DURGA SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Judgment and decree of the learned Additional District Judge, Mandi, dated January 17, 1994, is under challenge in this appeal.

(2.) In order to appreciate the controversy, necessary facts may be noticed thus:

(3.) Durga Singh, Appellant, applied for the grant of nautor land in the year 1969. He was granted land measuring 4-14-6 bighas comprised in Khasra Number 675/322/1, situate in mauza Sanyardh of Tehsil Sadar, in District Mandi by way of Nautor under the Himachal Pradesh Nautor Rules, 1968, hereinafter referred to as 'Nautor Rules'. The grant was made by the S.D.O. (C) Mandi vide his orders dated November 1, 1973. The Appellant was put in possession of this land on March 24, 1974 as is apparent from the copy of Rojnamcha Ext. PA.