ROOP KOUR Vs. STATE OF J & K

JUDGEMENT

(1.) Upon joint request of learned appearing counsel for the parties, the instant petitions involving identical issues are taken up together for disposal.

(2.) The reliefs aforesaid are being sought on the premise that the husband of the petitioner being a refugee from POK came into possession of land measuring 41 kanal 19 marlas at village Channi Rama, Jammu, covered under khasra Nos. 10, 34, 42 purported to have been allotted to the husband of the petitioner and is stated to have died on 09.09.2005. The said land is stated to have been acquired by the respondent No. 3.

(3.) It is being stated in the petition that the land so acquired came to be transferred by respondent No. 3 to the Northern Railways instead of utilizing the same for establishment of a Colony namely Trikuta Nagar Housing Colony.