RAVINDER SAWHNEY Vs. JAMMU DEVELOPMENT AUTHORITY & ORS

JUDGEMENT

(1.) Through the medium of this petition, the petitioners are seeking:

(2.) The facts, as projected in the petition, are that in reference to Letter No.FC(S)ST-66/83 dated 06.04.1985 of Financial Commissioner, J & K, the Government of Jammu & Kashmir vide Government Order No.197-Rev(LB) of 1985 dated 24.06.1985, issued by Secretary to Government, Revenue Department, accorded sanction under Clause (a) of sub-section (1) of section 14-A of the Jammu and Kashmir State Evacuees (Administration of Property) Act, Samvat, 2006 for exchange of land measuring 19 kanals and 01 marla comprising under Khasra Nos.763/m, 794/m, 776/m, 777/m, 795/m, 799/m and 800/m, situated in Village Mokawal, Tehsil Jammu, belonging to and in possession of displaced persons, namely, Mohammad Ashraf (deceased), Mohammad Anwar, Abdul Qayoom, Skindar Parvez, Mohammad Aslam and Shaukat Ali, sons of Ahmad Din (deceased) with the State land measuring 19 kanals 01 marla out of Khasra No.256 situate in Village Thanger, Tehsil Jammu.

(3.) It is averred that possession of said land was also handed over to the above-referred beneficiaries and Mutation No.246 was also attested in their favour in respect of the exchanged land. It is averred that in the year 1989 Mohd. Anwar and others sold 18 kanals and 01 marla land to some Gurjeet Singh, Shiv Kumar, Rajan Gupta, Sat Pal Gupta and other, who in turn sold the same to some Sanjay Kumar, Kamal Nanda, Ashok Kumar, Sushma Kapoor. Ultimately, the said land came to be sold to the petitioners herein in the years 1992 and 1993 and Mutation Nos.599, 600, 601, 602, 603, 604, 605, 606, 609 and 610 came to be attested in their favour in the year 1993 itself in respect of said land. Further, it is averred that rest of the land, i.e., 01 kanal is also in possession of petitioners herein and an entry to this effect has also been made in the revenue record.