TH DIVAKAR SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THE case of the petitioner is that Jammu Municipality has occupied his proprietary land for construction of 22 lanes in Nowabad, Jammu without payment of any compensation. The relief claimed by him is that respondents be directed to acquire the land and pay him the compensation.

(2.) THE following facts admitted by the petitioner will reveal the frivolous nature of this petition:

(3.) ON 28 -8 -1984, the petitioner had ad - dressed letter (Annexure -E) to the Administrator, Municipality Jammu claiming compensation of land measuring 5 Kanals and 218 Sq ft. Paras 1, 2, 3, 7 of this letter read as follows : -