AMIN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is facing ejectment from land comprised in Khasra No. 979/1, measuring 0-13 Marlas, owned by State Government in Tika Badhdhar, Mauja Chabutra, Tehsil Sujanpur, District Hamirpur, H.P.

(2.) Petitioner has been ordered to be evicted from aforesaid land, vide order, Annexure P-1, dated 23. 03.2011, passed by Assistant Collector 1st Grade, Sujanpur, District Hamirpur, H.P., in proceedings under Sec. 163 of The Himachal Pradesh Land Revenue Act, 1954 (for short "The Act") . The order of ejectment passed by Assistant Collector 1st Grade, Sujanpur, has been upheld by appellate as well as revisional authorities.

(3.) Sub Divisional Collector, Hamirpur, dismissed the appeal of the petitioner vide order Annexure P-2 dtd. 30/8/2011. Petitioner assailed the order of Sub Divisional Collector, Hamirpur, passed in appeal, before Commissioner, Mandi Division, by filing revision petition under Sec. 17 of the Act, but remained unsuccessful as his revision petition was dismissed on 11/9/2015 vide order Annexure P-3. Petitioner further approached Financial Commissioner (Appeals) Himachal Pradesh, by way of Revision Petition No. 125/2015, but again remained unsuccessful as the second revision petition of the petitioner was also dismissed by the Financial Commissioner (Appeals), vide order dtd. 17/1/2022, Annexure P-4.