CHETU Vs. MASSADI AND ANR.

JUDGEMENT

(1.) THIS is a revision petition against the order of Assistant Collector, Grade II, dated 23rd December, 1975, whereby he has attested the mutation of proprietary rights of land comprising khasra No. 356 in Khata No. 36/51 of village Khulu, Tehsil Churah, District Chamba, admeasuring 4 big has and 12 bis was in favour of Sher Mohd., the recorded sub -tenant.

(2.) THE Petitioner has not filed any appeal against the order of Assistant Collector, Grade II, but has come up in revision against the said order invoking the revisional jurisdiction of the Financial Commissioner, under Section 17 of the Himachal Pradesh Land Revenue Act, hereinafter called the Act.

(3.) SINCE the exercise of jurisdiction under Section 17(1) is involved in this case, I considered it necessary to hear the Petitioner before admitting the Revision Petition for consideration.