SHEIKH REYAZ HAMID Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Sh. R.K.S.Thakur, learned counsel for the petitioners and Sh. S.S.Nanda, learned Senior Additional Advocate General for respondent Nos. 1 to 5 and Sh. Vipan Gandotra, learned counsel for the respondent No. 6.

(2.) The petitioners are 38 in numbers. All of them are aggrieved by the acquisition of their land measuring about 49 kanals and 17 marlas situate in village Devgole Tehsil Banihal District Ramban which has been notified for acquisition for the four lanning of the National Highway.

(3.) The petitioners have thus invoked the extra-ordinary writ jurisdiction of this Court seeking for quashing of the following:-