(1.) Heard.
(2.) The present petition is filed for the following reliefs:-
(3.) Learned counsel for the petitioner would submit that the petitioner had purchased a land situated at village Deopuri, Tahsil & District Raipur in the year 1987 and subsequent to such purchase the name of the petitioner was entered in the Khasra Panchshala revenue record and in the B-1 the possession of the petitioner was recorded, which was continued. He would further submit that all of a sudden without any hearing, in the Khasra Panchshala for the land bearing Khasra No.318/10 in the remark column, it was shown to be a government grass land on the basis of orders passed in some revenue case. He would further submit that before such name is being deleted from the revenue record, the petitioner should have been at least heard and behind the back of the petitioner without any reference or hearing his name could not be deleted. He would further submit that since it has been declared as grass land, the right of the petitioner has been taken away, without giving any opportunity of hearing as such it amounts to illegality.