Rajiv Kumar Verma vs State Of J&K And Others
2021 Latest Caselaw 31 j&K/2

                                                                Sr. No. 211



            HIGH COURT OF JAMMU AND KASHMIR
                        AT SRINAGAR
                  (THROUGH VIRTUAL MODE)



                                            OWP No. 1030/2007
                                            IA No. (1/2007 [1810/2007])


Rajiv Kumar Verma                                           .....Petitioner(s)

                          Through :- None


               V/s

State of J&K and others                                   .....Respondent(s)

                          Through :- None

Coram:       HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                  ORDER

Through the medium of instant petition, the petitioner is seeking a

direction to the respondents to confer proprietary rights in his favour with

regard to land measuring 16 marlas comprising of Khasra No. 489 min situated

at Magermal Bagh, Srinagar together with the structures standing thereupon in

terms of the provisions of the State Lands (Vesting of Ownership to the

Occupants) Act 2001.

The aforesaid Act has been repealed and even otherwise, the same

has been declared unconstitutional by this Court vide Judgment dated

09.10.2020, passed in IA No. 48/2014 (in PIL No. 19/2011), titled as Prof.

S.K. Bhalla vs. State of J&K and others.

In view of the above, the petition itself does not survive. The same

is accordingly, dismissed.

(SANJAY DHAR) JUDGE

Jammu 02.02.2021 SUNIL-I

Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

SHAMMI KUMAR 2021.02.03 10:48 I attest to the accuracy and integrity of this document