Jammu & Kashmir High Court - Srinagar Bench
Abdul Majid Dar vs Deputy Commissioner Anantnag And ... on 10 November, 2020
Author: Puneet Gupta
Bench: Puneet Gupta
Suppl 1 Cause List
Sr. No. 105
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM No. 5087/2020
WP (C) No. 1733/2020
CM No. 5088/2020
Abdul Majid Dar ...Petitioner(s)
Through:- Present in person.
v/s
Deputy Commissioner Anantnag and others ...Respondent(s)
Through :-
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
::: : (Through Virtual Mode from Jammu)
ORDER
CM No. 5087/2020 :
For the reasons stated in the application, the same is allowed. Disposed of accordingly.
WP(C) No. 1733/2020 & CM No. 5088/2020 :
The petitioner is aggrieved of the construction being raised by the private respondents beneath seven high tension wires of 33000 KVA transmission on the ground that the same cannot be done as the property of the petitioner can get damaged due to fire. Further such construction cannot be otherwise approved by the authorities concerned.
Issue notice to the respondents in the main petition as well as in the interim application. Dasti service is also permitted.
In the meantime, the respondent Nos. 1 to 3 shall not allow raising of any construction beneath seven high tension wires of 33000 KVA transmission to the private respondents. The official respondents can also 2 WP(C) No. 1733/2020 proceed as per law qua the construction which the private respondents intend to raise. The order is subject to objections from the other side.
List on 08.12.2020.
(PUNEET GUPTA) JUDGE Srinagar 10.11.2020 Pawan Chopra NARINDER KUMAR SHARMA 2020.11.10 15:13 I attest to the accuracy and integrity of this document