DEVINDERA NATH GIRI Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Sh. Aditya Gupta, learned counsel for the petitioner and Sh. S.S.Nanda, learned Senior Additional Advocate General appearing for the respondents.

(2.) We have perused the affidavit filed on behalf of the Police Department, i.e., respondent No. 6 as well as the report submitted by Sh. Nanda.

(3.) The petitioner by means of this writ petition is claiming payment of compensation as per the award passed by respondent No. 3 on 29/10/2008 in respect of the land that was acquired.