MOHD ABDULLAH JAN PANDIT Vs. STATE OF J&K

JUDGEMENT

(1.) DECISION of this writ petition turns upon the validity of notification dated 9 -8 -1979 issued under sec. 6 of the Jammu and Kashmir Land Acquisition Act, 1990, hereinafter referred to as the Act, by the Government of Jammu and Kashmir respondent No. 1 herein, dispensing with the compliance of Sec. 5 -A of the Act and authorising the Land Acquisition Collector to take possession of the land sought to be acquired. This notification, for the sake of convenience, is reproduced as below: -

(2.) WHEREAS land is required by the Government for a public purpose namely for improvement to communication system in the city of Srinagar.

(3.) THIS declaration is made under Section VJ of the Land Acquisition Act, 1990 SVT as amended up to date and under section VII of the Act, the collector is directed to take order for acquisition of the said land.