MANZOOR AHMAD BHAT Vs. CHAIRPERSON J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) The petitioner is aggrieved of and has called in question order dtd. 5/9/2023 passed by the J&K Special Tribunal, Srinagar ["the Tribunal"] in an appeal titled 'Manzoor Ahmad Bhat vs. Commissioner, Srinagar Municipal Corporation and Ors.' whereby the appeal filed by the petitioner against the demolition notice bearing No.SMC/Enf/1972-78 dtd. 2/8/2018, issued by respondent No.3, has been dismissed.