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Charan Das Mahant vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 30 May 2022 · Citation: (2022) 05 CHH CK 0065

HON’BLE JUDGES
Narendra Kumar Vyas, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 2123 Of 2022
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Judgment

6 paragraphs · 143 words

Heard.

1.

Learned counsel for the petitioner has filed the present petition and has prayed that a direction be issued to respondent No. 2 to issue Bhumiswami Adhikar Pramanpatra to him for his land bearing khasra No. 300/510/1 situated at Rampur, Tehsil-Ambikapur, district Surguja.

2.

Learned State counsel submits that the matter was listed before the Collector on 31.03.2022 for orders on the application filed by the petitioner for grant of patta/ lease.

3.

Heard learned counsel for the parties and perused the records.

4.

Considering the fact that the petitioner has already moved an application before the Collector, the Collector Surguja is directed to decide the application of the petitioner within a period of 1 month from the date of receipt of a copy of this order, if it has not been decided till date.

5.

Accordingly, the petition stands disposed off.