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Judgment
Respondent No.3- Chief Education Officer Kupwara, has admitted utilization of 15 marlas of land comprising under survey No. 976-min of the
petitioner for construction of Government building for Boys Higher Secondary School, Villagam, District Kupwara. It is further admitted that no
compensation has been paid to the petitioner till date and the land is yet to be transferred and recorded in the name of Education Department. The
reply further reveals that the denial of compensation has reference to the petitioner having remained silent for long over period.
In view of the admission made by the Education Department it has become necessary to have an affidavit of respondent no. 6 indicating the steps
taken for acquisition of the land of the petitioner utilized for the construction of the aforesaid building and consideration of engagement of the petitioner
as casual worker in terms of SRO 520 of 2017. The needful shall be done within two weeks.
Pendency of the writ petition and the order passed today shall not come in the way of the Deputy Commissioner, Kupwara, to have this matter settled
out side court for payment of adequate compensation providing of employment in terms of the rules governing the filed.
List on 16th May 2022.