ABHAY SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) By the instant petition, the petitioner has questioned legality and correctness of the impugned order dtd. 3/9/2014 (Annexure P1) passed by the Sub-Divisional Officer (Revenue), Kusmi, District Balrampur-Ramanujganj (Chhattisgarh) by which the SDO (R) has cancelled the permanent caste certificate belonging to the petitioner in respect of "Gond" caste, a Scheduled Tribe in the Presidential List recognised by the State of Chhattisgarh in the list of Scheduled Tribes at Sl.No.16.

(2.) In the petition, the petitioner has prayed for following reliefs:

(3.) According to the petitioner, he belongs to Scheduled Tribe, i.e., "Gond" caste and he is a resident of State of Chhattisgarh. His forefathers were resident of Village Kendai, at present District Korba and his maternal uncles belonged to Shankargarh, District Balrampur-Ramanujgang. The petitioner was born and brought up in Village Shankargarh in the house of his maternal uncles. As such, he applied for a caste certificate showing his residence to be Shankargarh, the residence of his maternal uncles and accordingly he was granted a caste certificate of Gond caste on the basis of documents filed by him. Subsequently, a complaint was made by one Yagyavalkya Mishra as he was having grudge with the petitioner. Upon such complaint, the SDO (R), Kusmi has sought permission from the Collector for review of his order and after obtaining permission from the Collector, Balrampur, he has reviewed his earlier order and has cancelled the caste certificate of the petitioner, which is impugned herein.