DINA NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties. Rule. Rule made returnable forthwith, by consent. Counsel for the respondents waive notice. Taken up for final disposal forthwith, by consent.

(2.) THIS writ petition under Article 226 of the Constitution of India, in effect, takes exception to the orders passed by the Collector, Una, District Una (H.P.) dated 12th October, 2012 in case No.59 NRC-79 G.R/2012, 16th October, 2012 in case No. 64 NRC- 86 G.R/2012 and 16th October, 2012 in case No. 63 NRC-85 G.R/2012.

(3.) THE principal ground, on which these orders are challenged, is about non-compliance of the procedure prescribed in Rule 65 of the Punjab Land Revenue Rules, as applicable to the State of Himachal Pradesh. Rule 65 reads thus: