Gafoor Ahmad And Others vs Piysh Singla Principal Secretary ...
2025 Latest Caselaw 809 J&K

Jammu & Kashmir High Court

Gafoor Ahmad And Others vs Piysh Singla Principal Secretary ... on 12 August, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                Sr. No. 11



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

CCP (S) No. 11/2024 in
OWP No. 699/2012

Gafoor Ahmad and others                                       .....Appellants

                    Through: Mr. Dinesh Dogra, Advocate vice
                             Mr. Vishal Goel, Advocate

               Vs

Piysh Singla Principal Secretary Revenue Deptt and others
                                                            ..... Respondents

                    Through: Mr. Sumant Sudhan, Advocate vice
                             Mr. Vishal Sharma, DSGI
                             Ms. Chetna Manhas, Advocate vice
                             Ms. Monika Kohli, Sr. AAG

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

12.08.2025

1. In terms of judgment dated 29.05.2023, the

respondents/contemnors were directed to complete the Acquisition

proceedings with regard to the land of the petitioners within a

period of six months. However, it seems that the acquisition

proceedings have not been concluded even after a lapse of more

than two years.

2. The series of status reports filed by the respondents would

indicate that indenting department had completed the requisite

formalities but the matter is pending at the end of Deputy

Commissioner, Jammu, who, in his latest status report dated

11.07.2025, has submitted that certain clarifications were sought

from the Divisional Commissioner, Jammu, which were responded

to vide communication dated 17.07.2025.

3. From the facts which emerge from the status reports, it seems

that the matter is languishing with the Deputy Commissioner,

Jammu/Divisional Commissioner, Jammu, as a result of which the

petitioners are unable to get the fruits of the judgment passed by

the writ court.

4. In view of the above, both Divisional Commissioner, Jammu as

well as Deputy Commissioner, Jammu shall appear before this court

on next date of hearing and explain as to why judgment of the writ

court has not been implemented in letter and spirit even after a lapse of

more than two years from the date it was passed. Copies of this order

be forwarded to the Deputy Commissioner, Jammu and Divisional

Commissioner, Jammu for information and compliance.

5. List on 27.08.2025.

(SANJAY DHAR) JUDGE JAMMU 12.08.2025 Mahavir