ASHISH SHARMA AND ANR Vs. STATE AND ORS

JUDGEMENT

(1.) Pursuant to our order dated 3rd of December, 2018, a status report dtd. 12/12/2018 has been filed which is accompanied by an affidavit of Mr. Pawan Singh Rathore, Vice-Chairman, Jammu Development Authority (JDA).

(2.) In paragraph No.3 of the status report, the JDA has disclosed as follows:

(3.) In the said status report, it has been stated that despite repeated requests to the Revenue staff of the State Government, the steps for demarcation are not being completed and large extent of land is yet to be handed over to JDA.