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Judgment
5 paragraphs · 239 wordsVinod Chatterji Koul, J
Petitioners claim that the land measuring 19 marlas comprised in khasra No. 327-min situate at Channi Rama, Tehsil and District, District, Jammu had been in their possession for the last more than 20 years. The land admittedly is State land and the petitioners claim conversion of ownership right under the provisions of Jammu and Kashmir State Lands (vesting of ownership to the occupants) Act, 2001(for short the Act).
Objections on behalf of respondents have not been filed.
Mr. S. S. Nanda, learned Senior AAG appearing for the respondent Nos. 1, 3 and 4 and Mr. Adarsh Sharma, learned counsel representing respondent No. 2 submit that this writ petition has become infructuous because of the fact that the Act under which the petitioners are seeking benefit of conversion of ownership right has since been repealed vide Governor's Act No. XXXII of 2018 dated 07.12.2018. This position is also not disputed by the learned counsel for the petitioners. He also submits that in view of the repealment of the Act, this writ petition has become infructuous. However, he submits that he would be given liberty to take recourse to such legal remedy as may be available to him.
For the reasons that the Act has been repealed, this writ petition has become infructuous and the same is dismissed. The petitioners, however, are at liberty to take recourse to such legal remedy as may be available to them.