BHAGWAN DASS Vs. B.O.C.A.A

JUDGEMENT

(1.) In this writ petition, the order passed under sec. '7' of the Jammu and Kashmir Control of Building Operation Act as also the order dtd. 23/10/2013 passed under sec. '8' of the Jammu and Kashmir Control of Building Operation Act have been impugned by the petitioner.

(2.) Objections have been filed by the respondents in which it has been stated that the petitioner has been served with the demolition notice under sec. '7' of the Jammu and Kashmir Control of Building Operation Act 1988 against which, remedy in the form of appeal is provided under the Act. Therefore, the petitioner cannot invoke writ jurisdiction of this Court.

(3.) Heard learned counsels for the parties.