HABIB RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner

(2.) BY way of this petition, petitioner projects and prays for issuance of a writ of certiorari for quashing mutation order no: 537 dated 18 -7 -1984 passed by respondent no. 4, order dated 2 -6 -1988 passed by respondent no. 3 in file no : 742 and order dated 30 -11 -1992 passed by respondent no. 2 in file no 2312. Petitioner has also prayed for issuance of writ of mandamus directing the respondents 1 to 4 to treat the petitioner as owner of land in question as per section 8 of the Agrarian Reforms Act of 1976.

(3.) THE facts in brief which have given rise to the present petition are that one Syed Mohammad Syed S/0 Syed Mubarak Shah R/0 Takia Magam, Anantnag is the owner of land measuring 14 kanals and 14 marlas covered under survey no: 37/Min (4 Kanals, 8 Marlas), survey no ; 46/Min (2 kanal 10 Marlas), under survey no 101 situate at Takia Magaa, Anantnag. It is further averred that by virtue of mutation order no: 484 passed under section 4 of the Agrarian Reforms Act the rate of rent for this land was fixed l/4th of the produce annually.