RAJNISH SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) We have heard learned counsel for the Petitioner, learned Additional Advocate General and learned Advocates for the private respondents.

(2.) This writ petition relates to the allegations of the Petitioner raised as Public Interest Litigation pointing out that the private respondents herein are in occupation of lands which are Government lands. The plea was that the 7th Respondent was in unauthorised occupation of a playground which is reserved by the State Government for the BRGA scheme. The 7th Respondent came on the Board and pointed out that there are other persons who are in occupation. It appears that the demarcation report relied on by the Petitioner was also not admitted. In the meanwhile, there is a process of mapping carried out from the Differential Global Positioning System (D.G.P.S.). Resultantly, the State has placed before this Court Annexure R-5 along with submissions dated 29.03.2017 which is stated to be copies of demarcation report. Considerable disputes are raised by the Petitioner on one hand and the private Respondents on the other regarding the veracity of Annexure R-5 as well as the demarcation report relied on by the Petitioner.

(3.) The matter relates to land and is essentially within the domain of the Revenue Management by the State. In terms of the Land Revenue Code there is a hierarchy through which adjudication of the disputes can be carried out. The Petitioner, though is only a citizen, not having any individual private personal claim on any parcel which is subject matter of the dispute, he can be treated as one who stands to tell the statutory executive authority concerned about the alleged wrong doing of other citizens.