THORU RAM Vs. UT OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This is a petition by the petitioner seeking a direction to respondent Nos. 1 to 3 to conduct demarcation of his land measuring 17 marlas falling in Khasra Nos.833 & 834 situated at village Kotli Charkan, Tehsil Bishnah

(2.) The grievance of the petitioner is that despite he having approached the Revenue Authorities, time and again, needful has not been done.

(3.) Having heard learned counsel for the petitioner and having regard to the nature of relief prayed for, coupled with the fact that the remedy of the petitioner lies before the Revenue Authorities, this petition is disposed of by providing that the petitioner shall move a formal application seeking demarcation of his land measuring 17 marlas falling in khasra Nos. 833 and 834 situated at village Kotli Charkan, Bishnah before Tehsildar Bishnah within a period of two weeks from today. The Tehsildar, Bishnah shall, on receipt of application, to be filed by the petitioner, conduct the demarcation of the land of the petitioner, either himself or through a team of the officers strictly as per the provisions of the Land Revenue Act within a period of four weeks. It is made clear that before conducting the demarcation, all the stake-holders shall be put to notice and heard in the matter.