KARIM BHAT Vs. STATE OF J AND K

JUDGEMENT

(1.) PETITIONERS have sought indulgence of this Court for issuing writ of certiorari for quashing notification No. DCB/LA/PATT/32 dated 03.03.2004 and notice No. Rev -(LAK)32/4 dated 17.08.2004 so far it effects the rights of the petitioners and also for commanding the respondents not to acquire land of the petitioners description of which is given in the writ petition.

(2.) IT is averred in the petition that petitioners are owners in possession of land measuring 25 kanals 1 marla and the said land is Aabi -Awal meant for paddy growing and cannot be used for any other purpose. It is further averred that petitioners will be deprived of source of livelihood if the land in question is acquired. Further they have averred that Shamilat and Kach -charai land is available which could be acquired instead of land of the petitioners.

(3.) ADMIT . With the consensus of learned Counsel for parties, this petition is taken up for final adjudication.