RAVI ABROL Vs. STATE OF J&K

JUDGEMENT

(1.) Different issues raised in the present petition filed in Public Interest are regarding up-gradation of different facilities at the Jammu Airport.

(2.) During the course of hearing, it transpired that part of land required for expansion had been acquired by the State i.e., 17 Kanals, which was owned by the occupants thereof. Ten Kanals of land was already owned by the State but the houses had been constructed thereon and people were living.

(3.) It is not in dispute that the acquisition of the aforesaid land has been upheld by this Court in OWP No. 726/2007 titled as Residents of Areas around Civil Airport, Satwari, Jammu and another versus Union of India and others, decided on 30.04.2010.