SHIVENDRA PRATAP SINGH THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance of the Petitioner in the present Writ Petition seems to be the proceeding drawn by the Respondent No.3 - Tahsildar, District Bilaspur in a revenue case for partition of the land that situates at Khasra No.105/3, admeasuring 0.87 acre, in Purani Basti, Dayalband, Bilaspur.

(2.) According to the Petitioner, he is in possession of an area of the said disputed property to the extent of 14.5 decimal which came to his possession by virtue of an alleged oral gift deed made by one Nageshwar Singh, the maternal grandfather and the owner of the said property.

(3.) Learned Counsel for Petitioner submits that on an application under Sec. 178 of the Chhattisgarh Land Revenue Code, 1959 initiated at the behest of the Respondent No.4 to 22, though publications were made in the Newspapers calling for the objections from the interested parties, however, the said publication skipped the notice of the Petitioner and therefore he could not appear before the Authority concerned on the stipulated date fixed.