AB MAJID DAR Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER has pleaded in this petition that he is owner of land measuring 1 kanal and 6 marlas falling under survey No. 112 situate at Humhama, Budgam but the respondents have acquired only 3/4th of the land out of the said land which is against the mandate of section 47 of the Land Acquisition Act, 1934 A.D (for short the Act). He has accordingly prayed that the respondents be directed to either acquire the entire land or else leave it out of acquisition.

(2.) RESPONDENTS have filed reply in which they have resisted the petition on various counts.

(3.) HEARD learned counsel for the parties.