Shabnam Andrabi And Ors vs Deeraj Gupta And Ors
2025 Latest Caselaw 1908 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shabnam Andrabi And Ors vs Deeraj Gupta And Ors on 31 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                            Serial No.2
                                                                        REGULAR CAUSE LIST


                   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                      AT SRINAGAR

                                                   CCP(D) 3/2024
                                               In [WP(C) 2778/2021]

              Shabnam Andrabi and Ors.                                        ...Petitioner(s)


              Through:              Mr. J.H. Reshi, Advocate


                                                          Vs.


              Deeraj Gupta and Ors                                            ...Respondent(s)

              Through:              Ms. Maha Majeed, Assisting Counsel vice
                                    Mr. Mohsin Qadri, Sr. AAG for R-1 to 3.
                                    Mr. Faheem Nisar Shah, GA for R-5.

               CORAM:
                                HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                                       ORDER

31.10.2025

1. The judgment dated 15th December, 2022 is yet to be

complied with.

2. Mr. Faheem Nisar Shah, learned GA appearing on

behalf of the respondent No. 5-Collector Land Acquisition

(Deputy Commissioner), Anantnag, submits that the Collector

could not proceed with the acquisition proceedings for the

reason that he is yet to receive an indent from the Department

of Forest.

3. Ms. Maha Majeed, learned Assisting Counsel appearing

vice Mr. Mohsin Qadri, Sr. AAG prays for and is granted three

weeks' last and final opportunity to place the indent before the

Collector Land Acquisition and to ensure that requisite funds

are placed at his disposal, so that the process of acquisition

is undertaken by respondent No. 5 within the aforesaid

period, failing which the Commissioner Secretary to the

Government Department of Forest, and the Principal Chief

Conservator of Forest, Jammu/Srinagar, shall appear in

person on the next date of hearing.

4. List again on 16.12.2025.

                                        (SANJAY PARIHAR)    (SANJEEV KUMAR)
                                            JUDGE               JUDGE


                   SRINAGAR:
                    31.10.2025
                   "Mir Arif"