Jammu & Kashmir High Court
Madan Lal Sharma And Ors vs Piyush Singla Commissioner Secretary on 4 August, 2025
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 12
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP (D) No. 14/2023 in
WP (C) No. 1034/2022 c/w
CCP (D) No. 28/2023
CCP (D) No. 58/2023
Madan Lal Sharma and Ors. .....Applicant(s)/Petitioner(s)
Through :- Mr. Dalip Kumar Bangotra, Advocate
Mr. Jatinder Choudhary, Advocate
v/s
Piyush Singla Commissioner Secretary .....Respondent(s)
Revenue and Ors.
Through :- Mr. Vishal Sharma, DSGI
Ms. Nazia Fazal, Advocate vice
Ms. Monika Kohli, Sr. AAG
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
ORDER
04.08.2025
1. By this application, the applicant herein is seeking impleadment of Sh.
Kumar Rajeev Ranjan (IAS), Administrative Secretary Revenue
Department as party respondent no. 9.
2. The application, for the reasons stated herein, is allowed and Mr.
Kumar Rajeev Ranjan is impleaded as party respondent in the contempt
petition.
3. Registry to update the cause title of this contempt petition.
1. This is a petition for initiating contempt proceedings against the
respondents for willful disobedience and non-compliance of judgment
dated 19.10.2022 passed in WP (C) No. 1034/2022 along with other
clubbed matters, whereby a direction was issued to the Union of India
CCP (D) No. 14/2023 in
WP (C) No. 1034/2022 c/w
to acquire the land of the petitioners under their possession, by
following the due process of law.
2. The compliance report on behalf of the Union of India has been filed, a
perusal whereof would indicate that the Union of India have completed
requisite formalities and already placed an indent before the Collector
Land Acquisition. It is now for the Collector Land Acquisition
concerned and also the Administrative Secretary to the Government of
J & K, Department of Revenue which has to take the follow up action,
strictly under the Land Acquisition Laws in force.
3. In view of the aforesaid, we are of the considered opinion that the
judgment passed by this Court is substantially complied insofar as the
Union of India is concerned and the process of acquisition is required to
be undertaken and completed by the Collector Land Acquisition
concerned within the time stipulated in the Act.
4. It is brought to our notice that the process of acquisition would be
formally initiated by the Collector Land Acquisition only after the
matter is processed and referred to the Secretary to the Government of J
& K, Department of Revenue for issuance of notification to the land
owners and also completing other requisite statutory formalities.
5. Be that as it may, the fact remains that the judgment passed by this
Court has been substantially complied with and the process for
acquisition has already been set in motion. We, therefore dispose of this
contempt petition by providing that the requisite steps, which are
required to be taken by the Collector Land Acquisition as well as the
Secretary to the Government of J & K, Department of Revenue, shall
be taken without any further waste of time and the process shall be
CCP (D) No. 14/2023 in
WP (C) No. 1034/2022 c/w
formally initiated within a period of two months from the date copy of
this order is served to the Collector Land Acquisition and Secretary to
the Government of J & K, Department of Revenue.
6. Needless to say that in case there is any laxity or neglect on the part of
the aforesaid authorities to conclude the acquisition process within a
period of six months, the petitioner shall be free to approach this Court
again.
(Sanjay Parihar) (Sanjeev Kumar)
Judge Judge
JAMMU
04.08.2025
Manik
