KRISHAN CHANDER BANDRAL Vs. STATE OF J&K

JUDGEMENT

(1.) Caveat No. 850/2012 stands discharged.

(2.) Notice dated 21.07.2012 issued by Building Operation Controlling Authority Jammu (Municipal Corporation Jammu) and addressed to petitioner is taken note of:

(3.) In consequence to this notice, order dated 24.07.2012, which is impugned in this petitioner has been passed. The said order is taken note of: