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Judgment
Grievance in this application is against order passed by the Government of J&K on 22.02.2022 granting extension of time frame for marking, felling and transportation of trees under the SRO 111 of 2016 for the year 2021-22. The order is read as follows:
“It is to inform that DFOs may take action with regard to felling, conversion and transportation of Khair trees as mentioned in Para H&I of “Management Plan for Khair (Acacia Catechu) growing on Non-Forest Land” issued under notification No. CCF/Coord/ Khair/M.Plan/2016/2608-78 dated 26.04.2016 followed by addendum issued under No. PCCF/Coord/Khair/Management Plan/ 2016/3310-20 dated 20.09.2016. The extension granted as per your letter under reference in the best interest of farmers as the issue comes under unforeseen natural problem, which were beyond the control of regulating authorities.”
The application mentions that W.P. (C) PIL No. 25 of 2020 was filed before the J&K High Court which has been disposed of by Divisional Bench of the High Court on 22.02.2022 with the observation that no direction is called for on the issue.
We have heard learned counsel for the applicant. We are unable to see any substantial question relating to environment which may call for interference of this Tribunal. The High Court of J&K has already dealt with the same issue and rightly held that the matter has been duly dealt with in accordance with the Jammu & Kashmir Non-Forest Land Khair Trees ‘Acacia Catechu’ (Management Plan) Rules 2016.
The application is dismissed.
All pending I.A.s also stand disposed of.