GH. MOHAMMAD AND OTHERS Vs. MOHD. IQBAL KHANDAY

JUDGEMENT

(1.) On the consensus of the learned counsel for the parties, matter is taken up for final disposal.

(2.) Petitioners claim that they have inherited the land measuring 4 Kanals falling under Survey No. 771, situated at Moza Zewan, Pantha Chowk, Srinagar from one Mst. Mali R/o Zewan, Srinagar.

(3.) It is the case of the petitioners that in the year 1966, the above stated property comprising of land measuring 4 kanals were forcibly taken by the Government for the development of Ply Board Industry.