SUBASH CHANDER Vs. U.T OF J&K

JUDGEMENT

(1.) The petitioner has challenged the acquisition proceedings initiated in respect of his land measuring 14 marlas falling under khasra No. 261/36 min situated at Village Gurah Brahmna in terms of Notification under Sec. 4 of the Land Acquisition Act, 1990 issued on 9/11/2019. Challenge has also been thrown to the final award dtd. 1/12/2020 passed by the Collector, respondent No. 4 herein pursuant to aforesaid notification for acquisition.

(2.) Heard and considered.

(3.) The short controversy involved in this writ petition is as to whether the respondents could have initiated proceedings for acquisition of the land under the J&K Land Acquisition Act after its repeal on 30/10/2019 in terms of J&K Reorganization Act, 2019.