KIRPA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, in the present case, has assailed order dtd. 15/12/2016, passed by the Divisional Commissioner, Shimla in case No.523 of 2016, titled Kirpa Ram vs. State of H.P.,whereby his eviction from the forest land, comprising Khasra No. 60/1 measuring 0/21/71 hac. Mauza Dheemi Tehsil Jubbal, District Shimla, HP, as directed vide order dtd. 11/7/2016 passed in case No. 581 of 2009 by Collector-cum-Divisional Forest Officer, Rohru, Forest Division at Rohru District Shimla HP. has been affirmed.

(2.) The petitioner had applied for regularization of the land in reference in the year 2002.

(3.) On the basis of report submitted by the Forest Guard, Range Forest Officer had filed the encroachment case before the Collector-cum-Divisional Forest Officer, Rohru, wherein show cause notice was issued under Sec. 4 of the Public Premises and land (Eviction and Rent Recovery) Act, 1971 (P.P. Act).