SHAKUNTALA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of this petition, the petitioner has sought the following relief:-

(2.) The petitioner has filed this petition against ejection notice dtd. 7/3/2024, issued by the Tahsildar, Malkharoda, District Sakti, whereby notice of ejection has been issued against the petitioner from a Government Land, bearing survey No. 624/1 admeasuring 300 sq meter out of 4.654 hectare, situated at village Malkharoda, Patwari Circle No.7, District Sakti.

(3.) Facts of the present case, are that the petitioner is a resident of village Malkharoda, he is in unauthorized occupation of a Government Land admeasuring 300 sq meter, out of 4.654 hectare of survey No.624/1, situated at village Malkharoda, Patwari Circle No.7. Some other villagers have also encroached over the Government land bearing survey No.624/1, and lease deeds have been issued in their favour by the competent authorities. The petitioner also moved an application for grant of lease before the Tahsildar, Malkharoda and same was dismissed. The petitioner preferred an appeal before the Sub Divisional Officer (Revenue), Malkharoda [for short, the SDO(R)], and same was dismissed vide order dtd. 13/1/2024. The petitioner has preferred an appeal on 20/2/2024 before the Commissioner, Divison Bilaspur, against the order dtd. 13/1/2024 and the same is pending consideration before the Commissioner, Divison Bilaspur and next date of hearing before the Commissioner is 2/4/2024.