GHULAM QADIR WAGAY Vs. STATE AND ORS.

JUDGEMENT

(1.) State land measuring 2 kanals and 6 marlas covered by survey No. 1895 (1 kanal 6 marlas) and survey No. 1896 (1 kanal) situated at village Qasba Baghat Anantnag is bone of contention in between the parties.

(2.) According to petitioner the land is recorded as 'Gair Mumkin Ada' in the revenue records, vehicles are being plied to different routes from the said bus stand. The area is being continuously used as parking place and operational place known by the name Kukernag-Verinag bus stand, Achabal Ada Anantnag.

(3.) According to the appearing counsel for the respondent No. 3 the land in question including other land and the structures standing thereon, basically is in possession of the respondents 2 and 3 i.e. Town area committee, however, same is being used as bus stand. Neither the petitioner nor the respondent No. 2 can claim ownership rights.