AJMER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment and order, dated 24th October, 2006, passed by a learned Single Judge of this Court in CWP No. 431 of 2000, titled as Ajmer Singh vs. State of H.P. and others, whereby the writ petition filed by the petitioner (appellant herein) came to be dismissed, (for short, the impugned judgment).

(2.) THE appellant -writ petitioner invoked the jurisdiction of the Writ Court, by the medium of writ petition, for quashing the order, dated 1st December, 1999, (Annexure P -5), passed by the Director, Consolidation of Holdings, under Section 54 of the H.P. Holdings (Consolidation and Prevention of Fragmentation) Act, 1971, (for short, the Act), on the grounds taken in the writ petition.

(3.) HEARD learned counsel for the parties present.