ARUN KUMAR KESHR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Rahul Mishra, learned counsel for the Appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for Respondent Nos. 1 to 4.

(2.) This writ appeal is presented against an order dtd. 3/8/2022 passed by the learned Single Judge in WPC No. 3391 of 2022. The relevant extract of the order of the learned Single Judge reads as follows :

(3.) A perusal of the order dtd. 18/7/2022 would go to show that an eviction order was passed against the Appellant by the Tehsildar under Sec. 248 of the Chhattisgarh Land Revenue Code, 1959 long back on 18/8/2009 and that the Appellant had continued to remain in possession unauthorisedly.