SANAT KUMAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction to the Naib Tahsildar, Raigarh to decide his application (Annexure P/3), expeditiously. Learned counsel appearing for the petitioner submits that the Additional Collector, Raigarh has directed the Sub Divisional Officer (Revenue) Raigarh, to take appropriate steps. Despite the clear order of the Additional Collector, no decision has been taken.

(2.) LAW in this respect is welt settled that the High Court cannot be treated as an executing forum of the order passed by the seniority authority to the junior authority. The Supreme Court has also considered this issue in the matter of Jayamma and others v. Deputy Commissioner, Hassan Dist. Hassan and others, : JT 2013 (8) SC 223 and the issue as to whether the jurisdiction of the High Court can be invoked for a direction to implement the order passed by the superior authority to his junior authority, held as under:

(3.) ACCORDINGLY , this petition is dismissed. However, the petitioner is at liberty to take appropriate steps as may be advised under the provisions of law. No order as to costs.