KARTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, petitioners have inter alia prayed for the following substantive relief:-

(2.) Brief facts necessary for adjudication of the present petition are as under:-

(3.) A Notice was received by the petitioners dated 01.01.2002 (Annexure P-3) issued by the Chief Settlement Commissioner, Rehabilitation, Himachal Pradesh at Shimla, in which it was mentioned that it had come to the notice of the said Officer that the land, subject matter of this petition, was transferred by Naib Tehsildar (Sales), Kangra/Shimla to the petitioners and the signatory to the Notice, i.e. Chief Settlement Commissioner, Rehabilitation, Himachal Pradesh, calls upon the petitioners as to why the transfer of the land mentioned in the Notice should not be cancelled in exercise of powers under Section 24 of the 1954 Act.