KRISHAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is a permanent resident of District Kinnaur, Himachal Pradesh.

(2.) He filed this writ petition challenging Annexure P-1 order dt. 27/7/2021, passed by the Additional Chief Secretary (Forests) to the Government of Himachal Pradesh. The said order has been passed pursuant to the direction given by this Court on 17/5/2019 in CWP No.2368 of 2015 filed by the petitioner.

(3.) The petitioner had filed the said Writ Petition CWP No.2368 of 2015 contending that in 1955 he was granted Nautor of 9 bighas and 12 biswas of land vide mutation No.2148 in Khasra No.512/1 in Mauza up-Mohal Akpa, Tehsil Moorang, District Kinnaur, Himachal Pradesh; that during the course of settlement, which took place in the year 1977-78, Khasra No.512/1 was converted into Khasra No.467; in 1997-98, Forest Department started constructing the officers quarters on his land which was objected to by him; that he had filed an application before the authorities in this regard; on his request, land was demarcated on 26/2/2009 by the Assistant Collector 1st Grade, Tehsil Moorang, District Kinnaur, in the presence of officers of the Forest Department of the State Government; and it was found that the Forest Department had encroached upon approximately 2 bighas of his land; since his requests were to the Forest Department for vacating the said land was not heeded by them, he filed CWP No.2638 of 2015.