Jammu & Kashmir High Court
Gulam Haider vs Ut Of J&K And Ors on 25 January, 2023
Sr. No. 34
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 103/2023
CM No. 221/2023
Gulam Haider .... Petitioner/Appellant(s)
Through:- Mr. Mohd. Arif, Advocate.
V/s
UT of J&K and Ors. .....Respondent(s)
Through:-
CORAM : HON'BLE MR. JUSTICE M.A. CHOWDHARY, JUDGE
ORDER
The petitioner through the medium of this petition seeks quashment of order dated 10.11.2022 passed by the Tehsildar (Assistant Collector), Mahore whereby 1/3rd share of land measuring 25 Kanal and 5 Marla comprising of Khasra No. 153 situated in village Badder, Tehsil Mahore has been declared as State land in terms of Section 28(i)(b) of the Agrarian Reforms Act and placed the same on Sapurdari of Sarpanch for public/common use.
Heard.
Issue notice to the respondents, returnable within four weeks subject to filing of requisites within one week.
List on 17.03.2023.
Meanwhile, the operation of the impugned order dated 10.11.2022 shall remain stayed till the next date of hearing and subject to objections from the other side.
(M.A. Chowdhary) Judge Jammu 25.01.2023 Michal Sharma