BALWANT SINGH Vs. J.K. SPECIAL TRIBUNAL

JUDGEMENT

(1.) By way of the instant appeal, the appellant has assailed the order dated 27th July, 2017, whereby two writ petitions bearing Nos. OWP No. 355/2014 and OWP No. 359/2014 which were filed by Balwant Singh-appellant herein stand dismissed.

(2.) With the consent of the parties this appeal is taken up for consideration. We have heard learned counsel for the parties and carefully gone through the available records.

(3.) The private respondent No. 5 before us, who is owning a piece of land in Khasra No. 518 of Village Paloura Tehsil and District Jammu, was desirous of raising construction for which purpose he had applied for building permission which was granted by Jammu Municipal Corporation vide order dated 23rd December, 2010.