BHARTI COMPLEX, LOHARIN Vs. GOVERNMENT OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner, by means of this petition, has prayed for the grant of following reliefs:

(2.) THE main thrust of the argument of the petitioner is that since the promoters of the petitioner society are agriculturists and bonafide residents of Himachal Pradesh and the petitioner Society has been set up to advance education and is not a profit making society, no permission under Section 118 of the H.P. Tenancy and Land Reforms Act should be required for the society to purchase the land.

(3.) IN view of the above discussion, we find no merit in the petition which is accordingly dismissed. No costs.