HARBANS LAL Vs. STATE OF J AND K

JUDGEMENT

(1.) Map prepared by Patwari Halqa Raipur Domana on 05.07.1998 which was counter signed by Naib Tehsildar, Jammu on 06.07.1998 in respect of Harbans Lal and Garo Devi- Petitioners' house and common path measuring 107' x 18' leading thereto, was questioned by Vinod Kumar-Respondent No .3, who had purchased land appurtenant to the house of the Petitioners in the year 1999 and 2001, by an Appeal before the Director Land Records (Settlement Officer) Collector, Jammu.

(2.) During the course of consideration of the Appeal, it was found by the Director, on the basis of the spot inspection and the statements of the Villagers, that the path way in Khasra No. 1219 of Village Raipur Domana, leading to the house of the Petitioners, was in existence since 1947, but its width was not 18' as indicated by the Patwari in the site plan. He, accordingly, in the circumstances, held the dimension of the path way leading to the house of the Petitioners as 107' x 8'.

(3.) Aggrieved by the decision of the Director Land Records, the Petitioners have approached this Court by their Writ Petition seeking quashing of the Director's order.