RAMPYARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE instant revision is directed against the dismissal of reference application filed by the applicants before the Collector, Janjgir Champa (C.G.)

(2.) FACTS, which are not in dispute, are as under:

(3.) PER contra, while not disputing the above facts, Shri G.D.Vaswani, learned Government Advocate for the State/respondent would submit: the application has been filed mala fidely after an inordinate delay of 4 years, and therefore, the Collector has rightly dismissed the application.