ALTAF AHMAD AHANGER Vs. UT OF J&K

JUDGEMENT

(1.) Learned counsel for the applicant shall make the deficiencies good within two weeks' from the date the Court starts functioning normally. Disposed of accordingly.

(2.) The petitioner is raising construction of a multi-storeyed complex in Khasra No. 856, situate at Sanatnagar Chowk. The petitioner claims that the construction is being raised over a plot of land measuring approximately 04 kanals 04 marlas and 408 sqft., which he had purchased from the owners, as is reflected in the duly executed sale-deeds.

(3.) It was contended that the Evacuee Department apprehending that some of portion of the evacuee property, which is also situate at Sanatnagar Chowk had been encroached upon by the people. An exercise was initiated at the behest of the Custodian General, Evacuee Property. The Assistant Commissioner, Revenue, accordingly, constituted a team of four officers vide communication dtd. 8/12/2021, who were directed to submit a compliance report after proper demarcation within a week. The demarcation process has not yet been over, which is being conducted through some electronic gadgetry.