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Judgment
Through the medium of this writ petition, the petitioner is seeking a direction to the respondents, more particularly Collector Land Acquisition
(Additional Deputy Commissioner), Reasi, respondent No. 2 herein, to forthwith release the assessed amount of compensation in favour of petitioner
to the extent of her share in the acquired land, which the respondents had taken for the construction of office accommodation and duty rooms in
connection with construction of Chenab Bridge between Bakkal and Kouri, at viiiage Sermeghan, Reasi.
It is submitted that the land acquisition proceedings were initiated in the year 2014 for the acquisition of land measuring 08 Kanal 10 Marlas.
Further, it is submitted that respondent no. 2 passed the award bearing No.COL/LA/ADC/RSI/18-19/28-35/NSQ dated 23-06-2018, whereby total
amount of Rs. 34,68,000/- was awarded in favour of petitioner and other co-sharers, but for the last about three years the respondents have not
released the amount of compensation to the extent of the share of petitioner in the aforesaid property, despite the petitioner approached the
respondents time and again.
At this stage learned counsel appearing for the petitioner stated at the Bar that the petitioner would be satisfied if a direction is issued to the
respondents to release the amount of award to the extent of share of the petitioner in the aforementioned property at the earliest. His statement is
taken on record.
Accordingly, without expressing any opinion on the merits of the case, we deem it proper to disposed of the petition with a direction to the
concerned authority to consider and release the amount of award to the extent of share of the petitioner in the aforementioned property at the earliest,
of course under rules and on the basis of award. Ordered accordingly. Connected CM accordingly stands disposed of.