Case: Ccp(D) No. 5/202 vs Ghulam Rasool Dar & Ors
2021 Latest Caselaw 363 j&K/2

                                                               Sr. No. 117
                                                               Supp. List
        IN THE HIGH COURT OF JAMMU AND KASHMIR
                      AT SRINAGAR
   CJ COURT

   Case: CCP(D) No. 5/2021
   Shabir Ahmad Gojwari                                            ...Petitioner(s)

             Through: Mr. J. A. Kawoosa, Sr. Adv. with Ms. Humera Shafi,
                        Adv.
                                        Vs.

   Ghulam Rasool Dar & Ors.                                       ...Respondent(s)

             Through:

   Coram: HON'BLE THE CHIEF JUSTICE
          HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL

                                   ORDER

29.03.2021

A Division Bench of this court while disposing of the LPA vide judgment and order dated 30th December 2020, apart from issuing other directions provided that till the writ court decides the matter, the parties shall maintain status quo in respect of the disputed property.

Mr. Jahangir Iqbal Ganai, learned senior counsel appearing for the petitioner submits that the writ petition is still pending and that despite the order of status quo, further construction is being raised and despite the report of the Ward Officer dated 19th January 2021, neither the Enforcement Officer, Srinagar Municipal Corporation is taking action nor the private respondent Nos. 2, 3, and 4 are stopping the construction work. The said report clearly indicates that the respondents are illegally raising constructions in violation of the order of the High Court.

Issue notice to the respondents returnable on 4th June 2021. List on 4th June 2021.

          (VINOD CHATTERJI KOUL)                    (PANKAJ MITHAL)
                         JUDGE                        CHIEF JUSTICE
SRINAGAR
29.03.2021
Altaf