PARASRAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This petition has been brought praying for exercise of jurisdiction of this Court under Article 227 of the Constitution of India to quash the order dated 19.6.2017 passed by respondent No.2 - Commissioner, Durg, and other reliefs.

(3.) The claim of the petitioners is that the agricultural lands bearing Khasra Nos. 396, 440 and 554, area 0.202, 9.807 and 1.130 in total 11.139 hectares (27.53 acres), situated in village Potiyakala, District Durg is under the ownership of the petitioners since 1954-55. After the patwari inspection on 15.1.2015, the agricultural land belonging to the petitioners was wrongly marked as Charagah for cattle and accordingly the entry was made showing the Collector of the District as Manager of the said property. When the petitioners came to know about this correction in the revenue records, they moved an application under Section 116 read with Section 32 of the Chhattisgarh Land Revenue Code, 1959 (in short 'C.G.LRC, 1959') before the Tehsildar praying for correction and deletion of name of Collector in the revenue records, but this application was rejected by order dated 13.5.2016. The petitioners then filed an appeal before the Sub-Divisional Officer (Revenue), District, Durg which was dismissed by order dated 30.8.2016. Then, the petitioners preferred second appeal before respondent No.2 - Commissioner, Durg and the same has also been dismissed by the impugned order.