BARU Vs. MILKHI RAM

JUDGEMENT

(1.) This revision petition preferred by Baru son of Tibu resident of Ladori Tehsil Nurpur Distt. Kangra through his General Power of Attorney Sh. Dev Raj resident of Ladori, is directed against the order dated 11.7.1997 passed by the Commissioner Kangra Division whereby the revision filed by the present petitioner against the order dated 28.8.1995 of the Settlement Collector, Kangra was dismissed.

(2.) The facts of the case briefly stated are that Shri Milkhi Ram the present respondent filed an application before the Naib Tehsildar (Settlement) Nurpur seeking correction of Khasra girdawari in respect of land comprised in Khasra Nos. 1709 and 1717 kita 2 measuring 0 -60 -74 Hects situated in Mohal Ladori Tehsil Nurpur claiming himself to be in cultivating possession of the land as non -occupancy tenant. The Assistant Collector after having enquired into the matter, allowed correction vide his orders dated 14.6.1984.

(3.) Aggrieved of this order, Sh. Baru the present petitioner filed an appeal before the Settlement Collector on 11.7.1995 who dismissed the same as barred by limitation vide his order dated 28.8.1995. .