SONAULLAH DAR Vs. ROHIT KANSAL

JUDGEMENT

(1.) In this petition the petitioner has alleged violation of judgment dtd. 16/7/2018 passed in OWP No.772/2018 titled Sonaullah Dar vs. State of J&K and Ors, the operative portion whereof reads as under:-

(2.) In compliance, respondents have filed statement of facts. What is stated in para 4 of the statement of facts, needs to be reproduced hereunder:-

(3.) In view of the clear stand taken by the respondents that the case of the petitioner has been considered by the Committee and vide its report dtd. 31/3/2016, the Committee has recommended eviction of the petitioner. Accordingly, on recommendation made by the Committee for eviction of the petitioner the respondents have ordered eviction of the petitioner by following provisions of law i.e, Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988. As a matter of fact, when the petition was filed, the petitioner had already been issued eviction notice on 12/10/2017 in terms of Sec. 5 of the aforesaid Act.