report with regard to our previous orders or the suggestions made by the Committee of Experts has been placed before us. Mr. Dar, learned Sr. AAG submits that the Action Taken Report could not be filed for the reason that under orders of the Chief Secretary, Shri Prasanna Ramaswamy stands recently appointed as Vice Chairman, LAWDA who is holding full-fledged charge of the organization, and has to file the same. Mr. Dar, learned Sr. AAG assures us that Shri Prasanna Ramaswamy shall examine the matter on urgent basis, take action in terms of the recommendations and suggestions of the Committee of Experts and the Action Taken Report shall be filed positively within three weeks from today.

(2.) A perusal of the Third Report of the Committee of Experts would show that there has to be interaction amongst different departments of the Government. Apart from the LAWDA, the State Pollution Control Board; the Revenue Authorities; the Department of Agriculture and Horticulture; the Department of Tourism are required to take action upon the recommendations of the Committee of Experts and the orders passed by this Court. We direct the Secretaries or the Heads of all the Authorities and Departments to ensure prompt cooperation and action in response to any suggestion, direction made by the Committee of Experts or request from the LAWDA with regard to any aspect relating to subject matter of consideration by this Court or the Committee of Experts.

(3.) Immediate action shall be taken by the Revenue Authorities for identifying the land for rehabilitation of the owners of the floating gardens. The decision in this regard shall be communicated to the Vice Chairman LAWDA as well as Committee of Experts within two weeks. This is essential to enable the allotments and commencement of farming at the relocation sites by the persons who have to be moved.