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Villagers Of Kanlibagh vs Shahid Anayatullah And Others
2021 Latest Caselaw 199 j&K/2

Citation : 2021 Latest Caselaw 199 j&K/2
Judgement Date : 23 February, 2021

Jammu & Kashmir High Court - Srinagar Bench
Villagers Of Kanlibagh vs Shahid Anayatullah And Others on 23 February, 2021
                                                                      Sr. No.204

           IN THE HIGH COURT OF JAMMU AND KASHMIR
                         AT SRINAGAR

     CJ Court

     Case: CPOWP No.114/2018

     Villagers of Kanlibagh                        ...Petitioner(s)/Appellants.
             Through: Mr. B. A. Misri, Advocate.
                                       Vs.
     Shahid Anayatullah and others.                          ....Respondent(s)
           Through: Ms. Asifa Padroo, AAG, for 1 to 4.
                    Mr. Sajad A. Geelani,Dy. AG, for no.5.
     CORAM:
     HON'BLE THE CHIEF JUSTICE
     HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                   ORDER

23.02.2021

1. Petitioner is proposing to draw proceedings for contempt for dis-

obedience / non-compliance of the judgment and order dated 09.12.2009

passed by the Writ Court in OWP No.613/2003, disposing of the petition with

certain directions. In pursuance of the said directions, an order has been passed

on 15.03.2018 directing the Collector Housing and Urban Development

Department, Srinagar, to frame the final award as per the provisions of the

Land Acquisition Act and to submit it for approval before the Competent

Authority which exercise be completed within a period of seven days.

2. It has been informed by Ms. Asifa Padroo, AAG, learned counsel

appearing for respondents that the aforesaid order dated 15.03.2018 has been

challenged by the petitioner by means of writ petition (OWP) No.2084/2018

and, therefore, no further steps could be taken in pursuance of the above order.

3. Be that as it may, there is no interim order operating in the above writ

petition staying the operation of order dated 15.03.2018. Therefore, the

Collector, Housing and Urban Development Department ought to have

proceeded in the matter.

4. Ms. Asifa Padroo, may obtain instructions within three weeks if any

final award in pursuance thereof has been prepared and got approved.

5. List on 2nd April, 2021.

                                               (TASHI RABSTAN)                 (PANKAJ MITHAL)
                                                       JUDGE                    CHIEF JUSTICE
                     Srinagar
                     23.02.2021
                     Abdul Qayoom, PS




ABDUL QAYOOM LONE
2021.02.23 15:59
I attest to the accuracy and
integrity of this document
 

 
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