Mohd. Younis vs Ajeet Kumar Sahu And Anr
2021 Latest Caselaw 1626 j&K

                                            Sr. No. 19
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                      CCP(S) No. 678/2019

Mohd. Younis                                     .... Petitioner/Appellant(s)

                          Through:-   Mr. Aditya Sharma, Advocate.

                    V/s

Ajeet Kumar Sahu and anr.                                .....Respondent(s)

                          Through:-   None.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

The respondents in their status report submit that they have

written to the Tehsildar as well as Collector (AC Revenue) Jammu for

issuance of necessary documents (Fard) to the petitioner to fulfill codal

formalities. The petitioner submits that the judgment has not been

complied with till date. This compliance report was filed more than two

years back as such an updated compliance report be filed by the

respondents by the next date.

List on 22.02.2022.

(Sindhu Sharma) Judge JAMMU 06.12.2021 MICHAL