RAM LOK Vs. STATE OF H.P.

JUDGEMENT

(1.) In this writ, the Petitioners have sought the relief of quashing the order dated 1.3.1977 passed by the Land Reforms Officer (LRO) and also the order dated 4.4.2006 (Annexure-P3) passed by the Respondent No. 1 and alternatively prayed for remanding the matter back to Respondent No. 1 after setting aside order Annexure-P3, for deciding the matter afresh on merits after condoning the delay.

(2.) The brief facts may be stated thus:

(3.) The Petitioners were admittedly the tenants under the Respondent Nos. 2 to 20. On coming into force of the Himachal Pradesh Tenancy and Land Reforms Act, (hereinafter referred to as the 'Act'), according to them, they were to be conferred the proprietary rights but the Landlords filed LR-V applications for resuming the tenancy land but their applications were dismissed on the ground that the landlords were having more land, in their ownership and possession, than permissible under the law.