BANSI LAL GUPTA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner seeks quashing of order No.VC/742-50/PS dtd. 21/9/2006, issued by respondent No. 2, whereby, the allotment of petitioner's land in Khasra No. 62, measuring 6 kanals and 13 marlas situated at village Deeli, Tehsil and District Jammu, has been cancelled.

(2.) The Jammu Development Authority allotted land measuring 6 kanals and 13 marlas bearing Khasra No. 62 in village Deeli, Tehsil and District Jammu to the petitioner vide order No. JDA/DLH/647 dtd. 11/12/2002. Pursuant to the said order dtd. 11/12/2002, the petitioner deposited the cost of total land determined at the rate of Rs.1.00 lac per kanal i.e. Rs.6,65,000.00 before the Authority, which was duly accepted vide receipt dtd. 11/12/2022. Thereafter, the petitioner remained in continuous possession of the allotted land and has also made improvements on the same.

(3.) The allotment of land made in favour of the petitioner was cancelled by the Jammu Development Authority in view of the decision of the Board of Directors as the plots/commercial sites were allotted by the then Vice Chairman Shri Mohd. Aslam Qureshi, without following norms.