NARESH KUMAR VERMA Vs. SHIV RAM

JUDGEMENT

(1.) HEARD learned counsel for respondents who is present and with his assistance record has also been examined.

(2.) BRIEF facts giving rise to this case are that a case was filed by respondents before Trial Magistrate alleging that Shri Shiv Ram respondent is the owner of the land measuring 14 kanals 5 marlas situated in village Sujmatna -Hassan -Bass Tehsil Banihal District Doda. Petitioner No. 2 to 4 are his sons and petitioner No. 5 and 6 are his daughters -in -law. Further case of the respondents as set up in the complaint is that government wanted to construct PWD Shelter Shed for the benefits of the passengers, drivers and conductors. With a view to achieve this object Naih Tehsildar, Ramsu called Shiv Ram respondent directing him to appear before the petitioner who was the then Additional Dy. Commissioner, Ramban on 12th October. 1995.

(3.) PETITIONER thereafter is stated to have asked respondent no. 1 to part with the land in question to the government so as to enable it to construct Shelter Shed. To this demand Shiv Ram did not agree. Petitioner is alleged to have threatened that there is no question of payment of any compensation and further nobody can stop him (petitioner) from constructing shelter shed in question.