PARSHOTAM KUMAR SHARMA Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner is aggrieved of the order dtd. 3/3/2022 passed by the respondent No. 3 i.e. Additional Deputy Commissioner, Samba by virtue of which, the permission has been granted for organising the fun fair at the land over which, it is stated by the petitioner that civil litigation is going on between the petitioner and the private respondent and the said litigation is sub-judice before the court of learned Additional Munsiff, Samba wherein, interim order too has been passed by the concerned court.

(2.) It is stated by the petitioner that he has made a representation with the respondent No. 2 for cancellation of the order dtd. 3/3/2022 passed by the respondent No.3. However, no order has been passed in the said representation.

(3.) Notice to the respondents.