Dharmi Devi & Ors vs Arun Kumar Mehta & Ors
2025 Latest Caselaw 1038 J&K

Jammu & Kashmir High Court

Dharmi Devi & Ors vs Arun Kumar Mehta & Ors on 25 February, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                Sr. No. 34
                          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                          AT JAMMU

                  CPOWP No. 53/2012 in
                  OWP No. 852/2002

                  Dharmi Devi & ors.                                      .... Petitioner/Appellant(s)

                                                Through:-    Mr. RKS Thakur, Advocate

                                          V/s

                  Arun Kumar Mehta & ors.                                          .....Respondent(s)

                                                Through:-    Mr. Adarsh Bhagat, GA vice
                                                             Mrs. Monika Kohli, Sr. AAG

                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                                         ORDER

25.02.2025

Mr. RKS Thakur, learned counsel for the petitioners submits that

in terms of the judgment dated 21.10.2008, the petitioners have received

left over ex-gratia relief which was offered to them. He further submits

that the judgment stands complied with to that extent only, however, the

direction with regard to compensation on account of the damages

caused to their properties in terms of the assessment, has not been

complied with till date.

Let compliance report in this regard be filed by or before the next

date of hearing.

List on 08.04.2025.

(SINDHU SHARMA) Judge JAMMU RAM MURTI/PS 25.02.2025