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Judgment
Sanjay K. Agrawal, J
By way of this writ petition, the petitioners have claimed that as per Annexure - P/6 dated 13.02.2018, the Collector, Surajpur be directed to provide way to the petitioners' house.
Learned State counsel would submit that petitioners have approached the Collector and the said authority has passed an order for needful to be done by the Sub-Divisional Officer (Revenue), Surajpur.
I have heard learned counsel for the parties and perused the records with utmost circumspection.
The dispute is purely a civil dispute and the petitioners ought to have approached the jurisdictional Civil Court for redressal of their grievances. Since the petitioners have already approached the Collector, Surajpur, they are at liberty to make representation before the Collector, Surajpur for needful and compliance of the order passed by the Collector.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).