BALERIA RAM Vs. BANSI RAM

JUDGEMENT

(1.) This revision petition preferred by Sh. Baleria Ram petitioner, is directed against the order dated 20.9.1991 passed by the Land Reforms Officer. Jogindernagar in case file Np. Ranaropa - 3 whereby the application filed by the present petitioner Sh. Baleria Ram for the review of order dated 4.3.1991 of the Land Reforms Officer, was rejected.

(2.) The facts of the case briefly stated are that the Assistant Collector. Jogindernagar vide mutation No. 281 dated 17.5.1986. conferred proprietary rights under Section 104 of H.P. Tenancy and Land Reforms officer 1978(?) in favour of the present petitioner. Sh. Baleria Ram in respect of land comprised in khata No.3/14 khasra No.364. measuring 1 -18 -3 Bighas situated in Mauza Kas. Tehsil Jogindernagar Distt. Mandi.

(3.) Against this mutation order dated 17.5.1986 of the Assistant Collector Ilnd Grade. S/Sh. Chaman. Bansi. Mulhu sons of Sardaru and Fateh Singh. Kanshi Ram. Netar Singh. Mot alias Mast Ram sons of Sain filed a appeal before the Sub -Divisional Collector Jogindernagar on the grounds that the order of the Assistant Collector Ilnd Grade granting proprietary rights to the tenant Baleria was against the provisions of H.P. Tenancy and Land Reforms Act as the mutation in question was sanctioned during the course of resumption proceedings already pending decision before the Land Reforms Officer Jogindenagar.