CHARAN DASS Vs. SUBHADRA DEVI

JUDGEMENT

(1.) This revision petition under Section 17 of H.P. Land Revenue Act, 1953 preferred by Shri Charan Dass petitioner, is directed against the order dated 15 -1 -1998 passed by the Divisional Commissioner, Kangra Division whereby the revision filed by the present petitioner against the order dated 18.6.1993 of the Assistant Settlement Officer, Una exercising the powers of Collector was dismissed.

(2.) The facts of the case briefly stated are that the present petitioner Shri Charan Dass presented an application to the Settlement Officer Kangra at Dharamshala on 31.1.1987 stating therein that he had purchased 3 Kanal 1 Maria of land in Khasra No. 732 min situated in village Katohar Kalan, Tehsil Amb through a registered sale deed 23.9.1969 for a consideration of Rs. 1,500 from one Shri Chuhru son of Shri Lakshman Dass of the said village and since then he was in possession of the said land on the spot but in the revenue record his possession was not being entered by the settlement staff according to the spot position, hence he requested to incorporate the entries of the aforesaid land in the revenue record as per the documents as well as spot position.

(3.) The case was entrusted to the Settlement Tehsildar, Amb who after enquiring into the matter rejected the application of the present petitioner vide order dated 23.2.1988 holding that the area of the present petitioner was rightly measured during the settlement operation according to his old record.