S. Manmohan Singh vs Rachna Sharma
2022 Latest Caselaw 771 j&K

                                                                 Sr. No. 66

            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                                CCP(D) No. 21/2022


S. Manmohan Singh                                .....Appellant(s)/Petitioner(s)



                        Through: Mr. Vikram Sharma, Sr. Advocate with
                                 Mr. Sachin Dev Singh, Advocate.


                   Vs


Rachna Sharma, Collector, Land                             ..... Respondent(s)
Acquisition, Jammu


                        Through:


Coram:       HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
             HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                    ORDER

11.05.2022

Grievance of the petitioner is that judgment and order dated

14.02.2022 has been violated in as much as the petitioner has

approached the Collector seeking a reference for enhancement of

awarded compensation which application has neither been entertained

much less decided. There is no such direction issued by virtue of

judgment/order dated 14.02.2022 which would constitute disobedience of

the orders of the Division Bench.

The petition is misconceived and as such the same is dismissed.

                             (Rahul Bharti)         (Dhiraj Singh Thakur)
                                 Judge                      Judge

 Jammu
 11.05.2022
 Surinder