Himachal Pradesh High Court
Geeta Devi & Ors. vs . Financial Commissioner, & Ors. on 19 September, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Geeta Devi & ors.Vs. Financial Commissioner, & ors.
CWP No.298 of 2019.
.
19.9.2022 Present: Mr. Varun Chandel, Advocate, for the petitioners.
Ms. Svaneel Jaswal Dy. Advocate General for the respondents-State.
Pursuant to order dated 23.8.2022, learned
Additional Advocate
to General has placed
communication dated 17.9.2022, issued under the signatures of r on record Deputy Commissioner, District Bilaspur, H.P., perusal whereof reveals that the land alloted to persons, namely, Jagdish Singh, Balbir Singh and Rajender Singh, respectively does not fall within DPF, but the same is recorded as Charagah Darakhtan. So far as the land of Sh. Chandu Ram is concerned, the said land also does not fall within DPF.
The Financial Commissioner (Appeals), vide order dated 9.10.2017 has recorded finding that land, which has been desired to be alloted by the appellant falls in DPF and as such the same cannot be alloted to him.
Learned counsel representing petitioner submits that pursuant to order passed by Deputy Commissioner dated 25.10.2012, petitioner has been granted land in Khasra Nos 248, 253, 254, 255 and 257 kitta 5 measuring 213.05 Sqr Mtrs and adjoining land comprised in Khasra No. 252, which is being demanded by the petitioner, does not fall under DPF.
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Learned Deputy Advocate General to verify whether the .
land comprised in Khasra No. 252 latest khasra No. 460/433/252, Up Muhal Nihal, Tehsil Sadar, District Bilaspur, falls under DPF or not, if not, why the same be not alloted in favour of the petitioner on account of balance land.
Needful be done by learned Deputy Advocate General on or before the next date of hearing. List on 7.11.2022.
(Sandeep Sharma) Judge 19th September, 2022 (Guleria) ::: Downloaded on - 20/09/2022 20:06:00 :::CIS