DHARAMU Vs. SAUNKI RAM, KANGRA

JUDGEMENT

(1.) This revision petition has been filed under Section 17 of the H.P. Land Revenue Act, 1954 against an order dated 14.3.2002 passed by the Deputy Commissioner, Chamba exercising the powers of Commissioner, Chamba in appeal No. 44 -3/XIII/A/2000.

(2.) Brief facts of the case are that the present petitioner filed an application before the Assistant Collector Idt Grade Bharmaur claiming correction in Khasra Girdawari pertaining to khata No. 11/11, Kita 22, measuring 11 -11 Bighas situated in Mohal Malkota, Tehsil Bharmaur. The Assistant Collector 1st Grade allowed the application on 3.6.1992 directing that in khata No. 11/11, the possession of petitioner may be recorded over 9 -0 Bighas of land, likewise, he may also be recorded to be in possession over khasra Nos. 447 and 2380 measuring 1 -4 Bighas in Khata No. 12/12. He further ordered that the petitioner may also be recorded as a non -occupancy tenant over khasra Nos. 1182, 2137 and 2520, measuring 1 -7 Bighas in khata No. 9/9 for which a separate, application has been moved by him. The present respondents filed an appeal against the said order before the Collector, Sub -Division, Bharmaur who set aside the order of the Assistant Collector 1st 4.8.1995.

(3.) This order was assailed in appeal by the petitioner before the Divisional Commissioner, Kangra Division who accepted the appeal and remanded the matter to the Collector for deciding it afresh. Consequently, the Collector heard and decided the matter afresh on 8.6.1998 whereby he again set aside the order of the Assistant Collector 1st Grade Bharmaur dated 3.6.1992. The petitioner preferred an appeal against the same before the Deputy Commissioner Chamba exercising the powers of Commissioner who dismissed the same vide the impugned order dated 14.3.2002.