Jammu & Kashmir High Court
Chuni Lal Parihar And Ors vs Uoi & Ors on 2 June, 2023
Author: Rahul Bharti
Bench: Rahul Bharti
Sr. No. 4
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 931/2007
Chuni Lal Parihar and ors. ....Petitioner/Appellant(s)
Through :- Mr. L.K. Sharma, Sr. Advocate with
Mr. Deepak Khajuria, Advocate.
V/s
UOI & ors. ....Respondent(s)
Through :- Mr. L.K. Moza, CGSC for 1 & 2.
Ms. Nazia Fazal, Advocate vice
Mrs. Monika Thakur, Sr. AAG for 3.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
02.06.2023 After hearing Mr. L.K. Sharma, learned Senior Advocate for the petitioners, this Court calls upon Mr. L.K. Moza, learned CGSC appearing for the respondents no. 1 and 2 to verify the fact as to when the possession of the acquired land in terms of land acquisition award dated 06.04.1999 came to take place as in para 3 of the reply filed by the respondents no. 1 and 2 to the writ petition in the year 2010 it is stated that handing over of the land acquired had not taken place meaning thus as even upto 2010 the possession of the acquired land was not with the respondents no. 1 and 2.
Let the requisite instructions be reported back by Mr. Moza, learned CGSC. Mr. Moza, learned CGSC is also directed to place on record a copy of the award as well before the next date of hearing.
List again on 31.07.2023.
(RAHUL BHARTI) JUDGE JAMMU 02.06.2023 NARESH/PS 2 LPA No.23/2021, CM Nos.1278 & 1279/2021