P.C.GULERIA Vs. STATE OF H.P.

JUDGEMENT

(1.) KULDIP Singh, Judge 1. This judgment shall dispose of CWPIL No. 29 of 2004 and CWP No. 1358 of 2006 as common questions of law are involved in both the petitions.

(2.) THE legality of the gift deed dated 19.9.1966 executed by Gram Panchayat, Rachhialu in favour of respondent No.7 Servants of People Society, Lajpat Bhawan, Lajpat Nagar, New Delhi of 25 acres of land has been questioned in the writ petition.

(3.) IN pursuance of order dated 12.9.1996, the Additional District Magistrate, Kangra submitted inquiry report dated 18.6.2004 to Deputy Commissioner, Kangra on 18.6.2004. The petitioner on 24.9.2004 submitted another representation to the then Hon'ble Chief Justice with the request to call for the inquiry report from the State Government and decide the matter in question in continuation of earlier CWP No. 333 of 1995. The High Court took cognizance of the matter.