(1.) In this petition, the petitioner has prayed for the following relief:-
(2.) The petitioner claims to be owner in possession of land measuring 06 Marlas falling under Khasra No.176/165 situated at Sonwar, Srinagar. He claims that he has purchased this land in terms of Sale Deed dated 29 th December, 2006 duly registered by Sub-Registrar, Srinagar on 06.11.2007. The land aforesaid has already been mutated in favour of the petitioner.
(3.) The petitioner states that after purchasing the aforesaid land, he applied for grant of permission to respondent no.3 for raising construction of single storeyed structure, but the same was not considered by the respondents and was delayed without assigning any reason. On expiry of the statutory period, petitioner claims that he raised the construction of ground floor of his residential house, taking permission to raise the construction as deemed to have been granted.