SHAMSHER CHOUDHARY 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.) In view of the statement of Mr. Adarsh Sharma, nothing survives in this petition for adjudication. This petition shall disposed of accordingly.