HANS RAJ Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Sh. R.S.Thakur, Senior Counsel assisted by Sh. Vasharan Thakur, learned counsel for the petitioners, Sh. S.S.Nanda, learned Senior Additional Advocate General for respondent Nos. 1 to 3 and Sh. Ajay Sharma, learned counsel for respondent Nos. 4 and 5.

(2.) The petitioners, all sons of Badloo Kotwal, have preferred this writ petition under Article 226 of the Constitution of India, seeking quashing of the notification dtd. 12/11/2013 issued under Sec. 4 (1) of the Jammu and Kashmir State Land Acquisition Act, 1990 (for short "the Act") and the declaration issued vide notification dtd. 8/7/2015 issued under Sec. 6 of the Act as well as for quashing of all other decisions or acts flowing out of the aforesaid notifications and to restrain the respondents from proceedings ahead with the acquisition of the land mentioned in paragraph No. 2 of the writ petition situate in village Dhanour Tehsil Arnas District Reasi.

(3.) The relief claimed as above by the petitioners in the writ petition is reproduced herein below for the sake of convenience:-