Vakil Singh and others Vs State of H.P. and others
.... being “Shamlat Hasab Rasab Malgujari”, is both obviously, and, openly, acquiesced by the respondent/State, also, hence the factum probandum, of the suit land, earlier depicted, in Ex. D-1, to be bearing the character, of “Shamlat Hasab Rasab Malgujari”, rather acquires corroborative vigour, as a ...
High Court of Himachal Pradesh
Faridabad Complex Administration Vs Ram Chand (since deceased) through LRs And Others
.... ute did so in respect of the land far in excess of their shares, for if that had been so, the grievance would have been made at the time of mutation or later on at the time of the sale. In my view it will be safe to assume in this case that the condition, that the land in possession of the defen ...
High Court Of Punjab And Haryana At Chandigarh
Attar Singh Vs Commissioner, Rohtak Division, Rohtak & Ors.
.... on to approach the revenue authorities for changing the mutation from the name of Gram Panchayat (respondent No.5) was issued. The Assistant Collector Ist Grade unmindful of the fact that the order passed in Jai Singh’s case (supra) related to ‘Jumla Mustarka Malkan’ land and the land in the pre ...
High Court Of Punjab And Haryana At Chandigarh
Dharam Singh Vs Gram Panchayat of Village Joshi Chauhan
.... , it is seen that the learned Courts below have made a basic jurisdictional error in entertaining the civil suit, with no reference to Section 13 of the Act of 1961, which reads as follows:- "13. Bar of jurisdiction in civil courts.- No civil courts shall have jurisdiction- (a) to entertain or ...
High Court Of Punjab And Haryana At Chandigarh
Ved Parkash Vs State of Haryana and others
.... t mean that the land in question was not shamilat deh and vested in the State Government. 4. Though the father of the appellant did not file appeal against the order of the Assistant Collector Ist Grade, but he had chosen to file revision before the Commissioner against the aforesaid order of the ...
High Court Of Punjab And Haryana At Chandigarh
Gurmail Singh and Another Vs Director, Rural Development and Panchayats and Others
.... d nor it had ever come into separate individual cultivating possession of the petitioners, on or before 26.01.1950. 6. We have heard counsel for the parties and perused the record. 7. Counsel for the petitioners has referred to the provisions of Sections 2(g)(viii) and 4(3)(ii) of the 1961 Act ...
High Court Of Punjab And Haryana At Chandigarh
Gram Panchayat, Mavi Sappan Vs Director, Rural Development and Panchayat Deptt, Punjab and others
.... orically held that if such mutation has not been challenged under the Revenue Act then such mutation attains finality. The applicants has filed the present application after such a long period of 55 years which is time barred. In this context. 1997(4) R.C.R. (Civil) 498 : 1997(2) PLJ 375 Gram Pancha ...
High Court Of Punjab And Haryana At Chandigarh
Gurdev Singh (deceased) through his LRs. Vs Additional Director, Panchayats, Punjab and another
.... et aside. 3. Counsel for the petitioner has submitted that the land in dispute has been recorded as Shamilat Deh Hasab Hisis Mundarja Shajra Nasab and was under cultivation of the petitioner, therefore it stood exempted in terms of Section 2(g)(viii) of the 1961 Act and the land does not vest in ...
High Court Of Punjab And Haryana At Chandigarh
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