USHA MIRANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) The petitioners have called in question the order passed by the Additional Commissioner, Bilaspur on 1-7-5-2002 (Annexure P-1) rejecting his revision preferred against the order passed by the Additional collector, Raigarh on 10-9-1999, which, in turn, had arisen out of an order passed by the Sub-Divisional Officer (Revenue), Kharsiya on 15-2-1999. The orders have been passed by the revenue authorities in exercise of powers under Section 170-B of the Chhattisgarh Land Revenue Code, 1959 (henceforth 'the Code'), The subject land has been directed to be reverted to respondent No.5 who is the widow of the original tribal holder Parmeshwar Kanwar.

(3.) The original tribal holder had obtained loan from Seva Sahakari Samiti, Botalda and on account of his failure to repay the loan amount, the land was auctioned in course of recovery proceedings.