ATTA MOHD. KATOCH Vs. J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order dated 6.9.2002 passed in writ petition being OWP No. 612/2002 whereby the petition filed by the appellant-petitioner has been dismissed.

(2.) With a view to understand the controversy in its correct perspective, it is, however, necessary to give in brief a few material facts:

(3.) Vide mutation No. 936, dated 28.7.1981, the Tehsildar, Banihal ordered correction of Girdawari (Sehat kashat) in favour of one Habib Ullah, father of the petitioner/ appellant herein, in respect of land measuring 1 maria under Khasra No. 66 and 1 maria under Khasra No. 1088/67 min situated at Ramsoo Tehsil Banihal