COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) In this application, the applicants are seeking permission of this Court to permit them to effect repairs/renovation/replacement in different buildings owned by the applicants.

(2.) It is pointed out that this Court vice its order dated 22nd August, 2017 had directed that till further orders, no construction activity shall be carried out.

(3.) It is urged by the applicants including the learned Additional Advocate General for the State that due to the inclement weather, some of the houses and buildings have suffered extensive damage and therefore, need immediate repairs/renovations. However, due to the aforesaid order passed by this Court, they are not being permitted to do so. It is, thus, submitted that in view of the aforesaid development, the order passed by this court dated 22 nd August, 2017 needs modification. It is further brought to our notice that under similar set of circumstances, the 1st Division Bench of this Court vide order dated 09.10.2017 passed in PIL No. 484/2010 permitted the repairs/renovation of the existing structures in the Pahalgam area. Relevant paragraph Nos. 2 and 3 of the said order are reproduced hereunder: