Chander Mohan Nehru And Ors vs Collector Land Acquisition And Ors
2024 Latest Caselaw 2054 j&K

Jammu & Kashmir High Court

Chander Mohan Nehru And Ors vs Collector Land Acquisition And Ors on 8 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                  Sr. No. 11

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
                                 MA No. 239/2007

Chander Mohan Nehru and ors.                                   .....Petitioner(s)

                      Through: Mr. P N Goja, Sr. Advocate with
                               Mr. Abhinav Jamwal, Advocate.

                 Vs

Collector Land Acquisition and ors.                        ..... Respondent(s)

                      Through: Ms. Chetna Manhas, Advocate.

Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                   ORDER

08.10.2024

Learned Senior counsel for the appellants states that the instant appeal has

already been heard by the Co-ordinate Bench of this Court and the counsel for

the parties were directed to provide synopsis of the case along with citations of

the supporting judgments in terms of order dated 02.07.2024.

Needful has been done on behalf of learned counsel for the appellants.

Learned counsel for the respondents seeks and is granted two weeks time

to comply with order dated 02.07.2024.

List on 29th October 2024.

(MOKSHA KHAJURIA KAZMI) JUDGE Jammu 08.10.2024 SUNITA/PS