A CITIZEN Vs. STATE OF J&K

JUDGEMENT

(1.) THESE set of applications pray for review of order dated 31.12.2013 passed by this Court in a public interest litigation. In the detailed order we have found raising of illegal construction in brazen disregard to the Municipal and Urban laws in the holly city of Katra. After hearing learned counsel for the parties, we have classified illegal constructions in five categories and have ordered the Divisional Commissioner, Jammu and Deputy Commissioner, Reasi to seal all the buildings which fall in those five categories irrespective of the fact when such buildings have been constructed. Obviously the sealing orders were to apply to the 27 buildings which have been constructed in Katra municipal area as indicated by the Municipal Committee, Katra in its status report because those buildings have been constructed without obtaining permission of any local body.

(2.) The applicants challenged the interim order before Hon 'ble the Supreme Court by filing Special Leave Petition. Their Lordships of Supreme Court after hearing the learned counsel have passed the following order:

(3.) A perusal of the aforesaid order shows that the issue concerning 27 buildings which have been constructed within last two years without obtaining permission from the Municipal Committee was raised before the Supreme Court. Their lordships noticed the contention raised on behalf of the applicants that there were factual errors and on that basis liberty was granted to the applicants to apply to the High Court for review of the order. On account of vacation in the High Court status quo was ordered to be maintained for two weeks from the date of order which was passed by Hon 'ble the Supreme Court on 15.01.2014.