In Owp No.1430/2017 vs Khalid Jahangir And Another
2023 Latest Caselaw 992 j&K/2

                                                                S. No.10
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IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR


                       CCP(S) No.502/2019
                       In OWP No.1430/2017

                                         ,,,




RAJ MOHAMMAD KHAN AND ANOTHER
                                                           ... Petitioner(s)
                       Through:- None

                Vs.

KHALID JAHANGIR AND ANOTHER
                                                      ...Respondent(s)
                       Through:- Mr.Fahim Nisar Shah, Dy.AG

CORAM:
          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                 ORDER

21.08.2023

1. Through the medium of instant petition the petitioner has

raised a grievance that order dated 15.11.2018 passed by the Writ

Court in OWP No.1430/2017 has not been implemented by the

respondents. Vide the aforesaid order, Collector Land Acquisition

Anantnag was directed to proceed with the land acquisition

proceedings initiated by him on 11.11.2013 pursuant to issuance of

notification under Section 4(1) of the Land Acquisition Act. It was

further directed that the Collector shall take the land acquisition

proceedings to logical end by pronouncing the award.

2. Statement of facts/compliance report has been filed by the

respondents. In the said report it has been submitted by the

respondents that a private negotiation committee meeting between

CCP(S) No.502/2019 in OWP No.1430/2017 page 1 of 2 the parties under the chairmanship of Dy.Commissioner Anantnag

was held on 15.07.2019 and after negotiation, rate of Rs.30 lacs per

kanal was accepted by the petitioner and approved by the said

Committee. An amount of Rs. 6 lacs was released in favour of the

petitioner on 15.07.2019. Further amount of Rs.3 lacs also stands

disbursed to the petitioner on 10.12.2022. It has been further

submitted that an amount of Rs.1.50 lacs also stands disbursed in

favour of the petitioner on 14.03.2023 and finally the balance

amount of 1.50 lacs stands disbursed in favour of petitioner in terms

of voucher dated 17.07.2023.

3. Nobody has appeared on behalf of the petitioner to dispute the

aforesaid facts.

4. In view of the fact that in terms of judgment of the writ Court

compensation stands assessed and disbursed to the petitioner, no

case for proceeding against the respondents is made out.

5. Accordingly, the contempt proceedings are closed and the

petition stands disposed of.

(SANJAY DHAR) JUDGE SRINAGAR 21.08.2023 Sarveeda Nissar

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No

CCP(S) No.502/2019 in OWP No.1430/2017 page 2 of 2