LAKSHMI DEVI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Despite call nobody appears on behalf of even respondent No.1. Respondents Nos. 2 to 4 have already been set ex parte by order of this Court dated 9-6-1980. Neither any objections nor any counter has been filed by respondent No.1.

(2.) Heard learned counsel for the petitioner on merits of the petition.

(3.) By this petition, the petitioner has challenged the order passed by respondent No. 1, vide No. Rev(NDJ) 74/123 dated Aug. 6, 1976 passed vide Government Order No. Rev (NDJ) 228 of 1976 on 12-7-1976 annexed as annexure (B) to the present petition. The petitioner acquired the land in dispute by Government Order No. D. 3644 dated Aug. 3, 1934 by order of the then Revenue Minister under a lease measuring 16 marlas and 4 sirsai situated at Talab Rani Sahiba, Jammu, which was initially granted in favour of the husband of the petitioner Shri Ram Labhya on an annual ground rent of Rs. 5/- and annas two for a period of 40 years. The true copy of the document of lease is annexed herewith as annexure (A) with the petition.