Jammu & Kashmir High Court
Sunil Katyal And Another vs Union Of India And Others on 5 November, 2019
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
Sr. No.
Suppl. List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) No. 4154/2019
CM No. 8568/2019
Sunil Katyal and another .....Petitioner (s)
Through :- Petitioners present in person
V/s
Union of India and others .....Respondent(s)
CORAM :
HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
Notice in the main as also in CM, returnable within three weeks. List again on 02.12.2019.
Meanwhile, subject to objections, it is ordered that in case any action has to be taken for demolishing the structures raised by the petitioners, they be given an opportunity of being heard and then a speaking order be passed. Till such a consideration is accorded, status- quo on spot be maintained with regard to the property in question.
Copy of this order be provided to the petitioners, who are present in person under the seal and signatures of the Bench Secretary of this Court.
( Dhiraj Singh Thakur ) Judge JAMMU 05.11.2019 (Muneesh) MUNEESH SHARMA 2019.11.08 16:25 I attest to the accuracy and integrity of this document