PARTAP SINGH Vs. DAMODAR DASS

JUDGEMENT

(1.) THE present writ petition has been filed inter alia praying the following relief :-

(2.) BRIEF facts giving rise to filing of the present writ petition are as under:-

(3.) HOWEVER , on the petitioner's application dated 11.9.1985, the Land Reforms Officer-cum-Assistant Collector Ist Grade, Sarkaghat, passed an order dated 6.8.1988 directing that the aforesaid order dated 7.1.1986 passed under the Abolition Act, was required to be reviewed and for the said purpose, the matter was sent to the Collector, Sarkaghat seeking his permission under the Tenancy Act, who vide his order dated 1.9.1988 accorded permission to review the same. The private respondents assailed this order in an appeal under the Tenancy Act, which was rejected by the Collector (ADM), Mandi in terms of his order dated 28.2.1991, which in turn was further assailed by the private respondents and in terms of his order dated 22.5.1992, the Divisional Commissioner, Mandi, set aside the orders dated 28.2.1991 and 6.8.1988 passed under the Tenancy Act, upholding the order dated 7.1.1986 passed by the Compensation Officer under the Abolition Act. Aggrieved by the same, the petitioner preferred a revision before the Financial Commissioner (Appeals), which was dismissed in terms of impugned order dated 8.7.2002.