MAHESH KUMAR RAINA Vs. STATE AND ORS

JUDGEMENT

(1.) Petitioner seeks quashment of the notice issued under Section 7(1) of the J&K Control of Building Operations Act, 1988 dated 10.02.2016 and also the notice issued under Section 8(1) of the said Act.

(2.) It is projected that the petitioner had acquired a portion of land measuring 14 18 sq ft by virtue of partition.

(3.) After acquiring the same in the year 1999, he has constructed a shop on the ground floor and also a Hall on the 1st Floor. Further it has been stated in the petition that the petitioner is using the said structure for parking and the hall (room) as Store-room. It is also added that the petitioner was not residing there.