VIMLA DEVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) On the report submitted by the Patwari before the Sub-Divisional Officer (Revenue), a case under Section 170-B of the Chhattisgarh Land Revenue Code, 1959 (for short, 'the Code') was registered by the said authority and transaction made in favour of the petitioner was declared null and void against which the petitioner preferred appeal before the Additional Collector who allowed the appeal and set aside the order of the Sub-Divisional Officer (Revenue) against which respondent No.6 preferred revision before the Board of Revenue and the Board of Revenue has set aside the order of the Additional Collector against which this writ petition has been preferred.

(2.) Learned counsel for the petitioner submits that the order passed by the Sub-Divisional Officer (Revenue) is in teeth of the provisions contained in Section 170-B(3) of the Code. Learned Board of Revenue ought not to have interfered with the order of the Additional Collector who set aside the order of the Sub-Divisional Officer (Revenue). The Board of Revenue has granted permission to review and the matter has been sent to the Additional Collector.

(3.) Learned State counsel and learned counsel for respondent No.6 would oppose the petition and the submissions of learned counsel for the petitioner.