ANGRAIZ SINGH Vs. ANURADHA GUPTA

JUDGEMENT

(1.) Mrs. Monika Kohli, learned Senior AAG appearing on behalf of the respondents, has produced a communication dtd. 7/11/2025, which reads as under:

(2.) Mr. M. A. Bhat, learned counsel for the petitioners, submits that mutation No. 1211 does not pertain to the land for which the petitioners are seeking compensation.

(3.) He further submits that the appeal pending before the Collector (Deputy Commissioner), Samba, titled Ashok Singh and others v. Nagar Singh and others, relates only to Khasra No. 1467/608 and mutation No. 1211, whereas the land for which compensation is sought pertains to Khasra Nos. 724, 754, 755, and 757, situated at village Katli, Tehsil and District Samba, which are not the subject matter of the said appeal pending before the Additional Deputy Commissioner, Samba.