NAZIR AHMAD BUTT Vs. J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner having been served with a demolition notice under Sec. 253(1) of the J&K Municipal Corporation Act, 2000, on 1/4/2024, challenged by the same by way of a statutory appeal before the Jammu and Kashmir Special Tribunal, Srinagar, and the learned Tribunal vide its order 8/4/2024 directed maintenance of status-quo with a rider that no further construction of any nature shall be undertaken by the appellant and to this effect and the appellant was directed to furnish a bond to the tune of Rs.10,00,000.00 to the satisfaction of the Assistant Registrar of the Tribunal.

(3.) The appellant having failed to submit the undertaking, the Tribunal proceeded to vacate the interim direction granted on 8/4/2024 vide its order dtd. 12/4/2024.