STATE OF HIMACHAL PRADESH AND OTHERS Vs. SATPAL SAINI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The State of Himachal Pradesh has called into question certain directions that were issued by a Division Bench of the High Court on 23 Sept. 2016. The High Court called upon the State Government to amend the provisions of Sec. 118 of the H.P. Tenancy and Land Reforms Act, 1972 within a period of ninety days. These directions were issued by the Division Bench while allowing a writ petition which challenged an order dated 23 April 2014 of the revenue authorities. The judgment of the High Court by which it set aside the order dated 23 April 2014, and directed the state to attest the mutation by treating the respondent as an agriculturist is not called into question to that extent. The lis between the respondent and the state has come to a conclusion with the following direction of the High Court :-