SMT. PRABHA KUMARI Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) The petitioner claimed herself to be the victim of high handedness of the respondents and has approached this Court for the grant of following substantive reliefs:

(2.) Petitioner vide registered sale deed dated 20.12.2001 purchased land to the extent of 1/6th share measuring 0-02-97 hectares out of Khata Khatauni No. 21/43 to 52 Kita 21, measuring 0-17-82 hectares, situated at Mauza Sandal, Chakker, Tehsil and District Shimla and there was a cow shed existing on the land at the time of its purchase.

(3.) During the settlement operation, Khasra numbers of the property were changed and are presently denoted by Khasra Nos. 93 and 102 over which the petitioner has constructed her three- storey house after getting sanction from the Town and Country Planning Department (Special Area Development Authority).