VIJAY KUMARI Vs. UT OF J&K

JUDGEMENT

(1.) Heard Sh. Anil Sethi, learned counsel for the petitioners and Sh. Rajnish Raina, learned counsel for the respondents.

(2.) The petitioners, through the medium of this writ petition, have challenged the order dtd. 26/2/2022, passed by the Secretary, Municipal Corporation, Jammu directing for the sealing of the premises of the petitioners i.e. a shop at 7/G in Sainik Colony, Jammu in exercise of power under Sec. 8 of Control of Building Operations Act, 1988 (for short "the Act").

(3.) It appears that a demolition order under Sec. 7(3) of the Act came to be passed against the petitioners on 23/3/2021 in respect of the above shop.