ANANT RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed the writ petition under Article 226 of the Constitution of India, seeking the following relief(s):-

(2.) After hearing learned counsel for the parties, we are of the opinion that this petition is liable to be disposed of in terms of the order dtd. 15/6/2022, passed in CWP No.3728 of 2022, titled Smt. Bhawani Devi versus State of Himachal Pradesh and others. The operative part of the said order reads as under:-

(3.) In the present case, the land was donated by the grandfather of the petitioner. Thus, petitioner is the grandson of the donor of the land and does not fall within the definition of "family" as per clarification dtd. 24/5/2022.