BARKAT BIBI Vs. SPECIAL TRIBUNAL, J&K, JAMMU

JUDGEMENT

(1.) THIS appeal arises from the judgment and order of learned Single Judge dated 24.11.2004 passed in OWP No. 168/2001 by virtue of which the writ petition preferred by the appellant was dismissed.

(2.) PETITIONER approached the writ court seeking a direction to quash the order of respondent No. 1 ( J&K Special Tribunal, Jammu ) dated 05.03.2001 by which the restoration order dated 02.02.1980 passed by the Custodian and order dated 16.02.1995 passed by Custodian General affirming the order of Custodian under section 8 of the Evacuees (Administration of Property) Act, have been set aside.

(3.) THE dispute pertains to the devolution of the right of non -occupancy tenancy held by Jumma on the appellant -daughter on the death of the deceased - tenant who was killed in the disturbances of 1947.