Section 12 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
12. Appeals.
- [(1) An appeal shall lie from every order of the Estates Officer made in respect of any public premises under section 5 or section 7 or section 8 or section 10 to the District Magistrate of the District in which public premises are situate.] [Substituted by Act No. 7 of 2016, dated 23.7.2016.](2)an appeal under sub-section (1) shall be preferred,-(a)in the case of an appeal from an order under section 5, within twelve days from the date of publication of the order under sub-section (1) of that section;(b)in the case of an appeal from an order under section 7, or 10 within twelve days from the date on which the order is communicated to the appellant; and(c)in the case of an appeal from an order under section 8, within twelve days from the date of such order:Provided that the appellate officer may entertain the appeal after the expiry of the said period of twelve days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(3)Where an appeal is preferred from an order of the estate officer, the appellate officer may stay the enforcement of that order for such period and on such condition as he deems fit:Provided that where the construction or erection of any building or other structure or fixture or execution of any other work was not completed on the day on which an order was made under section 7 for the demolition or removal of such building or other structure or fixture, the appellate officer shall not make any order, for the stay of enforcement of such order, unless such security as may be sufficient in the opinion of the appellate officer, has been given by the appellant for not proceeding with such construction, erection or work pending the disposal of the appeal.(4)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.(5)The costs of any appeal under this section shall be in the discretion of the appellate officer.
