SURJEET SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The first grievance of the petitioners is with regard to the fact that the official respondents have not conferred powers upon respondent No. 2, under sec. 18 of the Agrarian Reforms Act, 1976, so as to decide the appeal pending before him. Learned counsels for the respondents, during the course of arguments, have produced Government order No. 153-JK(GAD) of 2022 dtd. 10/2/2022 by virtue of which one officer has been posted as Additional Deputy Commissioner, Jammu and pursuant to SRO 512, the Additional Deputy Commissioner, has been conferred power as Commissioner under the said Agrarian Reforms Act. So far as this grievance of the petitioners is concerned, the same stands redressed. The aforesaid Government order is placed on record.

(2.) The other grievance is with regard to the changing of the nature of the land under dispute. The said grievance can be taken care of by the appellate authority by laying an appropriate motion and in the event, any such motion is made, the Additional Deputy Commissioner shall consider and decide the same preferably within a period of one month. It is expected that respondent No. 2 shall also make all possible efforts to dispose of the main matter as well preferably within the period of two months.

(3.) Disposed of.