MANOHAR LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petition (amended) has been filed on the following substantive prayers: 1. To direct the Respondents to implement the notification dated 16th May 1998.

(2.) TO direct the Respondents to cancel the consolidation work held in the year 1986 -87.

(3.) ON 16.12.2010, the following order was passed in this matter: Notice of the writ petition be issued to all the right holders in view of development, which has taken place during the pendency of writ petition, viz the village of the Petitioner has been excluded from the notification, cancelling the notification for consolidation. Petitioner shall make an application for the purpose, naming therein all the right holders of the village and shall also submit a petition of his grievance, including therein also the developments, which have taken place, after the institution of the petition. Three weeks time is given for filing such petition and taking steps for issuance of notice. Notice will go with copies of amended petition to each and every right holder. List of names and particulars of right holders together with PF be filed within a week. List on 24.2.2011.