GHULAM MOHAMMAD GANAI Vs. STATE

JUDGEMENT

(1.) BY the medium of this writ petition, petitioner has questioned the orders dated 1st May 2001 passed by Tehsildar Sonawari -respondent No. 5, 22nd of September, 2001 passed by Collector, Deputy Commissioner, Baramulla, 25th of July, 2002 passed by Divisional Commissioner, Kashmir -respondent No. 3, 13th of August, 2003 passed by Financial Commissioner -respondent No. 2 and order dated 19th of May, 2004 passed Financial Commissioner -respondent No. 2, on the grounds taken in the writ petition.

(2.) IT is averred in the writ petition that petitioner is in possession of Shamilat land measuring 12 marlas falling under survey No. 714 and prior to that it was in possession of his ancestors and it has fallen to his share as Hasbi Rasad (sic). Further, it is averred that the respondents have passed orders illegally and the land forming subject matter of the writ petition is not a grazing land.

(3.) IN the given circumstances, these questions cannot be gone into by writ court. However, the petitioner can seek appropriate remedy in order to assail the impugned orders including imposition of fine before the appropriate forum.