KHAMHAN CHATURVEDI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the respondent-State would submit that in this petition petitioner has challenged two proceedings arising out of two different cause of actions, one under the CG Land Revenue Code, 1959 (for short 'the Code of 1959') and another under the CG Panchayat Raj Adhiniyam, 1993 (for short 'the Adhiniyam 1993'). Hence, this writ petition is not maintainable on account of misjoinder of cause of actions.

(2.) In light of objection raised by learned State Counsel, learned counsel for petitioner would submit that he does not want to press challenge to the order dtd. 24/3/2022 passed by respondent No. 4 in appeal filed under Sec. 44(1) of the Code of 1959 and he confines this writ petition only to the challenge to notice issued under Sec. 36 (1) (q) of the Adhiniyam 1993 by respondent No. 3.

(3.) In view of above submission of learned counsel for petitioner, this writ petition is confined to the relief of quashment of notice dtd. 16/2/2022 issued under Sec. 36 (1) (q) of the Adhiniyam 1993 by respondent No. 3.