NASREEN JAN Vs. STATE OF J & K

JUDGEMENT

(1.) This petition has been filed with the following prayers:

(2.) It is the specific case of the petitioners that their aforesaid land was demarcated and identified on the spot by a team of revenue officials. In support of this averment, the petitioners have appended to the petition, as annexure II, photocopies of certain documents comprising six pages from page nos. 22 to 27. It is seen that the document forming page 22 is a report dated 05.02.2019 professedly prepared by six revenue officials, namely, ETS Surveyor; Patwari, Halqa Narkara; Patwari, Halqa Humhama; Patwari, Halqa Sheikhpora; Girdawar of the area; and Naib Tehsildar Humhama, though it is signed by only four of them. It says that on the spot demarcation was made with the help of ETS and Geo reference which was tallied with Aksi-latha of the village, and that the details purportedly enclosed therewith were revealed. The report also states that the parties refused to acknowledge the summons. The document forming page 23 is another report dated 15.02.2019 shown to have been prepared by the very same revenue officials, but signed by five of them. It states the same thing, except that the demarcation was done in presence of the parties, without any interference from them, and encloses the details. Two of the documents enclosed with this report, forming page nos. 24 and 26, seem to be most important. Let these be examined.

(3.) The document at page 24 gives the details of the area under Survey Nos. 318 and 319 situated in estate Watadooru, Galwanpora, Tehsil and District Budgam, in a tabulated form. It is shown to be the English version of the relevant page. I deem it apt to quote hereunder what is said in the document. It reads thus: