MANDIR PIR BADESAR MAHADEV Vs. C PHON SOG

JUDGEMENT

(1.) PROCEEDINGS taken under Jammu and Kashmir Requisition and Acquisition of Immovable Property Act, 1968 (herein after referred to as the 1968 Act), culminated in issuance of notice under Section 7(1) of the aforementioned Act. For facility of reference, this notice is reproduced below:

(2.) AS compensation was not being paid to the petitioner, he approached this court. The writ petition was disposed of with the following direction

(3.) AS the arbitrator was not appointed in terms of order passed by this court, the petitioner has come to this court. Petition has been filed for initiating contempt proceedings.