LEKH RAM Vs. HARI KRISHAN

JUDGEMENT

(1.) Aggrieved by the dismissal of their writ petition by the learned Writ Court, the petitioners/appellants have filed the instant Letters Patent Appeal.

(2.) Brief facts of the case are that respondent No.1 had raised a loan under low housing Scheme for construction of house in the year 1988 from the State of Himachal Pradesh. He could not re-pay the loan, therefore, the Government of Himachal Pradesh ordered the outstanding loan amount of Rs.11,885/- due from him to be recovered as arrears of land revenue.

(3.) Thereafter, a proclamation of sale of land, measuring 18.8 bighas being 1/3rd share of the land comprised in Khata/Khatauni No.9/20, Khasra Nos. 80(32 bighas), 83 (6-18 bighas), 85 (0-1 bigha), 86 (1-3 bigha), 88 (0-15 bigha), 92 (0-16 bigha) and 94 (15-2 bighas), situated in Village Jhamrari, Hadbast No. 385, Tehsil Nalagarh, District Solan, was issued on 22.07.1991. The auction took place on 09.08.1991. The sale was confirmed by the Collector on 19.02.1992 and according to the petitioners, the same was approved by the Divisional Commissioner.