TILAK NATH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Impugning legality, validity and correctness of the order dated 26-5-2005 passed by the Board of Revenue by which the Board of Revenue has affirmed the order of the Commissioner setting aside the sale made by the original holders in favour of the petitioners and vesting the land in favour of the Government finding that the sale made by the original holders of the land in favour of the petitioners is in violation of the provisions contained in Section 165(7)(b) of the Chhattisgarh Land Revenue Code, 1959 (for short 'the Code of 1959'), the petitioners have filed these writ petitions.

(2.) In W.P.No.4624/2005 (Tilak Nath Vs. State of Chhattisgarh and six others) and likewise also in W.P.No.5076/2005 (Ramlal Vs. State of Chhattisgarh and five others), similar orders have been passed by the Board of Revenue which have been impugned therein and since both the cases involve common question of fact and law they were clubbed together, heard analogously and are being decided by this common order.

(3.) Essential facts required to be noticed for adjudication of the instant writ petitions are as under: -