Through: Sh. Vishal Sharma vs Ravinder Mohan Sharma And Others
2021 Latest Caselaw 455 j&K

                                                                               Sr. No. 112
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU
             CJ Court

             Case: RFA No. 11 of 2021
             (through virtual mode)
            Union of India                                        ...Petitioner(s)/Appellant(s)

                                                Through: Sh. Vishal Sharma, ASGI.

                                        v/s
            Ravinder Mohan Sharma and others                                .... Respondent(s)
                                                Through: None.

                        CORAM:
                        HON'BLE THE CHIEF JUSTICE
                        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                                     ORDER

This appeal is arising from the judgment and award passed by the

Principal District Judge Bhaderwah in Reference under Section 18 of the

Land Acquisition Act. Therefore, it is not a matter cognizable by a Division

Bench.

Office to verify and list the matter before appropriate Single Bench on

29th May 2021

(RAJNESH OSWAL) (PANKAJ MITHAL) JUDGE CHIEF JUSTICE Jammu 08.04.2021 Sunita

SUNITA KOUL 2021.04.08 17:04 I attest to the accuracy and integrity of this document