Suraj Kumar Pali vs Devendra Joshi
2021 Latest Caselaw 1716 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                             W.P.(227) No.382 of 2021

                    Suraj Kumar Pali Vs. Devendra Joshi & Ors.



                    Mr. Goutam Khetrapal and Mr. Rajkumar Pali, counsel for the
11/08/2021

petitioner.

Heard on defaults.

It is submitted by the learned counsel for the petitioner that default No.2 pointed out by the Registry may be overruled in view of the judgment passed by this Court in Sunil Tiwari Vs. Janak Ram Kurre & Anr., passed in W.P.(227) No.914 of 2015, on 16.07.2021 hence, the petition has been brought against the impugned order passed by the Revenue Officer.

Therefore, in view of the judgment Sunil Tiwari Vs. Janak Ram Kurre & Anr. (Supra), the default pointed out by the Registry on this ground is overruled.

On the basis of this order, the default No.4 also stands overruled.

Learned counsel for the petitioner prays for time to remove default No.3.

Accordingly, time is granted.

List this case in the next week.

Sd/-

Monika (Rajendra Chandra Singh Samant) Judge