GIRDHARI SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) Heard Sh. Jagpaal Singh, learned counsel for the petitioner and Sh. S.S.Nanda and Sh. H.A. Siddiqui, Senior Additional Advocate Generals for the respondents.

(2.) The petitioner, by means of this writ petition prays that the respondents be restrained from causing any interference in the possession and occupation of the petitioner over land measuring 02 kanals 06 marlas of Khasra No. 2140 village Borthain Tehsil and District Kathua and that they should not forcibly evict the petitioner from the said land. A further prayer has been made that the respondents should be restrained from raising construction of any building of Primary Health Centre without adopting the due process of law and that alternatively permanent employment/substantive appointment may be granted to one of the family members of the petitioner in case the land is required for the construction of the building of the Primary Health Centre.

(3.) The pleadings reveal that the aforesaid land of the petitioner has not been acquired. If the land has not been acquired, the petitioner is not entitled to any compensation or any employment in lieu of the compensation.