Anil Mahajan vs Rahul Yadav And Another
2023 Latest Caselaw 2394 j&K

                                                                                           Sr. No. 83

                       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT JAMMU

           Case : CCP(S) No. 321/2022


           Anil Mahajan                                               .....Petitioner(s)

                                           Through :- Mr. Jagpaul Singh, Advocate.

                                      Vs

           Rahul Yadav and another                                    .....Respondent(s)

                                           Through :- Mr. Mayank Gupta, Advocate.

           CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                        ORDER

30.10.2023 Learned counsel for the petitioner has filed the supplementary affidavit and also placed on record the order/judgment dated 07.06.2023, whereby the respondents were directed to accord consideration for grant of building permission in favour of the petitioner for erection of the building having been applied for on 18.02.2013 under receipt No. 9123 on the premise of "deemed permission" contemplated under Regulation 7(3) of the Regulations, 1998, within a period of two months from the date copy of the judgment was served upon the respondents, uninfluenced of the impugned order dated 24.04.2014.

Learned counsel for the respondents seeks and is granted four weeks' time to file statement of facts/compliance report inconformity with the order/judgment dated 07.06.2023.

List on 04.12.2023.

(MOKSHA KHAJURIA KAZMI) JUDGE Jammu :

30.10.2023 Pawan Chopra

PAWAN CHOPRA 2023.10.31 13:54 I attest to the accuracy and integrity of this document