(Through Virtual Mode) vs State Of J&K And Others
2021 Latest Caselaw 451 j&K

                                                                         Sr. No. 201
                         HIGH COURT OF JAMMU AND KASHMIR
                                    AT JAMMU
         CJ Court

         Case: OWP No. 723 of 2007
         (Through Virtual mode)
         Dharmarth Trust                                     ...Petitioner(s)/Appellant(s)
                                            Through: Sh. R. S. Thakur, Sr. Advocate with
                                                     Sh. Vishal Thakur, Advocate.
                                    v/s
        State of J&K and others                                        .... Respondent(s)
                                            Through: Sh. Ravinder Gupta, AAG for
                                                     respondent No.2.
                                                     Sh. Adarsh Sharma, Advocate for
                                                     respondent No. 4.
                   CORAM:
                   HON'BLE THE CHIEF JUSTICE
                   HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                                 ORDER

Sh. S. S. Nanda, Sr. AAG on the basis of instructions from

Sh. Ganshyam Singh, Additional Deputy Commissioner submits that three

plots of land have been identified to be given to the petitioner pursuant to the

judgment and order dated 09.11.2000.

Sh. Nanda is directed to intimate the land so identified to the

petitioner within a period of one week whereupon the petitioner would select

and give consent for the allotment of any one of them.

List this matter on 28th May 2021.

                               (RAJNESH OSWAL)                   (PANKAJ MITHAL)
                                        JUDGE                     CHIEF JUSTICE
        Jammu
        07.04.2021
        Tilak


RAJ KUMAR
2021.04.07 16:57