M.K. Ahmed Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 1 Aug 2018 Writ Petition (C) No. 2165 Of 2018 (2018) 08 CHH CK 0062
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 2165 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

H.S. Ahluwalia, R.N. Pusty, Anumeh Shrivastava

Final Decision

Dismissed

Acts Referred
  • Chhattisgarh Land Revenue Code, 1959 - Section 44(1)

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Heard.

2. Learned counsel for the petitioner submits that final order has been passed by the Tahsildar, Bilaspur, directing removal of encroachment and such

an order is appealable under Section 44(1) of the Chhattisgarh Land Revenue Code, 1959, before the Sub-Divisional Officer (Revenue) and the

petitioner may be allowed to prefer appeal against that order.

3. Be that as it may, the petitioner is permitted to withdraw this petition and file appeal before the Sub-Divisional Officer (Revenue). If appeal is

preferred by the petitioner by tomorrow, the appeal and the application for stay will be considered and decided by the said authority on the same day,

in accordance with law, as the petitioner is apprehending demolition of the subject premises.

4. With the aforesaid liberty, the petitioner is allowed to withdraw this petition and the writ petition is accordingly, dismissed as withdrawn. No order as

to cost(s).

5. Certified copy today.

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