DURGA SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The grievance projected by the petitioner in the instant petition is that land owned by him comprised in Khasra Nos. 180 and 288 situated at Mauja Chalhog, Tehsil and District Shimla has been utilized by the respondents for construction of Ganahatti-Nalhatti-Arki road, however, no compensation in lieu of the same has been paid to him.

(2.) The case set up by the petitioner is that:-

(3.) It is in the above background that the petitioner has preferred instant petition praying for following substantive reliefs: