Gita Devi And Others vs Viqar Ahmed Giri Collector Land
2021 Latest Caselaw 1242 j&K

                                                                  Sr. No. 2
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
CJ Court

Case: CCP (D) No. 13 of 2021


  Gita Devi and Others                              ...Petitioner(s)/Appellant(s)

                                    Through: Sh. Ajay Kumar, Advocate.

                                    V/s
  Viqar Ahmed Giri Collector Land                               .... Respondent(s)
  Acquisition Udhampur
                          Through:


         CORAM:
         HON'BLE THE CHIEF JUSTICE
         HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                          ORDER

The contempt has been initiated on account of disobedience of the

judgment and order dated 10.08.2018 passed by the Division Bench in LPA

No.116/2017.

The aforesaid order directs the Collector Land Acquisition, Udhampur

to decide the application of the petitioners dated 04.12.2014 in accordance

with law within a period of six weeks from the date the copy of the order is

made available to him. The submission is that despite providing copy of the

order, till date no decision has been taken by the Collector Land Acquisition,

Udhampur.

Issue notice to the respondent.

List on 15.12.2021.

                        (RAJNESH OSWAL)               (PANKAJ MITHAL)
                                  JUDGE                 CHIEF JUSTICE
Jammu
05.10.2021
Tilak