Citation : 2021 Latest Caselaw 250 j&K
Judgement Date : 5 March, 2021
h475
S.No.245
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CPOWP No.9900001/2014
IA Nos.63/2014 & 1/2017
Bashir Ahmed ...Petitioner(s)
Through:- Mr. K.K.Pathan, Advocate
V/s
Shafiq Ahmed Raina and others ...Respondent(s)
Through:- Mr. Ajaz Lone, Dy. AG
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
Learned counsel for the petitioner submits that in compliance to judgment dated 26th July, 2013 passed in OWP No.707/2006, the Collector, Land Acquisition has passed the final award and has assessed the compensation of Rs.12,88,000/- in favour of the petitioner but the same is not being released by the Collector.
Mr. Lone, learned Dy. AG appearing for the respondents, to verify the position and in the meanwhile, Collector, Land Acquisition, Assistant Commissioner (Revenue), Rajouri is directed to release the award amount in favour of the beneficiaries in accordance with law. He shall also file a short affidavit indicating therein as to why assessed compensation has not been paid to the beneficiaries of the award.
Learned counsel for the petitioner shall provide copy of the contempt petition as also award passed by the Collector, land Acquisition.
List on 16.04.2021.
(Sanjeev Kumar) Judge
Jammu 05.03.2021 Vinod.
VINOD KUMAR 2021.03.08 15:04 I attest to the accuracy and integrity of this document
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