SUBHADRADEVI GUPTA Vs. GENDURAM

JUDGEMENT

(1.) THE instant petitions, being identical in nature, are disposed of by this common judgment and order. THEse petitions are. directed against the order dated 31-1-1996, passed by the Sub Divisional Officer (Revenue), Balod, Distt. Durg (for short 'SDO'), and order dated 21-7-1997, passed by the Additional Collector whereby and where under both the Courts below have directed the petitioner to pay the cost of the suit land as compensation to the respondent No. 1, and in default, the land shall be reverted back to respondent No. 1 under the provisions of Section 170-B of C.G. Land Revenue Code, 1959 (for short 'the Code').

(2.) THE brief facts of the case as per petitioner are that, the petitioner purchased the suit land from respondent No. 2 vide registered sale-deed. THE respondent No. 2 had purchased the disputed land from Genduram (Tribal), i.e., respondent No. 1 after completing all the formalities as required under Section 165 (6) of the Code. After its purchase, the petitioner constructed a house over the suit land in the year 1978-79 and since then she is living in the house along with her family members.

(3.) I have heard the Counsel appearing for the parties, perused the orders passed by the Courts below.