VIRENDER PANDOH Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Sh. Rahul Bharti, senior counsel assisted by Ms. Zoya Bhardwaj, learned counsel for the petitioner and Sh. D. C. Raina, Advocate General assisted by Sh. F. A. Natnoo, learned Additional Advocate General.

(2.) The petitioner through the medium of this writ petition under Article 226 of the Constitution of India prays for issuance of an appropriate writ in the nature of the mandamus commanding the respondents to produce the entire record of the acquisition of land in connection with the Award No. COL/ADC/Rsi/12/304 dtd. 6/8/2012 and to declare the said proceedings as null and void in respect of the petitioner's land measuring 22 kanals comprising Khasra No. 298 min and 299 min situate in Village Kotla Reasi.

(3.) The petitioner inter alia contends that the notifications issued under Sec. 4 and 6 of the Jammu and Kashmir Land Acquisition Act 1990 (hereinafter referred to as 'the Act') were not issued by the competent authority and that no satisfaction of the Government was recorded for acquiring the said land and as such, the entire proceedings stand vitiated in law.