HARINDER SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for directing the respondent Nos. 1 to 3 to discharge their statutory duties as provided under the Municipal Act as the respondents 4 to 6 have been raising the unauthorized construction.

(2.) In view of the prayer made by the petitioner, the present petition is disposed of with a direction to the respondent Nos. 2 and 3 to act in accordance with law, in the event they come to conclusion that any unauthorized construction is being raised by the respondent Nos. 4 to 6, after affording opportunity of being heard to the respondents 4 to 6.

(3.) Needful shall be done within a period of 30 days from the date a copy of this order is made available to the respondents 1 to 3.