HABIBULLAH SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) I deem it proper to decide the above titled petitions by this common judgment because common questions of law are involved in both these writ petitions.

(2.) IT is averred in these petitions that Kahcharai land measuring 204 kanals and 3 marlas falling under survey N.261, 94 kanals 12 marlas tailing under survey No.262 and land measuring 187 kanals falling under survey No. 263 situated at village Nowbugh is reserved for grazing purposes. It is further averred that a portion of it came to be encroached by some inhabitants in league with revenue field staff and a representation came to be made to the revenue officials but without any fruit.

(3.) RESPONDENTS -Electric Department filed reply in both the writ petitions. It is profitable to reproduce para -2 of the reply filed in OWP No.891/2007 herein: