Shambu Ram And Others vs Bhupinder Kumar Secretary To Govt
2024 Latest Caselaw 2021 j&K

Jammu & Kashmir High Court

Shambu Ram And Others vs Bhupinder Kumar Secretary To Govt on 5 October, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                       -1-

                                                                   Sr. No.   19
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU


Case: CCP(D) No. 27/2024
      In WP (C) No. 50/2021


Shambu Ram and others                                 ...Petitioner(s)/Appellant(s)

                     Through:      Mr. B S Bali, Advocate.

                                    V/s

Bhupinder Kumar Secretary To Govt                         .... Respondent(s)
Public Works Deptt and others
                    Through: Mr. Ravinder Gupta, AAG.
                              Mr. Amit Gupta, AAG
                              Ms. Priyanka Tickoo, Assisting Counsel to
                              Ms. Monika Kohli, Sr. AAG.

CORAM:           HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                 HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE


                                      ORDER

05.10.2024

01. Mr. Ravinder Gupta, learned Additional Advocate General, submits

that the compliance report filed clearly indicates that the balance amount

which was required to be deposited by the indenting department has been

deposited with the Collector Land Acquisition concerned.

02. Mr. B S Bali, learned counsel for the petitioners submits that he would

feel satisfied if a direction is issued to the Collector Land Acquisition to

release the said amount in terms of order and judgment dated 14 th February

2023.

03. In view of above, this contempt petition stands disposed of with a

direction to the Collector Land Acquisition concerned to disburse the

amount to the rightful claimants strictly in terms of the judgment and order

dated 14th February 2023 passed in WP(C) No. 50/2021 titled 'Dina Nath

and ors vs. UT of J&K and ors.'.

04. With the aforesaid direction, the instant contempt petition stands

closed. Contempt notice(s), if any, issued shall stand discharged

(MA CHOWDHARY) (SANJEEV KUMAR) JUDGE JUDGE Jammu 05.10.2024 Sunita/PS