AB RASHID BADU Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) An order passed by the Secretary to the Srinagar Municipality, by which a building application submitted by the petitioner was rejected is subject matter of challenge in this petition. The order of rejection reads as under :-

(2.) The further fact is that against the construction of the shed which was constructed without permission a notice was issued by the Municipality. This was subject matter of challenge before the J. and K. Special Tribunal Srinagar. On 7-3-89 an order was passed directing the parties to maintain status quo. As to what was the final out come of this appeal is not known to any of the parties.

(3.) In case the appeal stands decided and in case any direction has been given by the Tribunal vis-a-vis the Shed in question then that has to be implemented and naturally to be taken note of by the Municipality also. If the matter is still pending a direction is given to the Special Tribunal to see to it, the matter is decided now and in any case not later than four months from the date copy of the order passed by this Court is made available to the Tribunal the Registry shall send a copy of this order to the Tribunal.