AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioners.
The main grievance of the petitioners pressed before this Court is that the application for grant of building permission is not being considered by the Commissioner, Srinagar Municipal Corporation, Srinagar-respondent no.4. The documents brought on record reveal that petitioners have applied for grant of permission vide application No.SMC/2021/217 dated 02.10.2021 and the said application was forwarded to the concerned departments for obtaining NOC.
It is submitted by learned senior counsel for the petitioners that no objection certificates by the various departments have been granted but even then the application for grant of permission has not been considered.
In view of the above facts and circumstances, the writ petition is disposed of with the direction to the Commissioner, Srinagar Municipal Corporation, Srinagar-respondent no.4 to consider the above referred application of the petitioners for grant of permission strictly in accordance with the law most expeditiously preferably within a period of two months from the date a copy of this order is served upon respondent no.4.
The writ petition is, accordingly, disposed of.