HIRI BAI Vs. THE STTE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners would submit that the petitioners, who are the bona fide purchasers of a land situated at Village Temari, P.C. No.115/54 of about 10 hectares from Krishna Kumar & others. He would further submit that the land which was sold to the petitioners was earlier acquired by the Government and the seller has received the amount of compensation, however, with the connivance of the revenue officers they again went back to the officers that on the ground that they have lost the revenue papers and on the basis of that fresh revenue papers were generated whereby the original holding of 30 decimal of land was revived on papers and sale was made, as such the fraud has been played. He would further submit that consequently, the sale was made in respect of the land in favour of the petitioners. The petitioners have preferred several representations time and again but all fell in the deaf ears and despite the fact that the cognizable offence has been reported and no FIR or enquiry was drawn. He would further submit that since cognizable offence has been reported, the police authorities are under obligation to register the case and investigate. He referred to the last report made to the Superintend of Police, on 30.12.2017 and would submit that the FIR may be directed to be registered.

(3.) Perused the document. Prima facie, it appears that the cognizable offence has been reported.