PARWATI Vs. MUNA

JUDGEMENT

(1.) BY this common order, W.P. (227) No. 4110/2009 and 4122/2009 are disposed of as in both the petitions, identical issues are involved. The petitioner has preferred these petitions against the orders dated 26-5-2009 passed by the Commissioner, Bastar Division, Jagdalpur in Revision Case No. 7/A-23/2007-08 and 8/A-23/2007-08.

(2.) FACTS of the case in brief are that petitioner's application under Section 170-B of the C.G. Land Revenue Code, 1959 was dismissed by Sub Divisional Officer (Revenue), Jagdalpur holding it as not maintainable in view of the fact that both the parties to the transaction of transfer are aboriginal tribes. The above order was confirmed by the Collector in appeal and by Commissioner in revision.

(3.) IN order to appreciate the contention raised by the appellant, Section 170-B of the Act is reproduced below:-