PARKASH CHAND Vs. DIRECTOR PANCHAYATI RAJ AND ANR.

JUDGEMENT

(1.) THIS petition is directed against the order dated 9.11.2004 passed by the Director Panchayati Raj dismissing the appeal of the Petitioner and upholding the order of the Deputy Commissioner, Kangra.

(2.) IT would be pertinent to mention that the Petitioner filed an application for regularization of his encroachment over the forest land in Mohal Tharu, Maoza Jangal, Tehsil Jawali, District Kangra. He later filed an affidavit on 24.11.2003 stating therein that the possession of the land is with the Forest Department. The report of the Divisional Forest Officer was called for.