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Mohammad Yousuf Shah & Anr vs Union Territory Of Jk & Ors
2021 Latest Caselaw 580 j&K/2

Citation : 2021 Latest Caselaw 580 j&K/2
Judgement Date : 21 May, 2021

Jammu & Kashmir High Court - Srinagar Bench
Mohammad Yousuf Shah & Anr vs Union Territory Of Jk & Ors on 21 May, 2021
                                                              Serial No. 101
                                                         Supplementary 1 Causelist
                                                          (Through virtual Mode)



               HIGH COURT OF JAMMU AND KASHMIR
                         AT SRINAGAR

                                                           LPA No. 51/2021
                                               CM No. 2028 and 2029 of 2021

Mohammad Yousuf Shah & Anr.
                                                             ..... Appellant(s)

                         Through: - Mr S. Sajad Geelani, Advocate.

                                     V/s
Union Territory of JK & Ors.

                                                          ..... Respondent(s)

                             Through: - Mr Rais Ud Din Ganai, GA.
CORAM:

            Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
            Hon'ble Mr Justice Dhiraj Singh Thakur, Judge.

                                  ORDER

21.05.2021 Heard.

On examination of the judgment impugned and perusal of the file, it is

revealed that the learned single judge has decided the matter without seeking

response/reply from the Municipal Council, Sopore, which has granted

permission in favour of the Respondent No. 6, as reflected in the judgment

impugned.

In order to ascertain as to whether the Respondent No. 6 has raised the

construction as per permission, let thse Respondent No. 4 file reply/response

within ten days.

Notice.

Notice on asking waived by Mr Rais Ud Din Ganai, learned GA on

behalf of Respondents 1 to 5. He shall file reply by or before next date of

hearing.

Notice shall be served upon the Respondent No. 6 by any available

mode, returnable by or before next date of hearing.

List on 29th of May, 2021.

Meanwhile, the Respondent No. 4 shall ensure that construction raised

by the Respondent No. 6 is in tune with the permission so granted in his

favour.

Registry to send copy of this order to Mr Rais Ud Din Ganai, learned

GA, by any available mode.



                                  (Dhiraj Singh Thakur)       (Ali Mohammad Magrey)
                                          Judge                       Judge
           SRINAGAR:
           21.05.2021
           "Hamid"




ABDUL HAMID BHAT
2021.05.21 15:09
I attest to the accuracy and
integrity of this document
 

 
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