ZAMEER AHMAD THAKUR Vs. STATE AND ORS.

JUDGEMENT

(1.) Dissatisfied with the order dated 11.10.2011 passed In OWP No. 1311/2011 and IA No. 2081 /2011 instant appeal has been preferred.

(2.) By virtue of impunged order, after hearing both the parties, the writ petition has been admitted to hearing and the status quo has been directed to be maintained till final disposal of the main petition. It is also recorded that the learned counsel for the respondents (appellants herein) intends to file reply which, in the view of the writ court, was not required as the case hinges upon the factual aspect of the matter, that too revolving around the notices served upon the respondents.

(3.) Basically vide order No.213 of 2009 dated 01.08.2009, issued by respondent No.2, sanction has been accorded in favour of Zameer Ahmad (appellant), Fayaz Ahmad Sofi (appellant), Mst. Rafiqa, Mst. Safiya and Mohammad Amin for construction of three storeyed residential building with two shops in ground floor after dismantling the existing building as shown in the plan enclosed therewith.