SHRIJAN BUILDERS, (REGISTERED PARTNERSHIP) Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) The review petitioners seek review of the order dated 01.05.2015 passed in WP(C) No. 2104/2014 contending that the review is not based on the pleadings that the second and all subsequent sellers of the land situated in scheduled area need statutory permission from the Collector in spite of the fact that permission has already been granted by the Collector for the first sale by a non tribal colonizer. In the review petition, no legally permissible ground has been raised by the review petitioners.

(3.) On going through the order dated 01.05.2015, it is manifest that this Court after hearing learned counsel appearing for both the parties and after appreciating the relevant provisions passed the order.