Ramesh Kumar And Others vs State Of J&K And Others
2021 Latest Caselaw 162 j&K

                                                                   Sr. No. 221
                 HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU
 CJ Court

 Case: OWP No. 338 of 2014

Ramesh Kumar And Others                                          ... Petitioner(s)
                                   Through: Sh. D.R.Khajuria, Advocate

                            v/s
State of J&K and Others                                         .... Respondent(s)
                                    Through: Sh. S.S.Nanda, Sr. AAG

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

                                        ORDER

The challenge in this writ petition is to the award dated 15.10.2013

passed by the respondent No. 3 under the Land Acquisition Act on one of the

grounds that it was not made within time from the date of issuance of

notifications under Sections 4 and 6 of the Act.

Sh. D. R. Khajuria, learned counsel for the petitioners informs and

submits that the aforesaid award has already been quashed by the High Court

in OWP No. 840 of 2011 vide Judgment and Order dated 02.04.2019.

In view of the aforesaid facts and circumstances, as the aforesaid

award has already been quashed, this petition does not require any further

orders. It accordingly stands disposed of.

                   (JAVED IQBAL WANI)                    (PANKAJ MITHAL)
                               JUDGE                      CHIEF JUSTICE
Jammu
19.02.2021
Tilak