RANI DEVI Vs. DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) A challenge has been laid by the petitioner to the order passed by the Additional Director, Consolidation of Holdings, H.P., Shimla dated 23.3.2000 in case No.276/1998.

(2.) THE brief facts necessary for the adjudication of this petition are that the petitioner had filed a revision petition under Section 54 of the Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 before the Additional Director of Consolidation, H.P., Shimla on 16.10.1998. The following prayer was made by the petitioner in her revision petition:-

(3.) MR . Bhupender Gupta had strenuously argued that the report furnished by the Assistant Consolidation Officer pursuant to the order passed by the Additional Director, Consolidation was required to be considered at the time of final decision, i.e. on 23.3.2000. The learned Advocate General, Mr. K.D. Sood and Mr. R.K. Bawa had supported the order dated 23.3.2000. Mr. Bawa had also contended that it was not necessary for the Additional Director, Consolidation to consider the report furnished by the Assistant Consolidation Officer once he himself had decided to visit the spot.