JAGDEESH CHOUDHARY Vs. BOARD OF REVENUE

JUDGEMENT

(1.) BY this petition the petitioner seeks to invoke supervisory jurisdiction in terms of Article 227 of the Constitution of India against the order dated 17.11.1999 (Annexure P-1) passed by the Additional Commissioner, Raipur Division, Raipur in Case No.102/A- 23/94-95 affirming the order dated 15.9.1989 passed by the Additional Collector, Raipur in Revenue Appeal No.453/A-23/1988-89 and the order dated 18.5.1999 passed by the Sub Divisional Officer (R), Mahasamund in Revenue Case No.158/A-23/1987-88 whereby the Sub Divisional Officer has directed for return of land to the respondent No.5 on the ground that the petitioner has failed to notify the transaction under Section 170B of the C.G. Land Revenue Code, 1959 (for short 'the Code')

(2.) HEARD learned counsel for the parties and perused the orders impugned.

(3.) LEARNED counsel for the respondents No.2 to 4 has formally opposed the writ petition. Whereas, learned counsel for respondent No.5 has not submitted anything.