PARKASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Admitted Mr. Sanjay Karol, learned Advocate General with Mr. M.L. Chauhan, learned Deputy Advocate General appears and waives service of notice of admission on behalf of the respondents. In the facts and circumstances of the case, the matter is taken up for final hearing.

(2.) This petition is filed against an order passed by the Collector on December 27,1999, in case No.297 of 1999 under the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971, (hereinafter referred to as the Act), and confirmed by the Commissioner, Shimla Division in Misc. Appeal No. 4/2000, on March 31,2000.

(3.) The case of the authorities was that the petitioner made encroachment on Government land, khasraNo.722/2, admeasuring 0 -20 -78 Hectre and inspite of notice, he did not vacate the land. Proceedings, hence, were initiated against the petitioner and an order of ejectment was passed by the Collector. The said order was confirmed by the Commissioner. Being aggrieved by the above orders, the present writ petition is filed by the petitioner.