SUDERSHAN SINGH Vs. SADH RAM

JUDGEMENT

(1.) This is a revision petition filed under rule 30 of the H.P. Nautor Land Rules, 1968 (hereinafter called the Rules) against the order of the Divisional Commissioner, Simla, dated 6 -10 -1976.

(2.) I have heard the parties and have studied the records of the case.

(3.) The facts of the case, in brief, are that the Revenue Assistant, Theog in his order dated 1 -8 -1973, sanctioned 6 -17 bighas of land to the respondent, Shri Sadh Ram. The area granted is comprised in khasra Nos. 198/1 and 236 measuring 1 -i and 5 -16 bighas respectively and is situated in village Koti. The petitioner filed an appeal against the said order of the Revenue Assistant before the Deputy Commissioner, Simla who reduced the grant in respect of Khasra No. 198/1 by 11 biswas vide his orders dated 20 -6 -75. Against this order a revision petition was filed by the petitioner before the learned Commissioner who dismissed the same by his order dated 6 -10 -1976 upholding the order of the Deputy Commissioner, Simla. It is against this order of the learned Commissioner that this revision petition has been filed before me.