AMAR NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is a revision petition under section 20 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (hereinafter called the Act) against the order of the Commissioner dated 25th August, 1975 whereby he dismissed an appeal against the order of Collector, Una, dated 8th May, 1975.

(2.) The first point contended before me by the learned counsel for the petitioner was that the petitioner had not been granted full relief in respect of the bona fide sales made by him from time to time. In this connection he drew my particular attention to sale of 6 kanals 16 marlas of land purporting to have been made to one Shri Beant Singh in 1.966 and subsequently confirmed through a formal sale deed registered on 22 -10 -1973. A copy of the sale deed was also brought on the record.

(3.) The learned counsel for the State, on the other hand, contended that the Collector had after assessing the evidence on record provided full relief to the petitioner in respect of sales made by him from time to time. The learned counsel further mentioned that the sale deed dated 22 -10 -1973 did not make any reference to any earlier act of sale as suggested by the learned counsel for the petitioner. The learned counsel also invited my attention to the provisions of section 7 (2) of the Act and also cited Hardwari Lal v. State of Himachal Pradesh, Revenue Revision No. 3 of 1976 in support of his contention.