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Judgment
11 paragraphs · 156 wordsSanjay K. Agrawal, J
Heard.
Learned counsel for the petitioner submits that final order has been passed by the Tahsildar, Bilaspur, directing removal of encroachment and such
an order is appealable under Section 44(1) of the Chhattisgarh Land Revenue Code, 1959, before the Sub-Divisional Officer (Revenue) and the
petitioner may be allowed to prefer appeal against that order.
Be that as it may, the petitioner is permitted to withdraw this petition and file appeal before the Sub-Divisional Officer (Revenue). If appeal is
preferred by the petitioner by tomorrow, the appeal and the application for stay will be considered and decided by the said authority on the same day,
in accordance with law, as the petitioner is apprehending demolition of the subject premises.
With the aforesaid liberty, the petitioner is allowed to withdraw this petition and the writ petition is accordingly, dismissed as withdrawn. No order as
to cost(s).
Certified copy today.