BHAGI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) It appears from the record that in order to prevent an order being passed by the competent Authority for his eviction from Government land, the petitioner has filed the instant petition for the grant of following substantial reliefs:

(2.) According to the petitioner, his father was in possession of the land comprised in Khata Khatauni No. 225/396, Khasra Nos. 950 and 952, measuring 0/9/57 since 1954. This land, as per the version of the petitioner was, in fact, purchased by his father from one Sh. Suman Singh through unregistered sale as permissible at the relevant time. Thereafter, the father of the petitioner constructed a double storeyed dwelling house on the said land and ever since then for the last 70 years, the petitioner alongwith his family members has been residing in the said house.

(3.) The settlement operation was started in the year 1984 and the Settlement Field Agency wrongly measured the area in favour of the Government and is now going to evict the petitioner.