SHIVA NAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The above -noted Civil Writ Petition No. 260 of 1993 as well as Regular second Appeal No. 378 of 2000, are being disposed of by this single judgment.

(2.) The parties are being hereinafter referred to as they are arrayed in Civil Writ Petition No. 260 of 1993.

(3.) Land measuring 5 bighas comprising of khasra No. 309/3/2 of village Sataun, Tehsil Paonta Sahib, District Sirmaur was allotted to the petitioner Shiva Nand under the HP. Utilization of Surplus Area Scheme, 1974 (for short: the Act) vide Patta No. 1224 dated 25.3.1976 by the Collector, Sirmaur. This land has now been depicted as khata/Khatoni No. 78/125 and khasra No. 458/309 as per jamabandi for the year 1985 -1986.