SHAMEEMA KHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) By the medium of instant petition, petitioners have prayed for the following relief.

(2.) The present petition is filed as the respondents have sealed the construction after noticing the violation and have de-sealed the same on furnishing of the undertaking by the petitioner that the proper permission for conversion of the construction from residential to commercial will be sought along with other terms and conditions and after de-sealing of the structure, the petitioner stated to have applied for conversion of her building permission to commercial use.

(3.) No useful purpose can be achieved by keeping this petition pending for disposal and there is no scope for the Court to direct conversion of the permission from residential to commercial use and the only direction which can be passed by this court is to ask the respondents to decide the application in accordance with law.