NAZIR AHMAD SHAH Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) Heard Mr. D. C. Raina, learned AG assisted by Mr. Sajad Ashraf, learned GA. for respondent Nos. 1 to 6 and 8, Mr Tahir Majid Shamsi, learned ASGI for respondent No. 7 and Mr. Manzoor Ahmad Dar, learned counsel for respondent No. 9.

(2.) The dispute in the present writ petition is regarding acquisition of 7 marlas of land falling under Survey No. 2013/415 min jumla at estate Zainakote Shalteng, Srinagar. The petitioner in filing the writ petition WP (C) No. 1706/2020 has prayed for the following reliefs :-

(3.) Learned counsel for the petitioner very fairly in the beginning itself submitted that he does not intend to press prayer No. 1 and 2 and that he is confining his arguments only in respect of prayer No. 3 or the alternative prayer No. 4. In other words, the petitioner through the medium of this writ petition only wants that the respondents be restrained from transferring the land in question in favour of the Gurduwara Damdama Sahib or mutating its name and that the entire process of acquisition be declared as illegal and ultra vires.