PREM CHAND SON OF SH. RAM DITTA, RESIDENT OF VILLAGE AND P.O. CHAROT, TEHSIL SUJANPUR, TIRA, DISTRICT HAMIRPUR, H.P. Vs. SH. AMAR SINGH SON OF SH. RAM DITTA AND ORS.

JUDGEMENT

(1.) THE petitioner challenges the legality of the order passed by the Additional Director, Consolidation, in case No.135/97 titled Prem Chand Vs. Amar Singh and others under Section 54 of the Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (hereinafter referred to as 'the Act') instituted by Prem Chand petitioner herein.

(2.) THE grievance of the petitioner, inter alia, in this petition is that the order passed by the Additional Director is not in consonance with law as it is non speaking order for reaching the conclusions arrived at for dismissal of the petition under Section 54 of the 'Act' instituted by the petitioner herein.

(3.) LEARNED Deputy Advocate General submits that the record shows that the decision of the Additional Director was based on the fact situation and the petitioner has himself participated and accepted the demarcation proceedings on the spot. I am not going into those submissions made in this petition. Needless to say that if the decision challenged by the petitioner herein is after accepting and participating in the demarcation proceedings, no objection, of course, will be maintainable. But this would be a matter for adjudication by the Director/Additional Director and for him to record as a possible reason for not accepting the petition under Section 54 of the 'Act' as instituted by the petitioner herein.