PACL INDIA LTD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) ORDER with the consent of the parties, the matter is taken up for hearing finally.

(2.) LEARNED counsel appearing for the petitioner seeks to impugn the order dated 30. 12. 2006 (Annexure P/1), passed by the Collector and District Magistrate (Land Records Branch), raigarh (CG ). He further submits that the process of mutation in the village Natwarpur has been stayed by the collector, Raipur, i. e. respondent No. 2. Thereafter applications were moved for vacating the stay order dated 30. 12. 2006 (Annexure P/1), but no action has been taken as on date. He further requests to direct the Collector, raigarh, to consider and decide the applications of the petitioner, in accordance with law.

(3.) BE that as it may, the C. G. Land Revenue Code, 1959 (for short 'the Code, 1959') provides for appeal, revision and review under Chapter-V, Section 44. If any order has been passed, which affects the rights of the petitioner, as the case of the petitioner is, the petitioner can very well approach either to the Commissioner or to the Board of revenue, under the provisions of Section 44 of the Code, 1959.