KAILASH AGRAWAL Vs. STATE OF CHHATTISGARH & OTHERS

JUDGEMENT

(1.) The petitioner has assailed the legality and validity of the impugned order dated 15.10.2014 passed by the Collector, Raigarh, according permission to the Sub Divisional Officer (Revenue) Raigarh for review of the order dated 25.8.2008 and the subsequent order dated 12.12.2014 passed by the Sub Divisional Officer (Revenue), Raigarh rejecting the petitioner's objection to the maintainability of the review proceeding.

(2.) In course of arguments, learned counsel for the petitioner raised the merits of the issues which are pending consideration before the Sub Divisional Officer (Revenue).

(3.) Nothing was brought to the notice of this Court to convince that the review is barred by any provision of law. Since indisputably the reviewing authority has been conferred with the power to review, as provided under Section 51 of the CG Land Revenue Code and before proceeding to review its earlier order, the Sub Divisional Officer (Revenue) has sought permission from the superior revenue officer as required in law, there appears no illegality in proceeding ahead with the hearing of the review application.