DEV KUMAR Vs. RAJ KUMAR

JUDGEMENT

(1.) This is an appeal filed by Shri Dev Kumar appellant against the order dated 18.12.1997 passed by the Commissioner, Shimla Division in revenue appeal No. 182/97 whereby the appeal of the present appellant was dismissed.

(2.) The facts of the case in brief are that the present responded Shri Raj Kumar made an application to the Settlement Collector Shimla Division for correction of revenue entries in the revenue record stating therein that father of appellant Shri Krishan Kumar was over in possession of land kita 8 measuring 1 -70 -23 Hect, Khata/Khautani No. 186/422 in village Telga, Tehsil Chirgaon, Distt. Shimla to the extent of 1/2 share but Shri Dev Kumar had been wrongly shown in possession of the land in settlement record and therefore requested that the land be shown in self cultivation.

(3.) The learned Settlement Collector after going through the case and making necessary enquiries into the matter ordered that the entries have since been altered behind the back of the owner, therefore the made be recorded in self -cultivation of the parties vide order dated 28.7.1997.