AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 179 wordsHeard.
Learned counsel for the petitioner submits that bedakhli warrant has been issued against the petitioner without any enquiry and without any final
order of adjudication.
Learned State counsel submits that in identical case â€" W.P.(C) No.2165/2018 (M.K. Ahmed v. State of Chhattisgarh and others), decided on 1-
8-2018, liberty has been granted to file appeal.
Be that as it may, since the order impugned is appealable as the order has been passed and thereby direction for eviction has also been given, the
petitioner is at liberty to prefer appeal under Section 44(1) of the Chhattisgarh Land Revenue Code, 1959. If appeal is preferred by the petitioner by
tomorrow, the appeal and the application for stay will be considered and decided by the appellate authority preferably on the same day, in accordance
with law, as the petitioner is apprehending demolition of the subject premises, as in M.K. Ahmed's case (supra) liberty has been granted.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Certified copy today.