RAJ KUMAR SHARMA Vs. COLLECTOR AGRARIAN REFORMS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the pleadings and examined the record.

(2.) The present writ petition is addressed for challenging the legality and validity of an Order no. DC/Rsi/15-16/1609-10/SQ dtd. 25/8/2015 passed by the respondent no. 1- the Collector Agraian Reforms (Assistant Commissioner Revenue) Reasi.

(3.) The petitioner is in use and occupation of 4 kanals 8 marlas of land falling under khasra no. 1462/1314 situate at village Mari, tehsil and district Reasi. The recorded original owner of the said land is said to be one Nikka, son of Sh. Tej Ram, resident of Nai Basti Rassi Mari, tehsil and district Reasi. The petitioner's use and occupation of the said land is by reference to an agreement to sell dtd. 25/9/2007 executed between him and the said original owner Sh. Nikka. Thus the possession of the petitioner over the said land is free from factual dispute.