Mohammad Ramzan Bhat vs Mohammad Aijaz Assad
2023 Latest Caselaw 978 j&K/2

                                                                Sr. No. 1
                                                                Regular Cause List

 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                                CCP (D) No. 23/2022

Mohammad Ramzan Bhat                                    ...Petitioner(s)/Appellant(s)

Through:       Mr B. A. Bashir, Sr. Adv.

                                           Vs.
Mohammad Aijaz Assad                                              ...Respondent(s)

Through:       Mr. Mohsin Qadiri, Sr. AAG with Ms. Maha Majeed, Adv.

CORAM:

              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                     ORDER

18.08.2023 Learned senior counsel for the petitioner submits that so far as the judgment passed by this Court qua land measuring 6 marlas, 15 Sft. falling under Khasra No. 836 situated at Narsingh Garh, Gogji Bagh, Srinagar is concerned, same has been partially complied with. Learned senior counsel for the petitioner further submits that pursuant to the demand notice, he has deposited the entire amount and now the Deputy Commissioner, Srinagar has to pass appropriate orders transferring the freehold rights in favour of petitioner.

Mr. Mohsin Qadiri, learned Sr. AAG appearing for the respondent submits that the needful in compliance to judgment shall be done within a period of three weeks and appropriate mutation conferring the ownership rights upon the petitioner vis-a-vis the land in question shall be attested.

The petitioner shall approach the Deputy Commissioner, Srinagar and complete all the requisite formalities within one week.

List on 15th September 2023.

           (RAJESH SEKHRI)                          (SANJEEV KUMAR)
                    JUDGE                                    JUDGE
SRINAGAR:
18.08.2023
Altaf