DINA NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these petitions involve common questions of law and facts, hence are taken together for adjudication.

(2.) Petitioners' appeal against the order dtd. 25/2/2023, whereby the partition proceedings were accepted by the concerned authorities, was dismissed by the Collector on 30/9/2023. Revision petitions preferred by them were also dismissed by the Financial Commissioner (Appeals) on 7/11/2023. These orders have been assailed by the petitioners in these petitions. But for the case numbers, the orders passed in both the cases are almost similar.

(3.) Heard learned counsel on both sides and perused the case file.