NAGESHWAR PANDEY Vs. STATE OF H.P.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against an order dated 5.4.1997 passed by the Commissioner Mandi Division in appeal No. 272/95 whereby an order dated 21.10.1995 passed by the Collector, District Kullu has been upheld.

(2.) Brief facts of the case are that the Collector, District Kullu initiated proceedings under Section 118 of the H.P. Tenancy and Land Reforms Act, 1972, against the present petitioner and accordingly issued notices to him as well as the present performs respondent. Subsequently, the learned, Collector held the petitioner as having violated the provisions of Section 118 of the Act and consequently ordered vesiment of the land in dispute comprised in Khasra No.s 2165, 2166 and 2167 measuring 0 -7 biswas, situated in Phati Nasogi, Kothi Manali, Tehsil Manali, District Kullu, in the State Government vide an order dated 21.10.1995. Feeling aggrieved, the petitioner filed an appeal before the Commissioner Mandi Division who dismissed the same vide order dated 5.4.1997. It is against this order of the Commissioner that the petitioner has assailed in the present revision petition before this Court.

(3.) The record of the courts below was summoned and the arguments advanced by the learned Counsel for the parties were heard.