RAN SINGH JAGGI Vs. BIRBAL (DECEASED) THROUGH LRS

JUDGEMENT

(1.) This revision petition has been filed under Section 17 of the H.P. Land Revenue Act, 1954, against an order dated 17 5.1994 passed by the learned Commissioner, Mandi Division in revenue revision No 119/93.

(2.) Brief facts of the cases are that one Shri Kranti Kumar & another filed an application before the Assistant Collector 1st Grade Hamirpur for partition of land comprised in Khata No.10, Khatauni No.23 to 32, Kita 210, measuring 1800.3.26 Sq. Mtrs. situated in Up Mohal Gandhi, Tehsil and Distt Hamirpur. The Assistant Collector 1st Grade sanctioned the partition on 22.10

(3.) Shri Ran Singh, the present petition filed an appeal against this order of the Assistant collector 1st Grade before the Distt Collector, Hamirpur who dismissed the appeal vide an order dated 29.3.1993.Shri Ran Singh further field a revision petition before the Commissioner Mandi Division who upheld the orders of both the courts below vide his order dated 17.5.1994 against which Shri Ran Singh has preferred the present revision petition.