LAIQ RAM SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The plaintiff filed a suit No. 262/1 of 86, in the court of learned Sub Judge, Theog, which was decreed as per compromise vide judgment and decree dtd. 18/3/1987.

(2.) The Tehsildar, Theog, rejected the application, that too, by issuing a letter dtd. 17/6/2021, relevant text whereof reads as under:-

(3.) The petitioner thereafter submitted a representation requesting the Tehsildar to pass an order in accordance with law, however, the Tehsildar did not respond, constraining him to file the instant petition for grant of following substantive reliefs: