KISHO RAM Vs. STATE OF J & K

JUDGEMENT

(1.) Learned counsel for the petitioner contends that the petitioner is in possession of land measuring 15 Kanals falling under Khasra No. 1032 min/659 situated at Village Sunetar, Tehsil Ramnagar, District Udhampur since 1975. He further contends that he being in possession, filed an application under the J&K State Lands (Vesting of Ownership to Occupants 2001) Act for allotment of aforesaid land in his favour in the year 2004. It is also contended that despite his application complete in all respects, the respondents 1 and 2 have not taken the final decision so far on the said application. Learned counsel further contends that respondent No. 4 who is a strong headed and influential person in the locality is hell bent to encroach upon the property in possession of the petitioner and dispossess him illegally and without any provision of law. Therefore, through the medium of instant petition, the petitioner is seeking direction to respondents 1 and 2 to dispose of the application made by him under Roshni Scheme for the allotment of the aforesaid land and further sought direction to respondent No. 3 to protect the property of the petitioner from being unlawfully encroached by respondent No. 4.

(2.) Despite notice, respondents have not filed objections, however, learned counsel appearing for the respondents argued the case on the basis of records available with him.

(3.) Heard learned counsel for the parties and perused the record.