- (1.) LEARNED Advocate General appearing for the State of Jammu & Kashmir submits that the concerned department have already studied the suggestions made by the Special High Powered Committee, however, they are to be placed before the Cabinet of the State to give its final clearance and to make any further suggestion. The suggestions made by applicant -M/s. Piramal Healthcare Pvt. Ltd (In I.A. No. 4/2012) shall also be placed before the Cabinet of the State for its consideration. The applicant -Shiv Sewa Samiti (in I.A. No. 3/2012) has also filed some suggestions. Copies of the same have been furnished to the Learned Counsel for the State, Shrine Board and all other parties. They may also be examined by the State.
(2.) LET the matter be placed before the Bench on 11th October, 2012 at 3.00 p.m.;