HARSARAN SINGH MAINI Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the precise case set up by the petitioner is that he is owner in possession of land measuring 7 kanals comprised in Khasra No. 8 situated at Village Pandori, Tehsil and District Kathua and he apprehends that respondents may in the garb of demarcating Mineral Blocks may also take over the land of the petitioner without following due process of law.

(2.) On this petition coming up for consideration on 29/2/2016, this Court while issuing notice to the respondents also provided by way of interim arrangement that respondent Nos. 2 and 3 shall not initiate any mineral process by auctioning the aforesaid land and that respondent No. 3 shall ascertain the Khasra number of the aforesaid land of the petitioner as may be identified by him.

(3.) On being put on notice, respondent Nos. 1 and 2 have filed their objections and the stand taken by the respondents in Para-4 is that so far as the land owned and possessed by the petitioner is concerned, the same is not part of any mineral block identified by the respondents for exploitation of minor minerals and that subject land is in the possession of the petitioner over which he has already installed a stone crusher.