NAND LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) This judgment is being dictated in open Court in the presence of the learned Counsel for the parties.

(2.) Under the H.P. Grant of Nautor Land to Landless Persons and Other Eligible Persons Scheme, 1975 (hereinafter referred to as the 'Scheme') the Petitioner was granted land bearing Khasra No. 1598/1 admeasuring 2-15-12 bighas of land upon payment of Rs. 69.50 towards forest produce in terms of order dated 21st January, 1976. After taking possession Petitioner improved upon the land and put it under cultivation. Admittedly, Petitioner is a poor landless person and dependant upon the produce from the said land for his subsistence. Over a period of time, Petitioner has also put up his house and is residing there along with his family members. The order dated 21st January, 1976 was taken up in a revision petition No. 154 of 1983 by the Respondent-State before the Revisional Authority i.e. Deputy Commissioner, Mandi who ordered inspection of the land at site and found the Petitioner in cultivating possession thereof. The revision petition seeking cancellation of the grant was dismissed by the authority on 11th July, 1984. However, the forest produce was assessed at Rs. 1,267/- and the Forest Department was directed to harvest the forest produce found on the land. This order was subsequently reviewed by the Deputy Commissioner and in terms of order dated 21st September, 1984, the Deputy Commissioner directed cancellation of the grant in terms of order dated 21.1.1976 with a direction that since the Petitioner was a poor person having no other source of subsistence, he be granted another suitable piece of land.

(3.) Mr. M.S. Guleria, learned Counsel for the Petitioner contends that the order of review is totally illegal and unjustifiable.