TANVEER GUL Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner is aggrieved of prohibitory order, passed by respondent No. 4 Superintendent of Police (ABP), Vigilance Organization, Kashmir (hereinafter referred to as VOK) Srinagar issued vide No. SP(ABP)/11-FIR-312-19 dated 01.03.2011 prohibiting the petitioner inter alia that she should not sell or transfer her property viz two stored residential house raised over 01 kanal and 14 marlas of land situated at Iqbal Colony Rawalpora, Srinagar and attachment of the said residential house of the petitioner issued in terms of order No. SP(ABP)-FIR-37/2010-10-11-15 dated 22.06.2011, and challenges the same on the grounds detailed out as under:

(2.) On notice respondents 3 and 4 have filed objections wherein the Vigilance Organization has stated that they have received a communication No. Home/229/2010-JSA dated 27.10.2010 from Govt of Jammu and Kashmir, Civil Secretariat, Home Department, Srinagar referring the case FIR No. 174/2010 under sections 409, 467, 468, 471, 420, 120-B RPC Police Station, Awantipora to State Vigilance Organization (hereinafter referred to as SVO) relating to Rs. 20/- Crores land compensation scam in J &K Bank branch Lethpora, Pulwama for thorough investigation. On this case FIR No. 37/2010 has been registered by Police station VOK under section 5(1) (c), 5(1) (d), 5(2) P.C Act read with section 120-B, 409, 468 and 471 RPC.

(3.) It is further stated that acquisition of land for four landing in respect of National Highway-IA in village Lethpora and adjacent villages was required to be made under Land Acquisition Act Svt. 1990 and compensation required to be disbursed amongst concerned claimants in accordance with law by Shri Adil Rashid Naqash, Addl. Deputy Commissioner Pulwama in his capacity as Collector Land Acquisition National Highway Four Lanning.