KEWAL SHARMA Vs. JAMMU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the petitioners shall be satisfied in the event, the respondent No. 2 is directed to decide the application for grant of permission to raise construction stated to have been filed by the petitioners with the respondent No. 2. He further submits that the petitioners may be permitted to assail the order passed under sec. 7 (3) of the Control of Building Operations Act along with ancillary orders before the statutory authority.

(2.) In view of the submission made by the learned counsel for the petitioners, the present writ petition is disposed of with a direction to the respondent No. 2 to decide the application for grant of permission to raise construction stated to have been filed by the petitioners on 29/5/2021 within a period of one month from the date copy of this order is supplied to the respondent No. 2 by the petitioner and till the same is decided, status quo shall be maintained on spot.

(3.) So far as permission to assail the order passed under sec. 7(3) of the Control of Building Operations Act is concerned, needless to say that the petitioners are well within their right to assail the same before the statutory forum. Disposed of.