NAIN SINGH TOMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) WE have heard counsel for the parties.

(2.) LEARNED Advocate General has placed on record copy of Notification, dated 21st August, 2013, issued under the orders of Governor, Himachal Pradesh, in exercise of powers vested under Section 33 of H.P. Land Revenue Act, 1954, directing that the record of rights in respect of revenue estates Shilai and Kiari Gundaha of Tehsil Shilai in Sirmour District be specially revised. As a consequence of this Notification, the Authorities will now undertake revision of the record of rights. They would consider objections from all concerned in accordance with law. In that case, the relief, as claimed in the present petition, does not survive for consideration.

(3.) WE find merits in the submission of the petitioner that the Authorities should not undertake successive demarcation of the same land (in question) and in particular, because of the changed situation. For, the State has decided to undertake the special revision of record of rights during which all aspects will be dealt with in accordance with law.