KASHI NATH TIKOO Vs. STATE THROUGH HOME

JUDGEMENT

(1.) MR . A.H. Qazi Ld. AAG appears and accepts notice on behalf of respondents.

(2.) WITH the consent of the learned counsel for the parties, this petition is taken up for final disposal.

(3.) CASE of the petitioner is that he is migrant and has left behind the land measuring more than 8 kanals situated at Kharman Ganesh Raina, Tehsil and District Anantnag. Case of the petitioner is that this land has been illegally and unauthorisedly encroached upon by some unscrupulous persons. Petitioner further plead that respondent no. 2 was requested to remove the encroachments from the land in question and reference in this behalf is made to communication dated 1st August 2007, 27th January 2009. Petitioner further pleads that no action has being taken by respondents.