PREM SAGAR Vs. JK SPECIAL TRIBUNAL

JUDGEMENT

(1.) The dispute in the writ petition is regarding constructions raised on plot of land situate on Sector 11, Nanak Nagar, Jammu. The petitioner was served with a notice/order dtd. 28/5/2009 of the Chief Enforcement Officer, Municipal Corporation, Jammu under Sec. 7(3) of the Jammu and Kashmir Control of Building Operations Act, 1988 for the demolition of the unauthorized part of the construction. The said order was challenged by the petitioner by filing an appeal before the J&K Special Tribunal, Jammu (for short 'the Tribunal') which came to be dismissed vide order dtd. 21/2/2013.

(2.) The aforesaid order of the Tribunal has been impugned in the present writ petition.

(3.) Sh. Aditya Gupta, learned counsel for the petitioner submits that the petitioner is ready and willing to demolish the entire building existing on the aforesaid plot within a period of six months and will raise a new building after getting proper permission from the competent authority.