SANDHYA Vs. STATE OF H.P AND ANOTHER

JUDGEMENT

(1.) Petitioner having been found to have encroached upon the Government land, declared as wild life sanctuary has been ordered to be evicted therefrom in proceedings initiated against her under the H.P. Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (for short the 'Act') and aggrieved thereby has preferred this petition praying therein for the following substantive reliefs:-

(2.) Brief facts giving rise to the instant petition are that the Forest Officer, Wild Life Sanctuary Range Khajjiar instituted eviction proceedings against the petitioner on the ground that she had encroached upon the Government land, declared by the State Government to be a wild life sanctuary to the extent of 0-0-3 biswansi in Khasra No. 40/1 and 37/1/1 in Khajjiar, District Chamba. Upon notice being issued, she filed objections, wherein she denied having made any encroachment over the said land.

(3.) Respondent No. 4 after recording the evidence and by placing reliance upon the testimony of PW-1 Patwari Surender Kumar and PW-2 Kanungo Dharam Chand came to the conclusion that the petitioner had made encroachment to the extent mentioned above and accordingly ordered her eviction.