HARI KRISHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) Admitted. Mr. Sanjay Karol, learned Advocate General, instructed by Mr. M.L. Chauhan, learned Deputy Advocate General appears and waives service of notice of admission on behalf of respondents No.l and

(2.) Mr. Ajay Sharma appears and waives service of notice of admission on behalf of respondents No.3 to 5 and Mr. Vijay Bhatia, learned counsel appears and waives service of notice of admission on behalf of respondents No.6 to 14. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(3.) The case of the petitioner before this Court is that the petitioner and proforma respondents No.6 to 14 are joint owners of land situated in Mohal Gindpur, Malaun and Siwana. The petitioner along with proforma respondents have half share and respondents No.3 to 5 (contesting respondents) have other half share in the joint holdings. It appears that there is some dispute between the parties and proceedings were initiated under the Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (hereinafter referred to as the Act). At present, a revision is pending before respondent No.2.