SHAMA NAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is a review petition against the orders of my learned predecessor dated 27 -4 -7! whereby he upheld the orders of the learned Deputy Commissioner, Mahasu dated 12 -6 -68 rejecting the application for the grant of Nautor to the petitioner.

(2.) I have heard the learned counsel for the petitioner and also the learned counsel for the respondents and have also gone through the records of the case.

(3.) It was argued before me by the learned counsel for the petitioner that my learned predecessor had made a mistake in deciding the case in accordance with the existing Nautor rules according to which no Nautor can be granted beyond 20 bighas of land and not according to the rules as applicable on 6 -12 -66 the first date of grant by the Deputy Commissioner or even on 12 -6 -68, the date on which the grant was ultimately rejected by the Deputy Commissioner. On behalf of the respondents it was argued that my learned predecessor had rightly rejected the revision filed before him.