Bhanu Pratap Singh And Another vs G. Mohan Kumar
2021 Latest Caselaw 213 j&K

                                                               S. Nos. 108
             HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                                CM No. 5820/2021
                                                in
                                                CPOWP No. 126/2015


Bhanu Pratap Singh and another                                 ...Petitioner(s)

            Through :- Mr. Abhishek Kotwal, Advocate
           v/s    <




G. Mohan Kumar, Secy. Defence and                .....Respondent(s)
others
't




                 Through :- Mr. Sandeep Gupta, CGSC
Coram:       HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                     ORDER

Judgment passed by this Court on 12.11.2014 still awaits compliance even after, lapse of six years.

Respondent Nos. 1 to 3 have filed statement of facts and have also placed on record a copy of the intent issued dated 02.11.2018 and therefore, the bar is now in the collector in which who has to take follow up action. Statement of facts on behalf of respondent Nos. 4-Collector Land Acquisition, Reasi has been filed but there is nobody to represent.

Otherwise also, the statement of facts filed on behalf of respondent No. 4 indicates the compliance of the order but to direct the personal presence of respondent No. 4 on the next date of hearing.

List on 06.04.2021.

(SANJEEV KUMAR) JUDGE JAMMU 01.03.2021 Shivalee