MUZZAFAR AHMED BEIGH Vs. STATE OF J&K

JUDGEMENT

(1.) The three petitioners are brothers and have preferred this writ petition for the quashing of the notification dtd. 12/4/2008 issued under Sec. 4(1) of the Jammu and Kashmir Land Acquisition Act, 1996 (hereinafter referred to as 'the Act'); quashing of the notification dtd. 28/7/2010 issued under Ss. 6 and 7 of the Act; quashing of the notices dtd. 29/7/2010 issued under Ss. 9 and 9A of the Act; and for the quashing of the final award dtd. 27/7/2011 passed under Sec. 11 of the Act. A further prayer has been made that the respondents be restrained from dispossessing the petitioners from their land/house.

(2.) The petitioners claim ownership and possession of 18 marlas of land of Khasra No. 459 situated in Mouza Birshalla Tehsil and District Doda.

(3.) It is stated that out of the aforesaid 18 marlas of land, 10 marlas of land is a vacant piece of land whereas on the remaining 8 marlas, two houses of the petitioners exist.