SATYA PARKASH Vs. STATE OF H.P.

JUDGEMENT

(1.) This Regular Second Appeal against the judgments and decrees of the trial Court and the first Appellate Court, whereby the suit filed by the appellants (plaintiffs) was dismissed by the trial Court and the appeal against the decree of the trial Court was dismissed by the learned District Judge, was admitted on the following substantial questions of law, vide order dated 12th November, 1996:

(2.) As a matter of fact, all the six substantial questions of law, on which the appeal was admitted, form only one substantial question of law, viz. whether the suit land is saved from vestment in the State of Himachal Pradesh, under the provisions of Himachal Pradesh Village Common Lands (Vesting and Utilization) Act, 1974, as claimed by the plaintiffs? So, the substantial question of law involved in the present appeal is reformulated as follows:

(3.) xxx xxx xxx