Madan Lal And Others vs State Of H.P And Others

Jyotsna Rewal Dua, J

Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.

In view of projected grievance of the petitioners and order being passed hereinafter, reply to the writ petition is not required to be called from the respondents. Matter has been accordingly heard at this stage.

Petitioners' case is that their late father Sh.Vachiter Singh was granted three kanals of land in Khata Khatauni No.47min/204min, Khasra No.81, measuring 100-18 Kanals, situated in Mohal Dahab, Mauza Guryal, Tehsil Nurpur in the year 1975-76 under the Land Utilization Scheme. The possession of land in question was also handed over to Sh. Vachiter Singh. The 'patta', however, was not granted to Sh. Vachiter Singh at the relevant time. After obtaining the possession, Sh.Vachiter Singh constructed house over some portion of land and a mango orchard over the remaining portion. The family of Sh. Vachiter Singh is stated to be in possession of land all through out.

Petitioners' grievance is that during settlement operation, land in question was wrongly depicted in the ownership of State Forest Department under new Khasra Nos. 401/1, 410 and 413, measuring 0-11-52 hectares. That even though the petitioners are in possession over the same land and for past about 46 years, the 'patta' of the land was not granted in their favour. Learned counsel for the petitioners submits that many representations in past have been made by the petitioners to the concerned authorities but have not resulted in desired action. Learned counsel for petitioners invited attention to office letter dated 25.07.2025 (Annexure P-5) issued by District Revenue Officer, District Kangra at Dharamshala addressed to Sub-Divisional Officer (Civil), Fatehpur, District Kangra requesting for detailed report on the grievance of the petitioners and also to the report dated 04.09.2025 furnished by the Sub-Divisional Officer (Civil), Fatehpur, District Kangra to Deputy Commissioner, District Kangra recommending the allotment of Khasra No. 409-1 & 410 measuring 0-11-48 hectares in Mohal Dahab in favour of the petitioners.

Learned counsel submits that no further action has been taken on the aforesaid report.

Looking to the grievance of the petitioners but without examining the merits of the matter, this writ petition is disposed of by directing respondent No.3 to redress the grievance of the petitioners in accordance with law inter-alia taking into consideration Annexure P-5 dated 25.07.2025 and report dated 04.09.2025 furnished by Sub-Divisional Officer (Civil), Fatehpur, District Kangra (part of annexure P-5) within eight weeks from today. The decision so arrived at shall also be communicated to the petitioners.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.