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Judgment
6 paragraphs · 139 wordsSanjay K. Agrawal, J
Learned counsel appearing for the petitioner would submit that the Tahsildar, Masturi has not granted proper opportunity of hearing to the petitioner against the proceeding initiated by respondent No. 2 under Section 248 of the Chhattisgarh Land Revenue Code, 1959.
Learned counsel for the respondents would submit that petitioner will be given full opportunity to defend himself.
I have heard learned counsel for the parties.
In view of the aforesaid submission made by learned counsel for the respondents, this writ petition is disposed of directing the Tahsildar, Masturi to give full opportunity of hearing to the petitioner to defend himself and thereafter, proceed further in accordance with law and pass a reasoned and speaking order.
With the aforesaid observation, the writ petition is disposed of. No order as to cost(s).