BILAL AHMAD NENGROO Vs. UT OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The main grievance of the petitioners pressed before this Court is that the application for grant of building permission is not being considered by the Commissioner, Srinagar Municipal Corporation, Srinagar-respondent no.4. The documents brought on record reveal that petitioners have applied for grant of permission vide application No.SMC/2021/217 dtd. 2/10/2021 and the said application was forwarded to the concerned departments for obtaining NOC.

(3.) It is submitted by learned senior counsel for the petitioners that no objection certificates by the various departments have been granted but even then the application for grant of permission has not been considered.