BALKRISHAN Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) The present LPA has been preferred against judgment and order dated 27.02.2015.

(2.) Briefly stated, the material facts are as under:

(3.) Acquisition proceedings were initiated by the Collector, Land Acquisition (SDMP Bhaderwah) and in that regard a notification dated 22.12.2006 under Sec. 4(1) of Jammu and Kashmir Land Acquisition Act, 1990 (for short the Act of 1990) appears to have been issued whereby 57 kanals 8 marlas of land situate at Village Sungli, Tehsil Bhaderwah, was proposed to be acquired for a public purpose, i.e., Construction of a University Campus.