STATE OF J&K AND ORS. Vs. BIMLA DEVI

JUDGEMENT

(1.) This appeal is filed against the order made in OWP No. 1030/2001, dated 21.08.2004. The grievance of the appellants is that the respondent was allotted land in the year 1947 and the compensation for acquiring the said land can be determined only under Circular No. Rev. LB-10/80, dated 23.02.1980 of the Revenue Department.

(2.) Learned Single Judge has disposed of the writ petition with a direction to pay the amount of compensation for the acquired, land as permissible under law being an allottee of 1947. Learned Single Judge has not given direction how much amount of compensation was to be paid. Since liberty is given to the appellants to pay compensation as permissible under law, appeal having been filed against the said order the same cannot be entertained.

(3.) This appeal is dismissed and appellants are directed to implement the Writ Court judgment within a period of four weeks.