SAINIK COOP. HOUSE BUILDING SOCIETY LTD Vs. STATE

JUDGEMENT

(1.) Kuldeep Singh-respondent No.3's Writ Petition OWP No.932/2006 filed against the State of Jammu and Kashmir, Collector, Land Acquisition, Assistant Commissioner(R), Jammu and Sainik Co-operative House Building Society Limited, Jammu, the appellant, was allowed on December 20,2006 directing Collector, Land Acquisition to conclude the acquisition proceedings regarding land measuring 60 Kanals 10 Marias falling under Khasra No.773-min and 772-min situated at village Sunjwan, Jammu, within three months from the date copy of the order was served upon him, provided the acquisition proceedings had been so initiated.

(2.) The appellant has filed Appeal against the directions of the Writ Court urging, inter alia, that the directions were unsustainable, in that, opportunity of hearing had not been allowed by the Court before issuance of the directions.

(3.) The Appeal being delayed by one thousand two hundred and twenty eight (1228) days is accompanied by an Application seeking condonation of delay in filing the Appeal.