AMIN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The impugned Annexure is a show cause notice, which has been issued by the prescribed Authority under Sec. 163 of the H.P. Land Revenue Act, 1953 (hereinafter referred to as 'the Act'). It is not disputed that the proceedings are still pending before the said Authority. Though learned counsel for the petitioners orally submits that reply to the show cause notice has been filed, however, no such reply has been appended with the petition.

(2.) Taking into consideration the fact that H.P. Land Revenue Court is both substantive and procedural law and proceedings pursuant to a notice issued under Sec. 163 of the said Act, are yet to be adjudicated upon by the competent Authority, this writ petition is premature and accordingly dismissed as such. Pending miscellaneous application(s), if any, also stand disposed of.