PURI SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) The writ petition is disposed of at this stage with the consent of learned counsel for the parties.

(2.) The reference in terms of Section 18 of the Land Acquisition Act was disposed of by the court of learned Second Additional District Judge, Jammu vide order dated 28.09.2017. The application filed by the applicant therein, namely, Teja Singh came to be dismissed for want of evidence by virtue of the aforesaid order.

(3.) Through the medium of the present petition filed by the sons of Teja Singh, the direction is sought for quashment of order dated 28.09.2017 (supra) with a further direction to grant opportunity to the petitioners to produce the evidence so as to substantiate their case before the reference court. It is submitted in the petition that the father of the petitioners could not pursue his case before the court of Second Additional District Judge, Jammu as he was bedridden and had, therefore, no opportunity to contact his client during the proceedings. The reference court has dismissed the reference for want of evidence.