BASHIR AHMED Vs. STATE

JUDGEMENT

(1.) Land measuring 1 kanal, comprised in Khasra No. 46 of Village Mohra Kenthi, Dharsown, Bhunjwah, Kishtwar along with a Building, is stated to have been donated by the petitioner to the Education Department of the State Government to run EVS/EGS Centre/School therein.

(2.) The grievance projected by the petitioner is that the official respondents had decided to shift the EVS/EGS Centre/School to Chamoti, at the instance of respondent Nos. 6 to 8, without any justifiable reason and that being inconvenient to the people of the area particularly to the Gujjar Community, which was a Socially, Educationally and Economically Backward Class, directions were warranted to stop the shifting of the School.

(3.) According to the respondents, the petitioner had donated only 1 kanal of land and not the Building as alleged in the Petition. The petitioner was demanding rent in respect of the property donated by him where EGS Centre which was later converted to Primary School had been functioning.