GH. AHMAD AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) In OWP No. 228/2002, petitioners have questioned the Govt. Order No. Rev (S) 92-02 dated 23rd April, 2002 so far it governs mutation No. 295 dated 26th Dec., 1987 and they have also sought writ of mandamus commanding the Senior Superintendent of Police, Crime Branch, Srinagar to conduct investigation in the matter and Revenue Department be directed to pay the amount of compensation in terms of mutation No. 295 dated 26th Dec., 87.

(2.) In OWP No. 229/2002, same relief is sought but only mutation No. is 292.

(3.) In OWP No. 04/2006, petitioners have sought writ of certiorari quashing the Orders dated 18th Nov., 2000, 8th May, 2000 and 8th August. Besides a direction be given to respondent No. 3 not to deprive the petitioners of his legitimate rights in respect of mutation orders dated 26th Dec., 87. It is profitable to record herein that petitioners have already questioned mutations 292 and 295 dated 26th Dec., 87 and Govt. Order No. Rev(S) 92-02 dated 23rd April, 2002.