SYED MUBARAK SHAH NAQASHBANDI Vs. STATE OF J&K

JUDGEMENT

(1.) THIS is writ petition by Syed Mubarak Shan Naqashbandi under section 103 of the Jammu and Kashmir Constitution read with Article 32 (2 -A. of the Constitution of India praying that the Jammu and Kashmir Urban Immovable property Tax Act, 1962 being ultra vires the Constitution by struck down and the order passed by respondent No, 2 be quashed and he be directed to take further proceedings under the said Act.

(2.) THE facts which gave rise to this potation, briefly stated, are these: -

(3.) RESPONDENT No. 2 has filed objections which were adopted by respondent No. 1.