TARSEM LAL Vs. HARBANS LAL

JUDGEMENT

(1.) This revision petition under Section 17 of the H.P. Land Revenue Act. 1953 preferred by Shri Tarsem Lal Sharma son of Shankar Dass. resident of village Tikkar. Tehsil Nurpur. Distt. Kangra. is directed against the order dated 19.08.1998 passed by the Divisional Commissioner. Kangra Division in revision petition No.60/97 and 61/97 whereby both the revision petitions were dismissed by him by a single order which is under challenge.

(2.) The facts of the case in brief are that Shri Harbans Lal and Ashok Kumar present respondents No.l and 2 filed two separate applications before the Assistant Collector 1st Grade. Nurpur seeking partition of Land jointly held by them with other parties comprised in khata No.21 khatoni No.53.54.55.56.57 kita 18 measuring 2 -03 -27 Hect. situated in Mohal Kehrna. Manza Aghai Tehsil Nurpur as per Jamabandi for the year 1991 -92 and in khata No.l 1 khatoni No.25.26 and 27 kita 8 measuring 0 -87 -05 Hect. situated in Mohal Tikkar. Mauza Panjahara. Tehsil Nurpur as per Jamabandi for the year 1992 -93

(3.) The Assistant Collector 1st Grade Nurpur after issuing notices to the parties held preliminary inquiry, with a view to formulate the mode of partition and finally vide order dated 06.04.1996. approved mode of partition.