LT.COL.SUDHIR JUNG Vs. JIJU RAM

JUDGEMENT

(1.) This revision petition under Section 114(3) read with Section 65 of the H.P. Tenancy and Land Reforms 1 Act, 1972 preferred by learned counsel Sudhir Jung petitioner is 1 directed against the order dated 7.7.1999 passed by the Divisional Commissioner, Kangra in revision No. 272/98 whereby the revision filed by the present petitioner against the order of the Collector dated 28.10.1998 was dismissed.

(2.) The facts of the case in brief are that the present petitioners vide application dated 8.7.1993 alongwith two copies of LR -V forms duly attested by the Patwari applied to the Land Reforms Officer, Dharamshala for resumption of land comprised in Khata No. 130 min. Khautoni No. 299, Khasra Nos. 632, 634, measuring 0 -71 -64 Hects. Situated in Mohal Upperali Dar, Tehsil Dharamshala Distt. Kangra, which was under the non -occupancy terms of the present respondent Shri Jiju son of Dalpat son of Jangi resident of upperali Dar, Tehsil Dharamshala, Distt. Kangra. The present petitioner in his application of resumption had stated that he was an ex -service man and had retired from the Indian Army on 21.8.1992 and accordingly sought resumption by submitting LR -V to the Land Reforms Officer, Dharamshala.

(3.) The Land Reforms Officer, Dharamshala after hearing both the parties and going through the record allowed to resume an area of 0 -35 -82 Hect. i.e. 50% in favour of the present petitioner vide order dated 16.11.1993.