JUDGEMENT
PER OSWAL,J. -
(1.)The fate of OWP No. 1167/2010 is dependent upon that of OWP No. 177/2007. The facts in both these writ petitions are almost identical. The auction notice dtd. 9/2/2007 issued by the respondent Nos. 3 and 4 regarding piece of land measuring 5410 sq. ft. comprising khasra No. 665 min, situated at Janipur-Bantalab Road, Jammu has been impugned in OWP No. 177/07 whereas the auction notice dtd. 28/9/2010 with respect to same land has been impugned in OWP No. 1167/2010.
(2.)In fact, the petitioner embarked upon a journey in the year 2000 for regularization of his alleged possession over the land measuring 5410 sq. ft. comprising of khasra No. 665 min. situated at Paloura, Jammu, by challenging auction notice dtd. 28/9/2000 issued by respondent No. 3 and 4 for auction of abovementioned land. The writ petition bearing OWP No. 809/2000 filed by the petitioner was disposed of by the learned Single Judge in terms of order dtd. 11/12/2000 by directing the respondents to take a notice of the observations made by the Division Bench of this Court in LPA(OW) No. 298/2K, titled, "M/s Aggarwal Steels vs State of J&K and others" decided on 23/11/2000.
(3.)The petitioner aggrieved of the order dtd. 11/12/2000 preferred intra-court appeal against the same but did not prosecute the same leading to the dismissal of LPA (OWP) No. 167 of 2001 vide order dtd. 20/7/2002.
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