ABDUL RASHID WANI Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. B. A. Misri, learned counsel for the petitioner and Mr. M.A.Chashoo and Ms. Asifa Padroo, learned AAGs, for the respondents. The pleadings exchanged between the parties have also been purused.

(2.) The petitioner claims that his predecessors in interest were owners of land measuring 7 kanals and 18 marlas of survey no.525 situate at Mouza Kangan, District Ganderbal. The said land was forcibly taken over for the police station way back in the year 1953 without acquiring it and without paying the compensation.

(3.) The petitioner has thus filed this writ petition seeking a direction that the respondents be directed to handover the possession of the said land or in the alternative to initiate proceedings for acquisition of the said land and to pay compensation or rental compensation for the use and occupation of the said land ever since then.