VIDYADHAR AGHARIYA Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) INVOKING supervisory jurisdiction of this court under Article 227 of the Constitution of India, the petitioner herein calls in question the legality, validity and correctness of order dated 13.05.2002 passed by the Additional Commissioner, Raipur division in case No. 190/A -23/99 -2000.

(2.) FACTS in brief necessary to find out as to whether petitioner is entitled for the reliefs claimed in this writ petition, are as under: - -

(3.) SHRI Raghvendra Pradhan, learned counsel appearing for the private respondents vehemently opposing the submission of petitioner would submit that the Commissioner is absolutely justified in holding that there is no need to make further inquiry and it has rightly been held that Khurai Bai/respondent No. 3 is member of aboriginal tribe and the land in dispute has rightly been reverted by the S.D.O. in his favour and as such writ petition deserves to be dismissed.