SANJAY KUMAR BHATTAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has assailed the legality and validity of the impugned order dtd. 19/1/2016 passed by the Board of Revenue by which the proposal/application sent by the Additional Collector for initiating suo motu revision proceeding against the order passed by the competent authority under the provisions of the Chhattisgarh Ceiling on Agricultural Holdings Act, 1960 ('the Act' for brevity) dtd. 24/10/2011 and 28/6/2014, has been considered and notice thereof has been issued to the petitioner and other members of the family for hearing them on admission and at the same time the Board of Revenue has directed the parties to maintain status quo in respect of the land.

(2.) It is argued that the Board of Revenue should not have entertained the proposal sent by the Additional Collector for initiating suo motu revision proceeding after much lapse of time. It is also argued that the orders passed by the competent authority on 24/10/2011 and 28/6/2014 do not suffer from any illegality or perversity, therefore, no case for initiating suo motu revision proceeding is made out.

(3.) On the other hand learned counsel appearing for the State has supported the impugned order.