MOHAMMAD ASLAM BAZAZ Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against interim order dated 19.06.2013 passed by a learned Single Judge of this Court in CMP no. 1319/2013 relatable to OWP no. 826/2013.

(2.) IT is appropriate to mention that the writ petitioner-respondent nos. 9 to 15 had approached this Court with a prayer that Order no. 624 of 2012 dated 14.11.2012 issued by the Commissioner, Srinagar Municipal Corporation, be set aside with a further direction to the official respondents to allow them to complete the construction of the residential house over the plot of land comprising Survey no. 487 min situate at Humhama District Budgam and prohibiting the appellant-respondents from causing any interference with their construction activities. A further prayer was made for issuance of directions to the official respondents to initiate process of demolition of the structures raised by respondent no.9- appellant without any permission from the official respondents and using the area against the provisions of the Master Plan for commercial purposes.

(3.) THE learned Writ Court in the writ petition filed by respondent nos.9 to 15 (CMP no. 1319/2013 relatable to OWP no. 826/2013) has passed the following interim order on 19.06.2013:-