NOOR HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sh. H.C. Jalmeria, learned counsel for the petitioners and Sh. Adarsh Sharma, learned counsel for the respondents.

(2.) The petitioners by invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India want that the record of land acquisition proceedings conducted by the respondents in respect of land comprised in Khasra No. 151 measuring 33 kanal and 18 marlas situate in village Majeen of Tehsil and District Jammu may be summoned and the proceedings thereof be quashed.

(3.) The petitioners in filing this writ petition have nowhere mentioned and stated as to when the proceedings for acquisition were initiated or the dates of the various notifications issued under the Act for acquiring the land. The notifications in this regard have also not been brought on record.