ZUBEDA BEGUM & ANR. Vs. STATE & OTHERS

JUDGEMENT

(1.) A. OWP No.482/2007

(2.) Present petition originally came to be filed by one Talat Niaz Qazi. However, during the pendency this petition, he came to be died and in his place his legal heirs, namely, Zubeda Begum (wife) and Imran Qazi (son) came to be impleaded as petitioners 1 & 2 herein vide order dated 08.06.2015.

(3.) The facts-in-brief, as projected in the petition, are that for the last more than 20 years the original petitioner, namely, Talat Niaz Qazi was in occupation of 1 kanal and 14 marlas land belonging to the State of J & K, comprised under Khasra No.331-min, situated at Chand Nagar, Jammu, which is bounded by East - land transferred to the Aquaf Deptt; West - road; North - Van Bhawan and South - Land belonging to Dharmarth Trust. It is averred that the original petitioner had constructed one room in the corner of said land. He was Kawadi by profession and was using the said land for storing the material.