SHIV KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This revision petition filed by the Sh. Shiv Kumar s/o Sh. Mela Ram Sharma resident of village Billanwali Gujaran. Tehsil Nalagarh seeks to review the order dated 12.4.2001 passed by this court in Revenue Revision No. 276/87 titled as Shiv Kumar versus Union of India & others whereby the revision of the present petitioner was dismissed.

(2.) The facts of the case in brief are that the present petitioner sought proprietary rights in respect of land measuring 58 -16 Bighas situated in village Billanwali Gujaran belonging to the central Govt. as a non -occupancy tenant but the Assistant Collector Ilnd Grade rejected the mutation No. 253 on 19.12.1977 so entered by the Patwari Halqua in this regard. An appeal filed by the petitioner was also dismissed by the Collector Nalagarh vide order dated 9.2.1984. The petitioner also cold not succeed in further appeal before the Commissioner Shim la Division who also dismissed the appeal vide order dated 9.4.1987.

(3.) Dissatisfied with this order of the Commissioner Shimla Division, the petitioner preferred the revision petition before my learned predecessor who also dismissed the revision vide order dated 12.4.2001.