SANJAY ROY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Purit Ruparel, learned counsel for the appellant. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate appearing for respondents No. 1 to 4 and Mr. Alok Kumar Dewangan, learned counsel appearing for respondents No. 5 and 6.

(2.) This appeal is presented against an order dated 10/11/2021, whereby, the respondent No. 4 was directed to take up the proceeding in execution of an order dtd. 18/7/2019 passed in Revenue Case No. 01/A-70/2018-19 against respondent No. 5 therein (appellant herein) and to execute the same at the earliest, preferably within a period of 45 days.

(3.) Admittedly, no notice was issued to the respondent No. 5 (appellant herein), despite his eviction was sought in terms of the order dtd. 18/7/2019.