KULDEEP RAJ GUPTA Vs. J.M.C.

JUDGEMENT

(1.) In the instant petition, the petitioner on the foundation of the case set up implores for the following reliefs: -

(2.) The background facts as stated in the petition, under the cover of which the petitioner claims the aforesaid reliefs are that the petitioner claims to have purchased commercial property namely "Gopal Bhavan," situated at KachiChhowni, Jammu in an auction on 12/2/2009 for an amount of Rs.1,51,00,000.00 (Rupees One Crore Fifty One lacs only) after its auction had been ordered by the High Court.

(3.) It is being stated that the petitioner after taking over the possession of the property in question upon its purchase, the petitioner applied to the respondent No. 2 for grant of building permission in terms of Sec. 4 of the J&K Control of Building Operations Act, 1988 (for short the Act).