SABZAR AHMAD KHAR Vs. UT OF J&K

JUDGEMENT

(1.) Heard Sh. Javid Ahmad Parray, learned counsel appearing for the petitioner and Sh. M.A. Chashoo, learned AAG, appearing for the respondents.

(2.) The grievance of the petitioner in the present writ petition is regarding 9.053 Marlas of land falling under survey No. 550 of Moza Sultanpora Sumbal, Bandipora, District Baramulla.

(3.) The petitioner alleges that he is the owner of the said land and that sometime in the year 2017, the R&B Department took possession of the said land for construction of the long Steel Girder Bridge at Zalpora Sultanpora Sumbal, Bandipora but without acquiring the said land in accordance with any statutory provision or with the consent of the petitioner. The petitioner has not been paid any compensation of the said land ever since then.