S.K.U.A.S.T vs Ghulam Fatima And Others
2021 Latest Caselaw 824 j&K

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       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                               APCIV No. 9900003/2014
                                               IA No. 1/2016, 10/2016
                                               c/w
                                               CONC No. 9900003/2014
                                               MA No. 9900009/2014
                                               CM No. 2078/2020
                                               IA No. 540/2014

S.K.U.A.S.T.                                               .....Appellant(s)


                       Through: Mr. P.N. Raina, Sr. Advocate with
                                Mr. J.A. Hamal, Advocate
                 Vs.

Ghulam Fatima and others                                   .....Respondent(s)

                       Through: Mr. S.M. Choudhary, Advocate

Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                  ORDER

CONC No. 9900003/2014

On no objection by Mr. S.M. Choudhary, learned counsel for the

respondents, the delay of 66 days in filing the appeal is condoned, subject to

depositing of the court fees, if any due, within a period of two weeks from

today before the Registry of this Court.

Application stands disposed of.

APCIV No. 9900003/2014

Mr. P.N. Raina, learned senior counsel for the appellant submits

that out of total land, 1532 kanals of land has not been handed over as on today

by the appellant-University. His statement is taken on record.

Heard. Admit.

Issue post-admission notice to the respondents.

Mr. S.M. Choudhary, learned counsel accepts post-admission

notice on behalf of respondents. Counter, if any, be filed within four weeks.

Rejoinder, if any, within one week thereafter.

List for consideration on 16.09.2021.

Meanwhile, subject to handing over land measuring 1532 kanals,

if not already been handed over, the impugned judgment shall remain stayed

till next date of hearing. On handing over the land measuring 1532 kanals the

appellant shall deposit the entire decretal amount before the Registry of this

Court.

The amount on its deposit shall be invested in an FDR in some

scheduled bank initially for a period of six months and shall not be released till

further orders from this Court.

Issue notice to the respondent No. 234-Collector Land Acquisition

(ACR) Jammu, who shall file an affidavit, showing therein, whether the entire

land has been handed over to the appellant or not.

(Tashi Rabstan) Judge JAMMU 05.08.2021 Pawan Angotra

PAWAN ANGOTRA 2021.08.06 16:15 I attest to the accuracy and integrity of this document