Whether The Impugned Judgments ... vs Unknown
2021 Latest Caselaw 1302 HP

RSA No.186 of 2020

.

25.02.2021 Present: Mr. Sanjay Bhardwaj, Advocate, for the appellants.

Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals, with Mr. Kunal Thakur and Ms. Svaneel Jaswal, Deputy Advocate Generals, for

the respondent/State.

RSA No.186 of 2020

Admitted on following substantial questions of law:-

1. Whether the impugned judgments and decrees passed by the Courts below are vitiated on account of misreading, misinterpretation and misconstruction of rpleadings and evidence on record, oral and

documentary, resulting into perversity?

2. Whether the judgments and decrees passed by the Courts below are in conflict with law laid down by this High Court in State of H.P. vs. Babu Ram, reported in

(1996) 4 SLJ 2924 and State of H.P. vs. Gian Chand, reported in Latest HLJ 2000 (HP) 900 ?

3. Whether the judgments and decrees of the Courts below are vitiated for not granting protection to the appellant/plaintiff under the provisions of the

Himachal Pradesh Village Common Land Vesting and Utilization Act, 1974 and Rules, 1975 framed thereunder?

List alongwith RSA Nos.181 of 2020 & 176 of 2020 for

hearing in due course. Record of learned Court below be called for.

CMP No.7841 of 2020

Having heard learned counsel representing the parties

and perused the pleadings adduced on record, interim order dated

26.8.2020 is made absolute during the pendency of the appeal.

Alteration/ modification/vacation on motion. The application stands

disposed of.

(Sandeep Sharma), Judge February 25, 2021 (shankar)