KULBIR SINGH Vs. UT OF J&K

JUDGEMENT

(1.) It is averred in the petition that the petitioner along with proforma respondents is owner in possession of land measuring 100 kanals under Khasra No.929/857/562 and Khasra No.931/857/62 situated at Village Madoon, Tehsil Rajpura, District Samba. Further, it is averred that the father of petitioner had bequeathed the said property by way of Will in his favour, however, there is litigation pending with regard to the said property.

(2.) The grievance of petitioner is that the Block Development Officer, Tehsil Rajpura along with revenue officials and other men illegally intruded into the aforesaid land of petitioner and without adopting due process of law as also without taking the consent of petitioner started digging the earth forcibly, dumped sand, bajri, stone etc. and also uprooted and taken away hundred numbers of sheesham and kikar strees standing thereon for carving out a road to be constructed by the Rural Development Department. The petitioner also lodged a complaint before SDM Ghagwal but nothing happened. Hence, the present petition.

(3.) Today, when the matter was taken up for consideration, learned counsel appearing for petitioner stated at the Bar that the petitioner would be satisfied if the official respondents are directed not to interfere into the land-in-question without following the due process of law. His statement is taken on record.