DHARAM SINGH GOND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As identical point is involved in both the above Writ Appeals, they are being disposed of by this common judgment.

(2.) Challenge in these two appeals is levied to the orders dated 31-7-2017 passed by learned Single Judge of this Court in Writ Petition (C) No. 954/2014 and Writ Petition (C) No. 953/2014 vide Annexure A-1 in both the appeals whereby and whereunder he dismissed the writ petitions filed by the appellants.

(3.) In brief, case of the appellants is that they have retired from the Indian Army and are landless persons. As per provisions of Clause 3-KH of Part-IV, No. 3 of the Chhattisgarh Revenue Book Circular, they are entitled for allotment of 5 acres non-irrigated land or 2.5 acres irrigated land. They filed separate applications for allotment of land in their native places. Gram Panchayat Faraswani and Gram Panchayat Sukhda passed resolutions of no objection that the lands in question may be given to appellants. Respondent No. 2 rejected the application filed by appellant Dharam Singh vide order dated 29-7-2008 and application of appellant Awadh Ram Chandra vide order dated 30-4-2007 (Annexure P-3 in both writ petitions). The appellants preferred two separate appeals before the Court of Additional Commissioner, Bilaspur Division. The Additional Commissioner, Bilaspur Division by orders dated 16-3-2011 vide Annexure P-2 affirmed the orders Annexure P-3 and dismissed the appeals of the appellants. The appellants then preferred separate revisions before the Revenue and Disaster Management Department, Raipur which by orders dated 23-10-2013 vide Annexure P-1 affirmed the orders Annexure P-2 and dismissed the revisions.