JAGJIT SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The issues involved in the instant petitions are analogous and akin to each other as such, are disposed of by this common judgment.

(2.) The petitioners, in the writ petition-WP(C) No. 2546/2021, have prayed for the following reliefs:

(3.) The petitioners, in both the petitions, have questioned order dtd. 9/7/2021 (for short, 'the impugned order') passed by the Deputy Commissioner- Jammu-respondent 2 herein on the premise that their predecessor-in-interest S. Harnam Singh had been in cultivating possession of the land covered under khasra No. 135 measuring 02 Kanal 19 marlas, khasra No. 139 measuring 01 kanal 17 marlas, khasra No. 140 measuring 03 kanal 12 marlas, khasra No. 172 measuring 01 kanal 12 marlas (total 10 kanals) and khasra No. 139 measuring 02 kanal 01 marla, khasra No. 143 measuring 03 kanals 11 marlas, Khasra No. 113 measuring 02 kanals 08 marlas, khasra No. 128 measuring 08 kanal 01 marlas (total 16 kanals and 01 marlas) situated at Chak Phagwari, Tehsil at present Pargwal (earlier Akhnoor), District Jammu.