M D KAWRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Present Writ Petition has been filed challenging the order of the Board of Revenue, Bilaspur dated 15/01/2007 Annexure-P/1 whereby certain observations were made against the petitioner which were adverse in nature and based on those observations, the department had issued a direction for initiate appropriate disciplinary proceedings.

(2.) Present Writ Petition was filed in the year 2007. This Court on 28/03/2007 had granted an interim protection to the petitioner against the effect and operation of the order of the Board of Revenue so far as the adverse part against the present petitioner is concerned.

(3.) For better understanding of the issue involved in the case, it would be relevant to mention that the petitioner in between 2002-2004 was working as Sub Divisional Officer (Revenue) at Raipur. On 13/06/2002, one Harbhushanlal Agrawal had filed an application before the petitioner under Section 52-2 of Chhattisgarh Land Revenue Code raising dispute in respect of title of a portion of land situated at Gram Fundahar, Patwari Circle No.114, Khasra No.144 and area admeasuring 2.227 Acres. The said Harbhushanlal had claimed that his name has to be entered in the revenue record over the aforesaid land which illegally was taken over by the State Government.