AIJAZ AHMAD PANDIT Vs. STATE

JUDGEMENT

(1.) In the instant petition the order dtd. 17/11/2015, in terms whereof the permission for raising construction has been cancelled, is challenged. Pending decision in the writ petition, the Court has passed the status quo order on 27/4/2016, with further direction on 25/10/2016, to respondents to reconsider the order of cancellation, but nothing is on record to show compliance.

(2.) In the above background, it shall be appropriate to dispose of the writ petition with liberty to the petitioners to approach the respondent-Srinagar Municipal Corporation for seeking reconsideration of the matter for withdrawing the order of cancellation of the permission pursuant to which the petitioners have raised construction, on the touchstone of claim made by the petitioners in accordance with law pending reconsideration of decision status quo be maintained. Ordered, accordingly.

(3.) Disposed of on the above terms.