MINOR VEDIKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The challenge is to the impugned order by which Sub Divisional Officer (Revenue)/respondent No.3 has granted permission to the Tehsildar to review its earlier order. Pursuant to the and other connected petitions impugned order, the Tehsildar has now initiated new proceedings and passed the order also.

(3.) The order earlier passed by the SDO granting permission to review has been assailed on the sole ground that the said exercise has been undertaken without issuing notice to the petitioners and without affording any opportunity of hearing.