BALDEV SINGH Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) The petitioners in the instant petition, filed under Article 226 of the Constitution, have implored for the following reliefs:-

(2.) The facts under the shade and cover of which the aforesaid reliefs have been prayed are that the respondent 6 herein, namely, Behari Lal being a refugee of 1947 had been allotted an evacuee land measuring 2 kanals 3 marlas covered under Survey No. 172 (old), 265 (new) situated at Village Thikirian, Tehsil R.S. Pura pursuant to Govt. Order No. 578/C of 1954 followed by attestation of Mutation No. 13 dtd. 29/2/2000 conferring occupancy rights on him pursuant to Sec. 3-A of the J&K Agrarian Reforms Act, 1976 (for short "the Act of 1976")

(3.) It is being stated that the petitioners herein purchased the occupancy rights of the said land measuring 2 kanals 3 marlas from the said respondent 6 herein vide sale-deed dtd. 6/4/2000, whereupon Mutation No. 14 dtd. 10/4/2000 came to be attested in their favour (hereinafter for short "the land in question").