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Judgment
The petitioner claims that his property and fruit bearing trees were damaged on account of the construction of a four lane road from Chenani to Nashri Tunnel. It is stated that the property of the petitioner has suffered extensive damage due to land slide and that the petitioners are without any shelter whatsoever.
A direction is sought against the respondents to assess the loss occasioned to the house and property of the petitioner. The present petition has been pending since 2016, however, no response has been filed till date.
In that view of the matter, we deem it appropriate to dispose of the instant writ petition with a direction to the Deputy Commissioner, Ramban to constitute a team for assessing the damage, if any, caused on account of the construction activity undertaken for purposes of construction of the road from Chennani to Nashri Tunnel. Thereafter, a copy of the report be furnished to the petitioner and incase of any damage, the assessed amount be paid. The petitioner shall also participate in the said exercise. Let the needful be done within a period of two months from a date a copy of this order along with complete set of paper-book is made available to the respondents.