AIJAZ AHMAD WAWA Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. Mohammad Ashraf Bhat, learned counsel for the petitioner and Mr. M. A. Chashoo, learned AAG, for the respondents.

(2.) The petitioner alleges that he is the recorded owner in possession of land measuring 8 kanals 4 marlas and 131 Sqft falling under khasra nos. 433 (12 marlas), 434 (3 marlas 240 Sqft), 435 (16 marlas), 436 (12 marlas), 437 ( 4 marlas), 438 (17 marlas 90 Sqft) and 439 (18 marlas 135 Sqft).

(3.) The petitioner has preferred this writ petition for quashing of the entire land acquisition proceedings initiated by the respondents in terms of the repealed Jammu and Kashmir Land Acquisition Act, 1990, and for issuance of mandamus commanding the respondents to initiate fresh proceedings for acquisition of the said land in accordance with the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and resettlement Act, 2013.