KULDEEP SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) In the instant petition filed under Art. 226 of the Constitution of India, the petitioner implores for the following reliefs;

(2.) The background facts under the shade and cover of which the petitioners implore for the reliefs aforesaid in brief as stated in the petition are that the petitioners fore fathers had been in cultivating possession of barren State land 50 years back. It is being stated that the petitioner No. 1 has been in cultivating possession of 7 Kanals of land covered under Khasra No. 859, petitioner No 2 in cultivating possession of land measuring 5 Kanals 5 Marlas under Khasra No. 1787/106 (after settlement Khasra No. 1609) and petitioners 3 and 4 in cultivating possession of land measuring 8 Kanals 15 Marlas covered under Khasra No. 1876/75 (after settlement Khasra No. 242) and petitioner No. 5 in cultivating possession of land measuring 8 Kanals 3 Marlas under Khasra No. 724 situated at village Salehar, Tehsil R. S. Pora now Tehsil Bishnah.

(3.) It is being stated that prior to be in cultivating possession of the aforesaid land, the petitioners grand-fathers and after their death, their fathers have been in cultivating possession of their aforesaid respective lands and same had been recorded in the relevant revenue records as well.