SHANTA KUMARI Vs. JAMMU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Impugned in this petition is a notice issued by the Estate Officer of Jammu Development Authority under Section 7(1) of the Jammu and Kashmir Public Premises (Eviction of Unathorized Occupants) Act, 1988 ['the Act']. The impugned notice has been assailed primarily on the ground that Notice under Section 7(1) of the Act could not have been issued unless notice under Section 6(2) of the Act has been issued and he is declared as unauthorized occupant.

(2.) Mr. Adarsh Sharma, learned counsel representing the respondent, without joining issue on the point submits that the Jammu Development Authority has decided to withdraw the impugned notice and proceed against the petitioner in accordance with law.

(3.) His statement is taken on record.