Dr. Raja Muzaffar Bhat v. State Of Jammu & Kashmir & Ors.

Item No. 07

Original Application No. 47 of 2016

Learned counsel appearing for the Applicant submits that she would like to file the Rejoinder during the course of the day.

Learned counsel appearing for the Respondent No. - 3 Ministry of Defence - submits that they have cleared the field from firing equipments and disposal in 2014. He further states that they would clear the entire field from any waste and remanants expeditiously and in any case not later than 10th August, 2016. Infact it is stated that they have started using the said field for tourism purposes.

We dispose of this Application with a direction to the Respondents to ensure that the field is not only clean but is kept clean and free for any waste and environmentally and ecologically friendly. All steps should be taken prior to 10 August, 2016.

If there is any other cause of action the Applicant is at liberty to file fresh Application before the Tribunal.

Accordingly, Original Application No. 47 of 2016 stands disposed of without any order as to costs.

M.A No. 88 of 2016

This Application does not survive for consideration in view of the fact that main Application itself stand disposed of.

Accordingly, M.A No. 88 of 2016 stands disposed of without any order as to costs.