KHORBAHARIN BAI KOSHLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition has been brought challenging the order dated 28.02.2019 passed in Revenue Appeal Case No.13A/6 year 2017-18, passed by respondent No.2 Sub-Divisional Officer (Revenue) Nawagarh, DistrictBemetara, C.G. and the order of Commissioner, Durg, Division- Durg, C.G. passed in Appeal Case No.131-A-6 year 2018-19 dated 09.01.2020.

(2.) The facts of the case are these that the disputed property belonged to one Fusaku Ram. On his death, the application was filed by the petitioner and other successors of Fusaku Ram for mutation. Gram Panchayat- Temri gave proposal for mutation on 31.01.1999. The resolution of Gram Panchayat was challenged in Revenue Appeal No.13-A/, that appeal has been decided by the impugned order dated 28.02.2019 by S.D.O. by dismissing the proposal of Gram PanchayatTemri. Second Appeal was preferred before the Commisisoner Durg by Paras @ Lakhan Koshle and Purushottam @ Bhajan Koshle against Daulal Sonwani and other private respondents. That appeal has been decided vide order dated 9.01.2020 and dismissed.

(3.) It is submitted by the learned counsel for the petitioner, that the petitioner is the widow of late Fusaku Ram and thus she has inherited the property of Fusaku after his death. The petitioner got her share in the lands and on that basis, she executed sale deed dated 13.03.1993 in favour of Ganesh Satnami regarding the house in Abadi Land. She executed another sale deed dated 23.03.1993 in favour of Parasram and Purushottam with respect to agriculture land. She has also executed sale deed dated 19.07.1988 in favour of Loknath and Sukariya with respect to agriculture lands. Further, she also executed sale deed dated 22.03.2006 in favour of Ganesh and Mukund with respect to agriculture lands.