DARSHANA DEVI Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioner is stated to have filed an appeal under the J&K Public Premises (Eviction of Unauthorized Occupants) Act, 1988 before the district Magistrate. The next date is fixed on 18/7/2019.

(2.) The grievance of the petitioner is that the District Magistrate, Jammu on account of his pre occupations does not the time to hear the appeal and that the appeal may not be considered either on 18/7/2019 and that his application for grant of interim relief shall be rendered infructuous.

(3.) Learned counsel for the respondents states that appropriate direction can be issued to the District Magistrate, Jammu to consider the appeal on the next date of hearing and pass appropriate orders.