Kishan Lal Sagar vs State Of Chhattisgarh And Ors

Sanjay K. Agrawal, J

Learned counsel for the petitioner submits that show cause notice has been issued to the petitioner for cancellation of lease on 21.06.2018 by

respondent No. 3 - Sub-Divisional Officer (Revenue), Kawardha against which he has already filed reply but it has not been considered and decided

till date by the said authority.

I have heard learned counsel for the petitioner.

Be that as it may, the Sub-Divisional Officer (Revenue) is directed to consider the reply filed by the petitioner strictly in accordance with law,

expeditiously, preferably within a period of four weeks from the date of receipt of copy of this order and thereafter, pass a reasoned and speaking

order after hearing the petitioner.

It is made clear that this Court has not expressed any opinion on the merits of the matter. It is for the authority to consider and decide the

petitioner's reply strictly in accordance with law.

With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).