ASHOK KUMAR PADHA Vs. STATE OF J&K

JUDGEMENT

(1.) The instant petitions raise akin and analogous issues, as such, are being taken up for final disposal at this stage.

(2.) In the first place facts those emerge from the petitions in hand are that the petitioners claim to be owner in possession of landed property situated at Village Hut, Katra, District Reasi. Some residential houses are also stated to have been constructed upon the portion of the land being owned and possessed by the petitioners, besides having agriculture land abutting thereto as a source of their livelihood.

(3.) A notification dtd. 11/8/2014 under Sec. 4 of the J&K Land Acquisition Act, SVT. 1990 ( for brevity 'the Act') is stated to have been issued by the respondent No. 5 -Collector Land Acquisition, (Assistant Commissioner (Rev) Reasi) for construction of Heliport at village Hut, inviting therein objections from the land owners/interested persons. The petitioners state to have submitted their objections in response to the said notification.