SHEIKH ALI Vs. STATE

JUDGEMENT

(1.) Order dated 31st October, 2009 passed by the Assistant Commissioner (Revenue), Assistant Collector 1st Class, Kargil, as also Order dated 29th December, 2011 passed by the Financial Commissioner (Revenue) J&K, Srinagar are called in question in this Writ Petition.

(2.) The Assistant commissioner, Revenue, Kargil in terms of impugned order, directed the petitioners to pay rent @ = of the produce of fodder of land measuring 21 Kanals and 15 Marlas covered under Survey Nos 1694/1501/731 situated at Thasgam to the Management Committee. In the event of non-payment of rent, Management Committee was permitted to take over the possession of the land.

(3.) The said order was challenged in a Revision Petition before the Divisional Commissioner/Additional Commissioner, Kashmir. The Management Committee filed revision petition before the Financial Commissioner, J&K, Srinagar in respect of proceedings initiated by Additional Commissioner, Kashmir, which petition was allowed and petitioners were given liberty to challenge the order before the concerned Collector.