SOHAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this petition, the petitioners have, inter alia, prayed for the following relief:-

(2.) Brief facts necessary for the adjudication of this petition are that feeling aggrieved by entry of mutation carried out by Assistant Collector 2nd Grade, i.e. mutation No.341, dtd. 24/9/2011, of Mouza Neri Hadbast No.17, Tehsil Sundernagar, District Mandi, the petitioner preferred an appeal under Sec. 14 of Himachal Pradesh Land Revenue Act, inter alia, on the ground that the respondents had purchased land measuring 2/9/15 bighas vide Sale Deed No. 299, dtd. 22/6/1988, however, the impugned mutation was carried out igno ing his fact that in terms of the Sale Deed, only land meas ring 2/9/15 bighas was sold to the respondents.

(3.) The appeal was dismissed by Sub-Divisional Collector, Sundernagar, vide Annexure P-3, i.e. order dtd. 16/6/2012, by inter alia , holding that during the Consolidation Operation vide mutation No.184, dtd. 22/8/1993, Consolidation Officer, Sundernagar had ordered the correction in the area of Khasra No.437, measuring measuring 2/9/15 bighas to 4-11-4 bighas, which was later on converted into Khasra No.437/1, presently Khasra No. 283, measuring 2-19-3 bighas and Khasra No. 437/2, presently Khasra No.284 measuring 1-12-1 bigha. Sub-Divisional Collector also observed that in a civil litigation between the parties, that is Civil Suit No.194/93 decided on 7/1/1998, which was filed by the respondents against the present petitioners, eight Issues were framed and Issues No.3 and 4 framed therein were as under:-