LAWS(J&K)-2024-1-34

SANJANA GUPTA Vs. UT OF J&K

Decided On January 31, 2024
Sanjana Gupta Appellant
V/S
Ut Of JAndK Respondents

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court for quashing order dtd. 7/3/2020, whereby Shop Site No. 71 has been allotted to respondent No. 6 with a further direction to the official respondents to hand over the possession of Shop Site No. 71 which was allotted to her husband, deceased Ravi Shanker, being his legal heir.

(2.) The Directorate of Horticulture Planning and Marketing, issued an advertisement notice for allotment of shop sites at fruit and vegetable market in Udhampur vide Advertisement Notice No. DHPM/701/2004/984 dtd. 14/6/2004. In terms of the notice, offers were invited on the prescribed form addressed to the Director, Horticulture Planning and Marketing from Vegetable Growers/ Traders/ Commission Agents/ Joint Firms/ Societies / Federations/ Corporation and other Non-Governmental organizations dealing in the trade for allotment of shop sites at Fruit and Vegetable Markets in Charaisharief, Shopian, Handwara, Kainspora, Pressue, Kupwara, Kathua, Udhampur and Samba as per the terms and conditions given in the allotment notice.

(3.) The advertisement notice dtd. 14/6/2004, was issued for allotment of shop sites to the eligible Fruit and Vegetable Growers/ Traders/ Commission Agents/ Joint Firms/ Societies / Federations/ Corporation and other Non-Governmental organizations dealing in the trade for allotment of shop sites at Fruit and Vegetable Markets in Charaisharief, Shopian, Handwara, Kainspora, Pressue, Kupwara, Kathua, Udhampur and Samba. In response to the said notification 274 application forms were received from various Districts of Jammu Division.