STATE OF HIMACHAL PRADESH Vs. USHA BUTAIL

JUDGEMENT

(1.) By way of present writ petition, petitioner has prayed for following reliefs: -

(2.) In the present case, the petitioner i.e. State of Himachal Pradesh is aggrieved with the order dated 12.6.2007(Annexure P -11), passed by learned Financial Commissioner (Appeals), while exercising its revisionary jurisdiction under Himachal Pradesh Land Revenue Act, 1954( in short "Act"), whereby the learned Financial Commissioner (Appeals) rejecting the Revision Petition filed by the petitioner directed the Revenue Authorities to correct the entry of classification of the land in dispute from "Van" to its original classification i.e. " Gair Mumkin Ahata".

(3.) Feeling aggrieved with the aforesaid order passed by learned Financial Commissioner (Appeals), petitioner filed Writ Petition before this Court seeking quashment of the order passed by learned Financial Commissioner.