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Chameli Charak vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · Decided on 6 August 2020 · Citation: (2020) 08 J&K CK 0075

HON’BLE JUDGES
Vinod Chatterji Koul, J
RESULT
Disposed Off
CASE NUMBER
Writ Petition (C) No. 1267 Of 2020, Civil Miscellaneous No. 3881 Of 2020
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Judgment

12 paragraphs · 365 words

Vinod Chatterji Koul, J

CM No. 3881/2020

Present application has been filed by the applicants/petitioners for extension of time to deposit the court fee, stamps and affidavit for filing the writ petition.

For the reasons stated in the application, the same is allowed and time is granted to the applicants to deposit the court fee, stamps and affidavit within three days upon removal of the lockdown.

CM stands disposed of.

WP(C) No. 1267/2020

Notice.

Mr. S.S. Nanda, learned Sr. AAG accepts notice on behalf of respondents. accepts notice on behalf of respondents.

In this petition, the petitioner is seeking direction to the respondent Nos. 2 to 4 to conduct demarcation with respect to the land of the petitioners to the extent of their share. It is stated that the petitioners have approached the respondent Nos. 2 to 4 several times and have made several applications for conducting demarcation of their land but the respondents have failed to perform their statutory duty. Para 11 of the writ petition is reproduced as under:-

"That the petitioners have jointly filed applications before respondent no. 2 to 4 and have sought demarcation of the land mentioned above to the extent of their share but the respondents instead of taking action over the matter are dragging their feet in performing their statutory duties. Copies of the applications are enclosed herewith as ANNEXURE - III collectively."

Learned counsel for the petitioners submits that he would be satisfied in case this writ petition is disposed of at this stage with a direction to the respondents to consider and decide the application of the petitioners in accordance with law, to which Mr. S.S. Nanda, learned Sr. AAG has no objection and submits that the writ petition may be disposed of accordingly.

Therefore, in view of the submission of learned counsel for the parties, this writ petition is disposed of with the direction that on petitioners' making application for demarcation, the respondents shall consider and dispose of the same in accordance with law within three weeks from the date such application is filed before the Respondent No. 3-Deputy Commissioner (Revenue) Jammu. A copy of this order be served upon the respondents by the petitioners.