KRISHAN SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sh. Rajdeep Singh Thakur, learned counsel for the petitioners; and Sh. Ravinder Gupta, learned AAG appearing for respondents 1 to 3 and Sh. S S Nanda, learned Senior AAG for respondent No.4.

(2.) The petitioners claim that they are residents of Village Batroo, Tehsil Pogal Paristan (Ukhral) in District Ramban and are owners of land measuring 2 kanals and 3 marlas with nine walnut trees.

(3.) They allege that the aforesaid land with trees was utilized by the Government in the year 2012-13 for the construction of multi-purpose community hall in Village Batroo but without any lawful authority. The land was not acquired and no consent of the petitioners was taken to use it. The petitioners were not even paid any compensation.