K. S. SUJEETH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The facts and legal issue involved in these 3 writ petitions being common, they were heard analogously and are being disposed of by this common order.

(2.) The petitioners are non-tribals and are resident of Village Bade-Bacheli, Tehsil and District Dantewada. They have purchased land with superstructure built thereupon from the members of aboriginal tribe after seeking permission from the District Collector under Section 165 (6) of the CG Land Revenue Code, 1959 (for short 'the Code').

(3.) The Commissioner, Bastar Division initiated suo motu revision proceeding and after hearing the parties permission granted by the Collector was cancelled and the matter was remitted back to the concerned Collector for passing consequential order. The Collector, South Bastar, Dantewada thereafter passed an order directing reversion of land in favour of the erstwhile tribal owner of the land. The Board of Revenue, Chhattisgarh thereafter dismissed the petitioners' revision application which they had preferred to challenge the order passed by the Commissioner, Bastar Division.