GAJANAND AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ranbir Singh Marhas, learned counsel, appearing for the appellants/writ petitioners. Also heard Mr. Raghavendra Pradhan, learned Additional Advocate General, appearing for the respondents No. 1 to 3 and 5 as well as Mr. Harshmandar Rastogi, learned counsel, appearing for the respondents No. 4.

(2.) This writ appeal is presented against an order dtd. 12/6/2020 passed by the learned Single Judge in WPC No. 1234/2020.

(3.) In the writ petition, it is stated that the petitioners were doing timber business and were having temporary lease granted by the Collector, Bilaspur " respondent No. 3. The writ petition was filed in the wake of notices dtd. 11/6/2020 having been issued by the respondent No. 5 under Sec. 248(1) of the Chhattisgarh Land Revenue Code, 1959, asking them to vacate the premises by 12/6/2020. In the writ petition, the following prayers were made: