GITA MITTAL, J. - (1.)Mr. B. A. Dar, learned Sr AAG, seeks leave to hand over the objections in the court. The same are taken on record.
(2.)We have heard Mr. Abid Wani, learned counsel for the applicant and Mr. B. A. Dar, learned Sr. AAG, for the respondents.
(3.)The applicant prays for directions for release of vehicle (Tipper) bearing registration No. JK01AE-4913 seized by Police Station Nigeen. The vehicle was seized on the ground that it was carrying building material in the prohibited area in violation of the orders of this Court in OWP (PIL) No. 159/2002 dated 19.07.2002, stating that, the authorities shall restrain the movement of such building construction material in the lake or near about the lake. Construction of buildings was also prohibited within 200 meters from the centre of the foreshore road and it was further directed that wherever the road has been constructed, no erection of buildings shall be allowed.