CHUHNIYA DEVI Vs. JINDU RAM

JUDGEMENT

(1.) These appeals have come up before this Bench for an answer to the question whether the civil court has jurisdiction, in respect of an order, (a) made by the competent authority under the H. P. Land Revenue Act, 1954, and (b) of conferment of proprietary rights under section 104 of the H. P. Tenancy and Land Reforms Act, 1972, which has not been assailed under the provisions of these Acts.

(2.) We will confine our attention to the legal aspect of the matter alone, without going into the facts of these appeals, which shall thereafter be placed for disposal on merits before the appropriate Bench.

(3.) The question, as is clear, is in two parts. We will consider the two aspects separately. About H. P. Land Revenue Act, 1954.