YOUSUF WANI Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) THE petitioner in this petition, styled as a writ petition under Article 226 of the Constitution of India read with Section 103 of the Constitution of Jammu and Kashmir, is seeking the following reliefs:

(2.) THE case of the petitioner is that consequent upon the aforesaid negotiated settlement, he was compelled to withdraw the court cases filed by him against the respondents and was made to furnish an undertaking to accept the said rates. It is averred that while only 50% of the payments on the basis of the negotiated settlement were released in his favour, the Corporation referred the matter to the Government. The Government constituted a committee which recommended that decision of the Corporation dated 28.06.2002 was justified. Meanwhile, it is averred, the petitioner filed a suit for recovery of money, claiming interest thereon and compensation in lieu of loss caused to him. The particulars of this suit are not given in the petition. The petitioner states to have withdrawn the suit on the assurance of the respondents to settle his claim.

(3.) THEREAFTER , the petitioner is stated to have filed another writ petition, OWP No. 474/2007, for release of his money, wherein, according to the petitioner, the Court made a direction to the Corporation to settle the rates in accordance with rules.