ARPANA KUMARI DAUGHTER OF SHRI CHAMAN LAL Vs. STATE OF H P THROUGH SECRETARY REVENUE TO THE GOVT OF H P

JUDGEMENT

(1.) FOR the reasons set out in the application, the same is allowed and the main petition is restored to its original number and position. Application stands disposed of.

(2.) PETITIONER has prayed for the following relief:

(3.) IT is urged by Mr. G.R. Palsara, learned counsel for the petitioner, that the aforesaid findings arrived at by the authorities below are erroneous and perverse. To support his contention, he has heavily relied upon the decision rendered by a co-ordinate Bench of this Court in Mohan Singh versus Vidya Devi and others, Latest HLJ 2011 (HP) 90.