Jammu & Kashmir High Court - Srinagar Bench
Amar Jeet Singh And Ors vs Abhijeet And Ors on 7 August, 2023
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 9
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) No. 202/2022
In OWP No. 483/2010
Amar Jeet Singh and Ors. ...Appellant/Petitioner(s)
Through: Mr. Onkar Singh, Advocate
Vs.
Abhijeet and Ors. ...Respondent(s)
Through: Mr. T. M. Shamsi, DSTI
Mr. Deepak Sharma, ADO is present in person.
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
ORDER
07.08.2023 Vide order date 16.06.2023, the respondents were directed that in case compliance report was not filed by the respondents by or before the next date of hearing, the Principal, Director Defence Estates, Jammu & Kashmir, shall appear in person.
Respondents have filed compliance report, wherein it is stated that the matter was again taken up by the Principal, Director Defence Estates, Jammu & Kashmir with Government of India, Ministry of Defence (DGDE), for obtaining revised Government Sanction for Orchard Classification of Land, which is still pending.
Compliance report filed by the respondents is not in tune with the directions passed by the writ court.
Neither the Principal, Director Defence Estates, Jammu & Kashmir, has come present in terms of order dated 16.06.2023, nor has any application for exemption been made by him. However, Mr. Deepak Sharma, Assistant Defence Estate Officer, Baramulla, is present in the Court and submits that he will convey this order to Principal Director Defence Estates, Jammu & Kashmir.
Reluctantly, two weeks' further time is granted to Principal, Director Defence Estates, Jammu & Kashmir, for filing compliance report in terms of order dated 16.06.2023 and he shall also remain present before this Court on the next date of hearing.
List on 05.09.2023.
(SINDHU SHARMA) JUDGE SRINAGAR 07.08.2023 Manzoor