Jammu & Kashmir High Court - Srinagar Bench
Shabir Ahmad Mir vs State Of J&K And Ors on 4 August, 2023
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No. 05
Regular matter
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
OWP No. 1025/2007
Shabir Ahmad Mir
.....Petitioner(s)
Through: Mr. Moulvi Aijaz, Adv.
V/s
State of J&K and Ors. ..... Respondent(s)
Through: Ms. Rekha Wagnoo, GA.
Mr. Alaudin Ganai, AAG.
CORAM:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
04.08.2023 The instant petition is pending before this Court since 2007. The grievance of the petitioner is that his land measuring 01 Kanal situated at Vessue has been taken over by the Sericulture Department without paying any compensation to him. Reply of Director, Sericulture Department i.e, respondent No. 2 which is on record indicates that in lieu of the land taken over by the said Department, the brother of the petitioner has been given employment. However this fact is being disputed by the petitioner.
Learned counsel for the respondent Sericulture Department is directed to produce record relating to the engagement of Shri Bashir Ahmad Mir, brother of the petitioner so as to ascertain in what circumstances he has been engaged with the said Department. Record be produced on next date of hearing.
List on 15.09.2023.
(Sanjay Dhar) Judge SRINAGAR 04.08.2023 "Aasif"