Sanjay K. Agrawal, J
1. This writ petition has been preferred by the petitioner being aggrieved against the order dated 22.03.2018 (Annexure - P/1) passed by Additional
Commissioner, Raipur.
2. Learned State counsel would submit that against the order of Additional Commissioner, revision would be maintainable before the Revisional
Authority under the Chhattisgarh Panchayats (Appeal and Revision) Rules, 1995 (for brevity, 'Rules of 1995').
3. At this stage, learned counsel for the petitioner submits that he may be allowed to prefer revision before the Revisional Authority under the Rules of
1995.
4. The prayer is fair and reasonable and is accordingly allowed.
5. Be that as it may, if the petitioner prefers revision before the Revisional Authority within two weeks from today, it will be considered and decided
by the said authority, expeditiously, in accordance with law.
6. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Certified copy today.
