Supreme Court: The Bench comprising of Madan B.Lokur and Deepak Gupta, JJ, addressed the matter in regard to the rehabilitation plan of mule owners on the track between Katra and Shri Mata Vaishno Devi Ji Shrine which was prepared 10 months back, but no action has yet been taken.

The rehabilitation plan being referred to was prepared in October 2017 by the State of J&K in consultation with the Shri Mata Vaishno Devi Shrine Board along with other stakeholders. The issue in the said matter was that, no finalization being done after 10 months of the plan being on the table.

ASG appeared on behalf of the State of Jammu and Kashmir and stated that a State Advisory Council would be constituted and the plan would be considered in totality and a decision will be taken within a period of 3 weeks.

The matter is further listed for 30-08-2018. [Shri Mata Vaishno Devi Shrine Board v. Gauri Maulekhi,2018 SCC OnLine SC 777, order dated 02-08-2018]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.