ANOOP UPPAL Vs. JAMMU MUNICIPAL CORPORATION

JUDGEMENT

(1.) Petitioners, through the medium of the instant writ petition, have sought the following reliefs:

(2.) Petitioners are aggrieved of order No. 41/2025 dtd. 26/7/2025 issued by the Commissioner, Jammu Municipal Corporation, whereby it has been directed that a firm empanelled for safety audit of buildings by the Municipal Corporation, Jammu shall inspect and furnish a detailed report within one week regarding the safety of the building situated at 70, Exchange Road, Jammu.

(3.) By virtue of the aforesaid order, the Commissioner, Jammu Municipal Corporation, directed that the said inspection shall be carried out in the presence of representatives of the owners, i.e., respondent Nos. 6 and 7, as well as the tenants, i.e., the petitioners. The petitioners claim to be tenants and are running their respective businesses in the shops owned by respondent Nos. 6 and 7 for several decades at 70, Exchange Road, Jammu. It is the specific case of the petitioners that they have been carrying out lawful business activities from the said shops for decades and that the shops are their sole source of livelihood. It has also been clarified that the building consists of residential and commercial portions, and the petitioners are tenants in the commercial portion situated on the ground floor.