Krishna Kumari vs Kiran Wattal
2021 Latest Caselaw 1392 j&K

                                                                   Sr. No. 29


HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU


                                              CPOWP No. 91/2012


Krishna Kumari                                                  ..... Petitioner(s)

                       Through: None.

                 Vs

Kiran Wattal, M. D. Housing Board and                         ..... Respondent(s)
Anr.

                       Through: Mr. S S Nanda, Sr. AAG for R-1.
                                Mr. Ayjaz Lone, Dy. AG for R-2.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                    ORDER

The Statement of facts filed in the year 2012 reveal that respondents

had taken up the matter with the revenue department for demarcation so that the

land allotted to the petitioner could be identified and consequently orders are

passed.

Many years have passed, it is not known as to whether any

demarcation has been conducted or not. Learned counsel for the respondents

seeks and is granted four weeks' time to file the latest compliance of the

judgment.

List on 21.12.2021.

(SANJEEV KUMAR ) JUDGE Jammu 02.11.2021 Sahil T