(1.) Through the instant petition filed under Article 226 of the Constitution of India read with Sec. 103 of the Constitution of J&K, petitioner seeks the following reliefs:-
(2.) The brief facts of the case are that respondent No.1 claims to be the owner in possession of land measuring 1 marlas falling under Kh. No.564. The land in question was allotted to the respondent in the year 1978 with respect to which lease deed was executed between Sainik Housing Building Society, Jammu and the same was registered before the learned Sub Registrar, Jammu on 26/6/1991.
(3.) Learned counsel for the petitioner states that responding to the appeal filed before respondent No.2, the petitioner filed detailed objections showing the violation committed by respondent No.1, while raising illegal and unauthorized construction, and respondent No. 2 without taking into consideration the facts of the case and also not considering the aspect of seriousness of violation committed by respondent No.1, set aside the order dtd. 20/8/2015 passed by the petitioner vide order dtd. 18/1/2016.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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