NISSAR AHMAD KEEN Vs. DIV. COMMISSIONER, KMR.

JUDGEMENT

(1.) In this petition, petitioner has sought a direction in the nature of writ of mandamus, directing the respondents to re-consider the application of the petitioner for conferment of ownership rights under the provisions of Jammu and Kashmir State Lands (vesting of ownership to the occupants) Act, 2001, hereinafter referred to as the Act. It may be noted that a Division Bench of this Court in Public Interest Litigation No. 19/2011, titled S.K. Bala v. State of J&K & Ors. has declared the said act unconstitutional, null and void.

(2.) In that view of the matter, the writ prayed for cannot be issued. The writ petition is therefore, devoid of any merit and is, accordingly, dismissed.