KEHAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) I have learned counsel for the parties and gone through the record.

(2.) The factual position emerging from the pleadings of the parties can be summed up as under:-

(3.) Aggrieved against this action of the respondents in not acquiring the total land measuring 17-19-7 bighas of land, situated in village Phati Kanon, Tehsil Sainj, District Kullu, H.P., the petitioners have preferred the present Writ Petition with following prayers:-