DEEPAK SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner, by this petition, challenges the legality and validity of the impugned order dated 12-1-2007 (Annexure P-1), passed by the Board of Revenue in Revision Case No. R.N. 11/R/A-76/180/2006, whereby notices dated 24-1-2006 and 28-1-2006, issued by the Additional Tehsildar/Tehsildar, Chhattisgarh Housing Board, Division Bilaspur and Raigarh respectively, for recovery of money under Section 146 of the Chhattisgarh Land Revenue Code, 1959 (hereinafter referred to as 'the Code, 1959') was held to be in accordance with law.

(2.) THE facts with regard to the claim of the petitioner against the respondent-Authorities are not the subject-matter in this petition. It appears that the petitioner was granted contract for the work of construction of 100 beds Hostel for Krida Parisar including water supply, sanitary fitting and electrification at Pendra Road, Distt. Bilaspur, and for the work of construction of 100 beds sports complex at Manendragrah, District Korea. Some dispute arose between the parties with regard to payment/recovery of amount.

(3.) THE petitioner was issued notice dated 24-1-2006 (Annexure P-4) for payment of Rs. 5,51,636/- within a period of 15 days by the Additional Tehsildar, Chhattisgarh Housing Board, Bilaspur. THEreafter, one more notice was issued on 28-1-2006 for recovery of Rs. 10,65,139/- within a period of 15 days, failing which, the said amount was recoverable under the provisions of Section 146 of the Chhattisgarh Land Revenue Code, 1959.