PARMODH SINGH Vs. TARA CHAND

JUDGEMENT

(1.) These two evision petitions under section 114(3) of the H.P. of the HP. Tenancy and Land Reforms Act, 1972, have been filed by the petitioner against the orders of the Additional Commissioner (Appeal) Himachal Pradesh passed in appeals No. 209/95 on 30.9.2001.

(2.) Since the facts and the circumstances of both the revision petitioner are similar, these are being disposed of vide this single order.

(3.) Brief facts of the case are that the Assistant Collector IInd Grade Haroli attested mutations No. 2485 and 2428 on 9.6.1989 and 21.1.1989 respectively whereby he conferred proprietary rights of land measuring 71 Kanal situated in revenue estate Nangal Kanal Sub -Tehsil Haroli Distt. Una upon the present respondent under the provisions of section 104(3) of the Act. The present petitioners filed two separate appeals against the said mutation before the Collector Sub -Division Una, who dismissed the same on 2.8.1995. The present petitioners filed further appeals against the order of the Collector before the Additional Commissioner ( Appeals) who upheld the orders of the Collector and dismissed the appeals. Feeling aggrieved against the orders of the additional Commissioner (Appeals) dated 30.9.2001, the above titled revision petitions have been preferred before this court.