KULWANT SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioner's land measuring 22' x 24' comprised in Khasra No. 1479 min situated at village Arnora Tehsil Doda was taken over by the Public Health Engineering Department of the State Government for construction of a reservoir.

(2.) He has neither been paid compensation nor any other relief in lieu thereof.

(3.) He has approached the Court seeking a command to the respondents to appoint him as Class-IV employee in the State Government in lieu of the acquisition of his land, taking over whereof had deprived him of the only source of irrigation to rest of his land measuring 15 kanals which had been rendered barren in the absence of any other irrigation source therefor.