Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohiuddin Parray And Ors vs Ut Of J&K & Ors on 9 September, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Item. No.90
Before Notice
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 1791/2021
CM(5941/2021)
GHULAM MOHIUDDIN PARRAY AND ORS ...Petitioner(s)
Through: MR. Q. R. Shamas, Advocate.
Vs.
UT of J&K & Ors. ....Respondent(s)
Through:
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
ORDER
Petitioners claim to be the owners in possession of land falling in Khasra Nos.359, 360, 361, 367 and 368 in Mouza Parabal Rakhi Hajin Tehsil Hajin District Bandipora. Their grievance is that respondents while constructing a road are threatening to take away their proprietary land without paying them any compensation.
Heard Mr. Shamas and perused the record.
Notice to the respondents, both in main petition as well as in CM, returnable within four weeks. Requisite steps for service within one week.
List against on 29th October, 2021.
In the meanwhile, subject to objections and till next date before the Bench, it is directed that the proprietary land of the petitioners shall not be taken possession of by the respondents for public purpose or otherwise unless the same is acquired in accordance with law.
(Sanjeev Kumar)
Judge
Srinagar
09.09.2021
MOHAMMAD ALTAF BHAT
2021.09.10 09:46 "Bhat Altaf-PS"
I attest to the accuracy and
integrity of this document