MANIK LAL DAHARIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Petitioners have moved this Court contending that, land belonging to the 1 st Respondent-State has been wrongly caused to be mutated in favour of the Respondents No. 9 to 20 making entries in the revenue records.

(2.) It is pointed out that the order passed by the Nayab Tahsildar Lormi vide Annexure P/1 dated 24.06.2020 in this regard, is pursuant to the Judgment and Decree dated 31.01.2020 vide Annexure P/4 passed by the Civil Judge Class-II, Lormi, District Mungeli, which is stated as not correct or sustainable either on facts or in law. It is in the said circumstance, that the Petitioners have filed the above writ petition styled as 'Public Interest Litigation' with the following prayers:

(3.) Ms. Reena Singh, the learned counsel appearing for the Petitioners submits that the matter requires serious consideration in view of the various documents produced before this Court. An enquiry is also necessary in relation to the transfer of Ponds/Tanks/Pethu (Feeder Tanks) of the properties concerned. The learned counsel further submits that the Petitioners came to know about the proceedings only much later as they were never parties to the Civil Suit.