KISHORE CHAND Vs. FINANCIAL COMMISSIONER APPEALS

JUDGEMENT

(1.) THE appellant is essentially aggrieved by the order passed by the Assistant Collector Ist Grade, Hamirpur in case No. 144 of 1965 dated 23.3.1966, whereby he has been directed to be ejected from the land measuring 9 Kanal 2 Marlas in Khatta No.6 min situated in Tikka Kangru, Tappa Ugyalta, Tehsil Hamirpur. That order had passed through the Deputy Commissioner, Divisional Commissioner and finally was confirmed by the Financial Commissioner. THE operative portion of the order passed by the District Collector, Hamirpur, leading to Annexure P-3, order dated 6.12.1983 at para 9 reads as follows:

(2.) THE appellant still pursued the matter before the Divisional Commissioner. THE Divisional Commissioner disposed of the same by order dated 28.6.1986 with the following directions:

(3.) AGGRIEVED the appellant filed the present LPA.