NAR SINGH Vs. BHIMI RAM

JUDGEMENT

(1.) This is a revision petition by Sh. Nar Singh s/o Sh. Katoch. resident of village Bag, Tehsil Karsog. Distt. Mandi under Section 17 of H.P. Land Revenue Act against the order dated 2.6.1997 passed by the Commissioner Mandi division in case No.203/95 whereby the revision petition filed by the present petitioner was dismissed.

(2.) The facts giving rise to the case are that the present respondent Sh. Bhimi Ram presented an application to the Assistant Collector 1st Grade -cum -Land Reforms Officer. Karsog on 8.12.1993 requesting therein for correction of revenue entries in respect of the land comprised in khata No. 119/189. Khasra No.300. measuring 0 -11 -10 Bighas situated in Mauza Kot, Tehsil Karsog stating that he had obtained the land in suit from one smt. Pikhli his grand -mother by way of a will, who owned and possessed the said land.The Assistant Collector 1st Grade -cum Land Reforms Officer after processing the case conferred proprietary rights in respect of the lad comprised khasra No.300 measuring 0 -11 -10 bighas in favour of Shri Bhimi respondent excluding the share of minors and widow vide order dated 23.1.1995. This order was challenged by Sh. Nar Singh the present petitioner before the sub -divisonal Collector karsog on the grounds that the learned Assistant Collector -cum -Land Reforms Officer had decided the matter beyond his jurisdiction and there existed no relationship of landlord -tenant between the predecessors of the parties and that he himself was in possession of the land.

(3.) The learned Sub -Divisional collector after hearing both the parties and going through the record dismissed the appeal vide order dated 31.7.1995.