GARIB DASS Vs. TEHSILDAR, KATHUA

JUDGEMENT

(1.) Learned counsel for the parties stated that the amicable settlement could not fructify. It being so, heard learned counsel for the parties. Perused the entire records, as available.

(2.) By medium of this Letters Patent Appeal, judgment dated 14.9.2001 dismissing OWP No. 566/2000 is assailed.

(3.) By virtue of the judgment impugned, learned Single Judge has up-held the order passed by the Revisional Authority (Jammu and Kashmir Special Tribunal) by observing that in view of Sec. 4 (2) (c ) and the Schedule-II of the Agrarian Reforms Act (hereinafter referred to as the Act ), land allotted to a displaced person is exempted from the operation of the Act .