MOHD. AKRAM KHAN Vs. STATE AND OTHERS

JUDGEMENT

(1.) Petitioner has sought, by the medium of instant petition, writ of certiorari to quash the order no. DCB/RA/LC/86/TNG/12/226 dated 5th September, 2012, made by Deputy Commissioner Baramulla, and a writ of mandamus commanding respondents to allot the land measuring 16 marlas falling under khasra no. 690 and 1 kanal and 3 marlas falling under khasra no. 691 in lieu of land falling under khasra no. 3700 situate at Feroz Pora Tangmarg. Petitioner has further prayed for a direction in the name of respondents from demolishing the house and cowshed raised by the petitioner on the said land.

(2.) By the medium of instant writ petition, petitioner pleads to be hailing from Check Feroz Pora, Tangmarg which was devastated due to floods in the year 1992. The village was rendered inhabitable because of such floods. Petitioner pleads that, in the said village, he owned land to the extent of 1 kanal and 19 marlas under survey no. 3700 of village Ferozpora.

(3.) Petitioner because of the said floods had to leave his native village and, as such, he occupied the equal portion of land viz. 1 kanal 19 marlas in the same village a little far with the assistance of respondent no. 5. He has made some construction also on the said piece of land.