LAWS(J&K)-2019-12-59

HARCHARAN SINGH Vs. STATE OF J&K

Decided On December 31, 2019
HARCHARAN SINGH Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) Pursuant to our order dated 11th October 2019, Mr. Pran Singh, CEO, Patnitop Development Authority has prepared a tabulation of some of the hotels and guest houses in the Patnitop Area, inter alia, pointed out the permitted land use, existing user and the violations of constructions as well as encroachments.

(2.) Appearing for the petitioner, Mr. Rahul Pant, Advocate has drawn our attention to the extensive deviation from the reports which were earlier placed on record by the same authority by way of an affidavit dated 19 th November 2019 (at page-443 on record).

(3.) We may extract hereunder some of the glaring deviations: Details of the guest Violation as reported on Violation as reported on houses 19th November 2019 28th December 2019 (area in Sq.ft.) (area in Sq.ft.) Hotel Greentop Nil 33484 Subash Palace Nil 4053 Hotel Holiday Inn Nil 7552.74 Hill View Guest House Nil 8023.12 Aroma Top Nil 4545 Hotel Patnitop Inn Nil 8318.75 Karan Resort 3190 3893.34 Neelkant Resort Nil 2442.4 Hotel Trinetra - 26154.52