YASHWANT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) In the proceedings initiated against the petitioner, under section 163 of the H.P. Land Revenue Act, he was found to be an encroacher and accordingly ordered to be evicted from the land measuring 0-3 marlas and has filed this writ petition for quashing the orders so passed.

(2.) However, at the same time, it is averred that the petitioner has already removed the encroachment and at the same time has also deposited a sum of Rs. 20,000.00 + Rs. 2,000.00 as costs imposed upon him.

(3.) The respondents have opposed the petition by filing reply wherein it is stated that not only have the three revenue courts successively confirmed the encroachment, but even the petitioner himself has admitted this fact before the various authorities and has also at the same time deposited the compensation and, therefore, nothing survives for adjudication.