BALVIR SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) This order will dispose of two writ petitions bearing OWP Nos. 2327 and 2331/2018, as common issues of law and facts are involved.

(2.) The facts are being taken from OWP No. 2327/2018. The petitioner had approached this Court praying for the following reliefs :

(3.) As is evident from the pleadings in the instant writ petition, the issue sought to be raised by the petitioner was that he is owner of a piece of plot measuring 11 marlas, where he had constructed his house. The petitioner in OWP No. 2331 of 2018 is owner of a plot measuring 10 marlas, where he claims to have laid plinths for construction of house. It is further pleaded that the government announced construction of ring road from Raya Morh to Nagrota and National Highways Authority of India (NHAI) was assigned the project for execution. The total length of road is 58.2 kilometers. The cost of the project is stated to be about Rs. 2,100/- crores. It is further pleaded that the project is being executed on an Engineering, Procurement and Construction (EPC) basis. The ring road is to pass through 56 villages, 09 tehsils, falling in two districts. The grievance sought to be raised by the petitioner is that the petitioner is being asked to vacate his house though the land in question has not been acquired and no compensation has been paid to them. The petitioner has learnt that meager compensation has been offered to the land owners for their fertile land. It has further been stated in the petition that no notice was served either on the petitioner or on other residents of the village, whose land was acquired.