ABDUL QADOOS Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The petitioners are seeking compensation by way of damages caused to their land due to development work of road under PMGSY.

(3.) In similar circumstances, on the basis of the letter of the Tehsildar, Phagsoo, dtd. 17/4/2019 addressed to The Sub-Divisional Magistrate (Collector Land Acquisition), Thathri, one another writ petition WP(C) No. 314 of 2021, 'Inhabitants of Village Phagsoo Doda vs. Commissioner Secy.to Govt. PWD (R&B) Deptt, J&K and others' stands disposed of vide judgment and order dated 12.10. 2021.