NARESH DAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition is filed against the order passed by the Board of Revenue in Case No. RN/06/R/B-121/12/18 between the parties Naresh Das v. Suman Singh Sisodiya and Others, dtd. 19/1/2018, whereby the review application moved by the petitioner has been dismissed on the ground of delay.

(2.) The fact of the case is that on the basis of the report submitted by the Sub-divisional Officer before the Collector, Janjgir, stating that lease deed was granted in favour of Naresh Das (Petitioner) and Maniram, pertaining to Survey No. 709/1 ad measuring 2.67 acre and 714/1 ad measuring 0.29 acre respectively and both have sold their property to Smt. Suman Singh in contravention of the conditions of the lease deed. The Collector vide order dtd. 5/2/2003 in Case No. 24/B-121/2002-03, after considering the report and submissions made by the Naresh Das (petitioner) and Maniram, cancelled both the lease deeds. Against the order passed by the Collector, an appeal was preferred by the respondent No. 2 before the Additional Commissioner, Bilaspur, Division-Bilaspur and vide order dtd. 17/9/2009, the same was dismissed on the ground of delay. Thereafter, respondent No. 2 preferred a Revision Case No. RN/06/R/B-121/02/10 before the Board of Revenue and vide order dated 18th of March, 2010, the Board of Revenue allowed the revision preferred by the respondent No. 2 and set aside the orders passed by the Collector as well as the Additional Commissioner, Bilaspur.

(3.) Being aggrieved by the order passed by the Board of Revenue dtd. 18/3/2010, the present petitioner No. 01 preferred W.P.227 No. 97/2013 before this Court and vide order dtd. 8/5/2013, the petition was dismissed as withdrawn.