HAMESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. Learned counsel appearing for the parties jointly submit that the issue raised in this writ petition is squarely covered with the decision rendered by the coordinate bench of this Court in Writ Petition (C) No. 51 of 2016 (Pradeep Sharma Vs. State of Chhattisgarh and others), decided on 24/2/2016, therefore, this writ petition may be disposed of in terms of paragraphs 4 and 5 of the aforesaid order, which read as under:-

(2.) In view of above, the writ petition is allowed. Impugned order dtd. 15/5/2015 passed by Tahsildar, Dabhra and the order dtd. 20/4/2015 passed by the SDO whereby the permission to review was granted, are set aside. The competent authority shall be at liberty to proceed in accordance with law.