NEELAM SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this petition, the petitioners are seeking to quash Notice bearing No.2063-75 dtd. 21/7/2022 issued by Executive Engineer, PWD (R&B), whereby petitioners herein have been asked to remove the encroachment made upon the Government land.

(2.) We have heard learned counsel appearing for the parties, considered their rival contentions and also perused the writ file.

(3.) On going through Annexure II to the writ petition, i.e., order dtd. 19/4/2022 passed by a Coordinate Bench of this Court in OWP Nos.859/2018 and 82/2019, it appears the controversy has already been set at rest, whereby it was directed in the following terms: