JAGDISH RAM, SON OF SHRI KIRPA RAM AND ORS. Vs. STATE OF H.P THROUGH DIRECTOR OF CONSOLIDATION, H.P. SHIMLA,

JUDGEMENT

(1.) RESPONDENT No.4 herein filed CWP No.704 of 1994 in which he claimed the following main reliefs: -

(2.) IT appears that the stand of the State initially was that consolidation proceedings stood completed. Thereafter the matter was heard by a learned Single Judge and a Local Commissioner was also appointed. On 10th March, 2004 the learned Single Judge passed the following order: -

(3.) SHRI M.S.Chandel, learned Advocate General on instructions received from the officers who appeared in the Court, stated that the State had decided to start consolidation proceedings after formulation of the scheme in terms of the order dated 30.4.1994. Thereafter, an affidavit was filed and the writ petition was disposed of on the statement made by Shri G.D.Verma, learned Senior Advocate that the petitioner would be satisfied if sub clause (i) and sub clause (ii) of para 5 of the affidavit are implemented in their entirety. Directions were given to the State to comply with these directions within eight weeks.