SYED AZIZSADDIQUE Vs. NISAR AHMAD

JUDGEMENT

(1.) The matter comes up on an application (I.A. No.2/2021) filed by the respondent No.5 for vacation of stay.

(2.) It is informed that one of the defendant in the case has challenged the order impugned herein before the Revenue Board and the same is still pending.

(3.) Learned counsel for the respondents submits that with regard to the same order and proceedings before the Survey Commissioner, a contempt petition No.32/2016 in Civil Appeal No.3643/2008 Syed Zainul Abedeen v. Abdul Rashid @ Chand and Anr was filed wherein the Supreme Court has passed the following order:-