Surma vs State Of J&K And Others
2021 Latest Caselaw 126 j&K

                                                                    Sr. No.214
                HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU
 CJ Court

 Case: OWP No.1099 of 2016
Surma                                                               ...Petitioner(s)
                                   Through: Sh. Ajay Kumar, Advocate.

              v/s
State of J&K and others                                           .... Respondent(s)
                                   Through: Sh. D.C. Raina, Advocate General
                                            Sh. S.S.Nanda, Sr. AAG

         CORAM:
         HON'BLE THE CHIEF JUSTICE
         HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                       ORDER

1. Heard Sh. Ajay Kumar, learned counsel for the petitioner and Sh. D.C.

Raina, Advocate General and Sh. S.S.Nanda, Senior Additional Advocate

General for the respondents.

2. This writ petition is similar and identical to writ petition OWP No. 1101

of 2016 on facts and legal issues which has been heard by us simultaneously

but allowed by a separate Judgment of date.

3. Accordingly, this writ petition is also allowed in terms of the

Judgment/order dated 16.02.2021 passed by this Court in OWP No. 1101 of

2016 and a mandamus is issued to the respondents to forthwith release and

make payment of amount of assessed compensation to the tune of Rs. 77, 625/-

to the petitioner along with interest admissible under the Act.

              (JAVED IQBAL WANI)                   (PANKAJ MITHAL)
                         JUDGE                      CHIEF JUSTICE
Jammu
16.02.2021
Tilak