LAWS(J&K)-2012-10-13

AGA NASIR ALI Vs. STATE OF J&K

Decided On October 03, 2012
AGA NASIR ALI Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) THIS is an application with a prayer for corrections in the order dated 06.09.2012 passed by this Court. According to the averments made in the application, the total area of land utilized by the State- respondent is 01 Kanal 02 Marlas whereas in the order the total area has been shown to be 04 Kanals 02 Marlas.

(2.) NOTICE of motion. Mr. Athar Hussain accepts notice.

(3.) HOWEVER , Mr. Naik, learned counsel for the non-applicant has brought to our notice the status report dated 17.12.2011 filed by the Deputy Commissioner, Anantnag. According to para 1 of the status report, land measuring 04 Kanals 02 Marlas comprised in Khasra no. 344/182 situated at Village Mamal Tehsil Pahalgam belongs to the writ petitioner-appellant and the same has been occupied by the Executive Engineer, MHP Pahalgam for construction of Mini Hydel Project, Pahalgam. Again, a reference has been made to paras 8 and 11. Mr. Naik has also drawn our attention to paras 6, 7 and 9 of the written statement of the State filed in response to the writ petition.