Brij Bhushan And Others vs Vijay Kumar Sharma
2022 Latest Caselaw 238 j&K

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH                             Sr. No. 5
                        AT JAMMU

CJ Court
Case: CCP (D) No. 8 of 2022
Brij Bhushan and Others                                  .....Appellant/Petitioner(s)

                                 Through :- Sh. Jatinder Choudhary, Advocate.
                          v/s

Vijay Kumar Sharma, Collector Land                                .....Respondent(s)
Acquisition ACR Jammu and Others
                                 Through :-


  CORAM:
  HON'BLE THE CHIEF JUSTICE
  HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                    ORDER

01. The court vide judgment and order dated 06.10.2021 has issued

directions to the respondents, i.e., the Collector Land Acquisition (Assistant

Commissioner Revenue), Jammu, to determine the compensation of the

acquired land in accordance with the provisions of the new Act preferably

within a period of four months from the date copy of this order is produced

before him or in alternative, if necessary, to initiate proceedings for acquiring

the land in question in accordance with the prevailing law on the subject.

02. A copy of the order was served in the office of the Collector on

18.10.2021 but till date neither the compensation has been determined nor

fresh acquisition proceedings have been initiated though the period of four

months has expired.

03. Issue notice to respondent no.1

04. List on 25th March 2022.

                         (SINDHU SHARMA)                (PANKAJ MITHAL)
                                   JUDGE                  CHIEF JUSTICE
JAMMU
21.02.2022
Sunita.