TALAT KOUSER Vs. UT OF J&K

JUDGEMENT

(1.) The institution of this writ petition came to take place on 9/2/2021 whereby four petitioners all being sons of late Sh. Ghulam Rasool Hamal came forward seeking writ of mandamus to the following effect:

(2.) The cause of action for the petitioners to come forward with the present writ petition is relatable to land acquisition award No. ACR/LA/2014/539-44 dtd. 8/9/2014 passed by the Collector Land Acquisition, (Assistant Commissioner Revenue), Kishtwar in terms whereof 127.17 1/2 kanals of land came to be acquired for widening of the National Highway from Hasti (Bazdar Basti) to Malipeth, village Kishtwar, tehsil & district Kishtwar.

(3.) Acquired land of 127.17 1/2 kanals was spread in different khasra numbers of village Kishtwar. The total compensation assessed and payable for 127.17 kanals of acquired land came to be Rs.9,78,05,039.00.