MOHINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, through the medium of this petition filed under Article 226 of the Constitution of India read with Sec. 103 of the Constitution of Jammu and Kashmir, seek a direction to respondent Nos.1, 3 and 6 to vacate their land measuring 1 Kanal and 15 Marlas falling under Khasra No.359 min (now renumbered as Khasra No.444 under New Land Settlement Scheme) situated at Mouza Khellani Tehsil and District Doda, as the aforesaid land has been illegally trespassed and used by the respondent No.3 to 6 since 1991. Additionally, a direction is also sought for payment of compensation amounting to Rs.2,000.00 per month for illegal use and unauthorized occupation of the said land.

(2.) Brief facts of the case are that:

(3.) Inaction on part of the respondents not to hand over the possession of the land or pay any compensation/rent forced the petitioner's deceased father to knock portals of this Court by filing the present petition and on the strength of grounds taken in it, the aforesaid relief has been sought by the petitioner, which is now claimed by the legal heirs of the deceased petitioner.