LILA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Mr. Kulbhushan Power of Attorney holder of the petitioner is present in person. He submits that he may be permitted to address the Court.

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) During the course of arguments, Power of Attorney Holder of the petitioner has argued that the impugned order dtd. 6/12/2010, prima facie, is not sustainable, as the same does not deals with the ground taken in the appeal which was filed before the Divisional Commissioner, Kangra Division, i.e. that the Settlement Officer, Dharamshala was not competent to issue orders for changing the record at the time of Consolidation.