GHULAM AHMAD ALLAI Vs. VICE CHAIRMAN J&K LAWDA

JUDGEMENT

(1.) The petitioner is aggrieved of the order dtd. 16/2/2022, by virtue of which the Jammu and Kashmir Special Tribunal Srinagar (hereinafter referred to as 'Tribunal'), has dismissed the Revision Petition filed by the petitioner challenging the Building Permission bearing No.23 Bldg/LDA of 2021 dtd. 5/2/2021.

(2.) The order dtd. 16/2/2022 passed by the learned Tribunal has been impugned by the petitioner herein on the ground that the learned Tribunal has not considered the fact that the title of the land for which the Building Permission was granted was disputed and the litigation with regard to the title of respondent no.7 was pending before the courts at Srinagar.

(3.) Mr. G.N.Shaheen, learned counsel for the petitioner, argued that the learned Tribunal has not considered the fact that the respondent No.7 was not entitled to the land in excess of her share entitled under 'Shariyat', and further the learned Tribunal has not taken into consideration the litigation pending before the courts at Srinagar.