UNION OF INDIA Vs. MOHAMMAD ASHRAF RATHER

JUDGEMENT

(1.) By the present appeal, the appellant, Union of India, for short UOI, challenges and seeks the setting aside of the Judgment dated 12.10.2017, for short impugned judgment, passed by the learned Single Judge, in a writ petition, OWP no. 1947/2015, titled Mohammad Ashraf Rather v. Union of India and others, inter-alia on the grounds that the impugned judgment is factually incorrect and legally unsustainable.

(2.) This Court, on 10th September, 2018, has stayed the further proceedings in the contempt petition no. 39/2018 arising out of OWP no. 1947/2015 with a stipulation that the entire awarded amount is deposited before the Registry in terms of order dated 12.10.2017 within two weeks and on being deposited the amount be kept in fixed deposit initially for a period of six months.

(3.) In compliance to the direction dated 10th September, 2018, the appellants deposited an amount of Rs. 14,27,326/- with the Registry out of which an amount of Rs. 5.00 lacs was ordered to be released in favour of the respondent in terms of order dated 11th July, 2019.