Mohan Lal & Ors vs Shaleen Kabra
2023 Latest Caselaw 2191 j&K

                                                                        Sr. No. 09

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

                                                 CCP(D) No. 01/2022

Mohan Lal & Ors.                                         .....Appellant/Petitioner(s)

                                Through :- Mr. Jatinder Choudhry, Advocate.



                         v/s

Shaleen Kabra, Financial Commissioner,                            .....Respondent(s)
Home Deptt. and ors.

                                Through :- Mr. Vishal Sharma, DSGI.
                                           Ms. Monika Kohli, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE MOHAN LAL, JUDGE

                                   ORDER

06.10.2023

1. Status report filed on behalf of the respondent Nos. 1 to 3 dated

01.06.2023 indicates that demarcation in respect of land of the petitioners in

respect of total requisitioned land measuring 198 Kanals and 18 Marlas has been

conducted.

2. Mr. Vishal Sharma, learned DSGI, appearing for Indian Army

submits that not only has the demarcation been conducted, but they have also

received the revenue documents pertaining to the aforesaid land, but in view of

some discrepancies in the documents, the matter has again been taken up with

the Revenue Department for doing the needful. We expect that the revenue

Authorities will revert back to the Army authorities within two weeks' time.

The respondents shall sit together and sort out these small things so that the

process of acquisition is not unnecessarily delayed. We would like to point out

that the judgment impugned in this case was passed as far back as on 23.08.2021

and more than two years have passed, such delay is not explicable on any

ground.

3. Be that as it may, having regard to the difficulty pointed out by

Mr. Vishal Sharma, learned DSGI, we direct the Army Authorities to expedite

the matter and file a report of the progress made in the matter after four weeks.

4. List again on 15.11.2023.

                                  (Mohan Lal)                  (Sanjeev Kumar)
                                    Judge                            Judge
JAMMU
06.10.2023
Ram Krishan