PREETI Vs. STATE OF H P AND OTHERS

JUDGEMENT

(1.) Challenging an order passed by the Tehsildar Kandaghat holding that the petitioner is not entitled to purchase a land in view of the prohibition contained in Section 118 (2) (b) of Himachal Pradesh Tenancy and Land Reforms Act, 1972, the petitioner has come up with the above writ petition.

(2.) Heard Mr. Ajay Sharma, learned Senior Counsel for the petitioner and Mr. Adarsh K. Sharma, learned Additional Advocate General for respondents No. 1 and 2.

(3.) The petitioner herein entered into an agreement for the purchase of a residential flat in village Sirinagar, Tehsil Kandaghat and submitted an application on 09.04.2019 to the Sub-Registrar seeking permission, claiming that she is a bonafide Himachali belonging to the Scheduled Caste. She enclosed a copy of the agreement of sale dated 26.03.2019. The flat intended to be purchased allegedly consisted of three rooms, kitchen, toilet, bathroom and a balcony approximately measuring a carpet area about 72.30 square meters with a parking space for one vehicle.