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Judgment
The petitioners are dealing in transportation of minor minerals in the UT of J&K, including the State of Punjab. They have invoked the extraordinary writ jurisdiction of this Court, seeking direction to the respondents not to prohibit/block/obstruct the access and usage of Dogra Mandir-Parole-Janiyal-Bamial and Parmanand-Taragarh-Kathlour-NJS-Parole roads for the vehicles transporting minor minerals being supplied by them.
The grievance of the petitioners is that, at present, they are facing obstructions in transporting the minerals through the routes mentioned hereinabove, as the Senior Superintendent of Police, Kathua has obstructed all the routes being used by the petitioners for transporting the minerals without any authority of law.
It is further averred by the petitioners that at on earlier occasion, they had faced with the similar problem and this Court vide order dated 29.04.2026 disposed of the writ petition being WP(C) No. 1164/2026. Thereafter, they had again resumed the transportation of the minor minerals from the UT of J&K to Punjab.
At this stage, Ms. Monika Kohli, learned Sr. AAG and Mr. Suneel Malhotra, learned CGSC have entered appearance on behalf of the respondents.
Learned counsel for the respondents submits that there is no formal order of obstruction of the road(s), as is alleged by the petitioners. However, they have very candidly made a statement that if at all there is any grievance of the petitioners, they can approach the respondents and the same shall be redressed within the contours of law.
Learned counsel for the petitioners submits that he shall be satisfied, in case the respondents are directed to accord consideration to the grievance of the petitioners in accordance with law within some timeframe.
In this view of the matter, this petition is taken on board and is disposed of with a direction to the respondents to accord due consideration to the grievance of the petitioners, as projected in the petition, within the parameters of rules/notifications/regulations governing the subject and pass an informed order, if the same is required in the given facts and circumstances, within a period of four weeks from the date copy of this order is made available to the respondents.
Till the grievance of the petitioners is considered, the petitioners shall be allowed to carry out the transportation of the minor minerals through the above-stated routes.
Disposed of, alongwith connected application.