MOHAMMAD ISHAQ PAMPORI Vs. STATE OF J&K

JUDGEMENT

(1.) Aggrieved by the interim order dated 22.06.20117, passed by learned Single Judge in OWP No.827/2017, MP No.02/2017, instant appeal has been preferred.

(2.) BACKGROUND OF THE CASE:

(3.) This Court (Division Bench) vide order dated 17.07.2017, directed Chief Enforcement Officer, SMC, to visit the subject premises and point out the deviations in respect of permission order No.129 of 2017 dated 01.03.2017. The deviations were to be pointed out to the appellant who was to ensure removal within ten days.