RAMESH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following main relief:-

(2.) Respondents No. 1 to 4 in their reply have stated that residents of Village Mandwa including the present petitioner are Bhakra Dam Oustees and in this village, no settlement has been done after the year 1905. It has been further stated in the reply by the respondents that consolidation has been done in the year 1984- 85 and the respondent No.3 has taken up the matter with Government of Himachal Pradesh vide letter No. BLs-Sk-12(20)85-III, dtd. 30/3/2007(Annexure P-3).

(3.) Learned Additional Advocate General after having perused the aforesaid communication, fairly states that necessary action upon the recommendation made by District Collector, Bilaspur, District Bilaspur, Himachal Pradesh, shall be taken expeditiously, if not already taken.