ASHU KUMAR Vs. PROVINCIAL REHABILITATION OFFICER JAMMU

JUDGEMENT

(1.) The petitioner is aggrieved of the non action on part of the Provincial Rehabilitation Officer, Jammu, respondent No. 1 herein regarding his petition for restoration of possession of the allotted land bearing khasra No. 236 measuring 15 kanal and 3 marlas, 236 min measuring 02 kanals 09 marlas, khasra No. 237 measuring 14 kanal and 5 marlas, khasra No. 239 measuring 07 kanal and 3 marlas and khasra No. 279 measuring 12 marlas situated at village Thanda Pani, Tehsil, Sunderbani, District, Rajouri. It is submitted by the learned counsel for the petitioner that the petition for restoration of possession of aforesaid land is pending before the respondent No. 1 since 2016 and it has not been considered and disposed of till date. Learned counsel for the petitioner submits that the petitioner would be satisfied in case a direction is given to respondent No. 1 to consider and decide the said petition expeditiously.

(2.) Mr. Vishal Bharti, learned Dy. AG is not adverse to the submissions made by the learned counsel for the petitioner. He submits that the petition can be disposed of at this stage by directing the respondent Nos. 1 and 2 to decide the petition.

(3.) Respondent Nos. 3 to 6 being not the necessary parties, as such, they are deleted from the array of the respondents.