Sheikh Feroz Ahmad vs State Of J&K And Ors
2025 Latest Caselaw 802 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Sheikh Feroz Ahmad vs State Of J&K And Ors on 21 February, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                     S. No. 02
                                                                     Regular


 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                                OWP 942/2016
                                     c/w
                                WP(C) 464/2020


SHEIKH FEROZ AHMAD
                                              ...Petitioner(s)/Appellant(s)

Through: Mr. Mian Tufail, Advocate
                                     Vs
STATE OF J&K AND ORS                                          ...Respondent(s)

Through: Mr. Furkaan Sofi, GA

CORAM:
HON'BLE MR JUSTICE RAHUL BHARTI, JUDGE

                                 ORDER

21.02.2025

1. Mr. Mian Tufail, learned counsel for the petitioner- Sheikh

Feroz Ahmad as well as Mr. Furkaan Sofi, learned

Government Advocate are directed to confirm the fact as to

whether the petitioner- Sheikh Feroz Ahmad has cleared the

demand for the payment of Rs. 1,72,46,650/- along with

interest relatable to auction of space meant for

restaurant/mezzanine measuring 3100/2450 sft in Sangermall

City Center, Srinagar for which purpose the Director Land

Management, Srinagar Development Authority SDA had put

the petitioner on notice No. SDA/DLM/2132-37 dated

25.01.2020 which brought the petitioner to this court with the present writ petition which came to suffer dismissal along

with the connected writ petition in terms of a judgment dated

26.02.2020 but the Hon'ble Division Bench in LPA No.

57/2020 and LPA No. 147/2020 came to reverse the writ

court judgment and directed hearing of the two writ petitions

OWP No. 942/2016 and WP(C) No. 464/2020 afresh and that

is how the matter is held up at this stage.

2. The moot point in this case to be confirmed is as to whether

the petitioner has cleared the liability resting upon his head in

terms of the notice No. SDA/DLM/2132-37 dated 25.01.2020

or not so as to enjoy the use and occupation of the premises

in the Sangermall City Center as a matter of right or as a

defaulter as the case may be.

3. Let the requisite confirmation be reported to this Court within

a period of one week.

4. List this case again on 04.03.2025.

(RAHUL BHARTI) JUDGE SRINAGAR 21.02.2025 AAMIR