Hindustan Petroleum Corporation ... vs Through
2021 Latest Caselaw 1524 j&K/2

                                                                 Supplementary-1
                                                                   Serial No. 4


   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR

                                                         WP (C ) No. 2434/2021
                                                            CM No. 7770/2021
Hindustan Petroleum Corporation Ltd.
                                                     ... Appellants/Petitioners
                                Through: Mr. M.M. Dar, Advocate

                         V/s
UT of J&K and others.

                                Through:
                                                               ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                  ORDER

27-11-2021

The short grievance projected by the petitioner in this petition is that pursuant to the Order and Judgment dated 30th December, 2020, passed in WP (C) No. 1938/2020, the petitioner filed a representation before the Srinagar Development Authority, (SDA), for grant of requisite permission for raising the construction of its petrol outlet. The SDA, however, forwarded the request of the petitioner for consideration to the Administrative Department. In response to the communication of SDA, the Administrative Department wrote back to the SDA to make formal recommendation in this regard. It is submitted that before the matter could be processed further, the SDA of its own and without waiting for final consideration by the Administrative Department re-sealed the petrol outlet.

Heard Mr. M.M. Dar, learned counsel, appearing for the petitioner and perused the record, prima facie case for indulgence of this Court at the stage is made out.

Notice returnable within four weeks.

Requisite steps for service within one week.

List on 14th February, 2022.

In the meanwhile, subject to objections and till next date of hearing before the Bench, the operation of the impugned order shall remain stayed. However, there shall be status quo with regard to any fresh construction.

                          (SANJAY DHAR)            (SANJEEV KUMAR)
                                  JUDGE                     JUDGE
Srinagar
27-11-2021
"Shamim Dar"