GHULAM RASOOL MIR Vs. STATE OF JK

JUDGEMENT

(1.) Heard Mr. Rizwan-ul-Zaman, learned counsel for the petitioner and Mr. D.C. Raina, learned AG assisted by Mr. Sajad Ashraf, GA appearing for the respondents.

(2.) The application of the petitioners for reference under Sec. 18 of the J&K Land Acquisition Act (hereinafter referred to as the 'Act') which is pari materia with Sec. 18 of the Land Acquisition Act 1894 (hereinafter referred to as the 'LA Act') has been rejected vide order dtd. 20/4/2016 passed by the Additional Deputy Commissioner/Collector Land Acquisition, Anantnag.

(3.) The petitioners have thus invoked the extraordinary jurisdiction of this Court not only for the quashing of the above order but also for a direction to refer their application as a reference under Sec. 18 of the Act to the Principal District Judge and for the payment of compensation for their acquired land.