VILLAGER OF RANGIL Vs. DEAN FACULTY OF FISHERIES

JUDGEMENT

(1.) Note for submission to the Cabinet was prepared by authorities in the revenue department which is reproduced as under:

(2.) Consequent there upon Government Order No. 262-Rev/S of 2005 dated 29.09.2005 was passed according sanction to the transfer of 'Shamilat' land measuring 229 kanals, 02 marlas under survey Nos. 147/1, 148, 2151 and 251/1 in favour of Sheri Kashmir University of Agriculture Science and Technology (SKUAST), Kashmir for establishment of Fisheries College Srinagar. The order is reproduced as under: -

(3.) The writ petition in representative capacity was filed by the villagers of Rangil through Ab. Aziz Reshi and Bashir Ahmed Bhat against SKUAST and State Government. In the writ petition, Petitioners sought following reliefs: