NAYEEM-U-DIN WANI Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. Hakim Suhail, learned counsel for the petitioner and Mr. Moomin Khan, learned counsel for the Srinagar Municipal Corporation.

(2.) The petitioner by means of this writ petition has made the following prayers:

(3.) It appears from the averments made in the petition that petitioner claims himself to be owner of plot No.F5 in the Cooperative Colony, Peerbagh, Srinagar, whereas the proforma respondent no.7 is said to be a resident of Umerabad Sector B, Peerbagh, Srinagar, which is a different colony than that of the petitioner. There was some dispute between the parties whereupon the proforma respondent no.7 filed a suit for permanent prohibitory injunction against the State authorities as well as the petitioner wherein restraint order came to be passed on 10/9/2018. The petitioner applied for vacation of the said order which was vacated vide order dtd. 26/12/2018 and the suit was dismissed on 28/3/2019.