AMINA BEGUM Vs. STATE OF J AND K

JUDGEMENT

(1.) This appeal under Clause 12 of Letters Patent Appeal is directed against the judgment dtd. 18/3/2019 passed in OWP No. 951/2012 titled Mst. Amina Begum Vs. State of J&K and Ors., whereby the writ petition filed by the petitioner seeking compensation for the land measuring 37 kanals and 8 marlas situated at village Chaki Sheera Tehsil Khan Sahab District Budgam falling under different Khasra numbers under unauthorized occupation by the Department of Horticulture, has been dismissed.

(2.) The said writ petition of the petitioner has been dismissed primarily on two grounds:

(3.) Before adverting to the grounds of challenge urged by Mr. Qayoom, learned counsel for the Appellant, it is necessary to give brief resume of the factual antecedents leading to filing of the petition.