SALEEMA PANDIT Vs. SHEIKH ALI MOHAMMAD

JUDGEMENT

(1.) Respondent no. 3, Deputy General Manager (RS) Divisional Office, Jammu, vide communication bearing Ref No. JDO/RS/Soura dtd. 6/3/2019, addressed to M/S Soura Filling Station Indian Oil Petrol Pump, Soura, Srinagar, requested to allow automation at its RO to complete work for ensuring smooth supplies to customers as the same was mandatory at all RO's as per Government MOU, as the automation helps in serving the customers to their satisfaction and that the automation work is required to be completed by 1/4/2019.

(2.) The aforementioned communication was challenged in this writ by petitioner Saleema Pandit, claiming to be the partner of this Retail Outlet Dealership, situated at Leh-Srinagar, road with one Shri Sukhbir Singh, who had retired from the business way back in the year 1982, and that this retail outlet had been set up by the petitioner on a Plot of land measuring 100x100 feet situated at Buchpora, District Ganderbal, on Srinagar-Leh road under survey No. 675 leased out by the landlord namely Sheikh Ali Mohammad in her favour in the year 1980.

(3.) The above said lease of the land in question is the subject matter of the Civil First Appeal, before this Court and the Court had passed an order of Stay, way back on 19/3/2013, which is still in force and the respondent cannot enforce the installation of automation plant as the pre-condition for continuance of supplies with effect from 1/4/2019. This petition seems to have been connected with the appeal filed by the petitioner.