PREM SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner is aggrieved and has challenged the following communications/certificate:

(2.) The impugned communications have been assailed by the petitioner, primarily, on the ground that the subject land measuring 2 kanals falling under Khasra No. 96 is being forcibly taken over by the respondents without adopting any due process of law. It is claimed that the petitioner is an occupancy tenant of the subject land and, therefore, is entitled to compensation, should the respondents decide to acquire the said land.

(3.) With a view to appreciating the grievance of the petitioner, as projected by him in this petition, it is necessary to notice few material facts.