Jammu & Kashmir High Court - Srinagar Bench
Renu Rattan vs Union Territory Of Jk And Others on 14 July, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
S. No. 106
Supplementary
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP(C) no. 1355/2021
CM no. 4623/2021
Renu Rattan
.... Petitioner(s)
Through: Mr G. A. Lone, Advocate
Mr S. N. Rattanpuri, Advocate
V/s
Union Territory of JK and others
... Respondent(s)
Through: Mr B. A. Dar, Sr. AAG
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
14.07.2021 Petitioner, in the instant petition, has challenged the power of the Tehsildar South, Srinagar, exercised by him while issuing notice to the petitioner intimating her about constitution of a team of Revenue officers/ officials for spot verification/ demarcation of residential property located at Survey No. 49, 50, 51 and 53 at No. 17 Ward No. 3 BBC Shivpora Srinagar, belonging to the petitioner. Mr G. A. Lone, learned counsel for the petitioner, submits that respondent no. 4 does not any power to undertake such an exercise in respect of a residential house.
Notice for filing reply is waived, on asking, by Mr B. A. Dar, learned Sr. AAG, on behalf of respondents 1 to 4. Notice shall now go to respondents' 5 to 8 returnable within three weeks. Requisites for service during the course of week.
Notice as above in CM also. In the meanwhile, subject to objections of other side and till next date before the Bench, status quo be maintained in respect of the property in question.
List on 4th August, 2021.
(Ali Mohammad Magrey) Judge Srinagar 14.07.2021 Amjad Lone PS AMJAD AHMAD LONE 2021.07.15 16:59 I attest to the accuracy and integrity of this document