STATE OF HIMACHAL PRADESH Vs. SATPAL

JUDGEMENT

(1.) THE present Regular Second Appeal was admitted by this Court on 29.8.2000 on the following substantial question of law:

(2.) I have heard the learned Counsel for the parties and carefully gone through the record.

(3.) RESPONDENT No. 1 Nek Ram (since deceased), hereinafter referred to as "the plaintiff" had died during the proceedings of this appeal and was substituted by his legal representatives. He had filed a suit for declaration to the effect that order Ext. PW-4/A setting aside the orders of Sub Divisional Officer (Civil) qua the grant to the plaintiff with respect to the suit land being eligible person under the relevant Rules was wrong, illegal and without jurisdiction, hence nonest on the rights of the plaintiff with a consequential relief of injunction against the appellant and proforma respondents, hereinafter referred to as "the defendants".