Ravi Kumar Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 1455 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet
                            WPPIL No. 33 of 2021

               Ravi Kumar Yadav Versus State Of Chhattisgarh
                   Proceedings through Video Conferencing




29/7/2021         Ms. Shivali Dubey, counsel for the petitioner.


                  Mr. Sudeep Agrawal, Dy.A.G. for the State.


                  Heard.


                  I.A. No.03/2021, application for amendment of the writ petition

            is considered and allowed.


                  Let necessary incorporation be made within a week, thereafter,

            petitioner shall pay process fee for service of notice on newly added

            respondent.

Learned State counsel submits that the subject tank is a

private tank.

Learned counsel for the petitioner submits that the private

respondents are selling the land recorded as tank. She would further

submit that irrespective of the issue of ownership, land under water

cannot be sold for any other purpose. She would refer to the

judgment rendered by the Supreme Court in the matter of Jagpal Singh Vs. State of Punjab & Ors. {(2011) 11 SCC 396}.

Let the matter be posted for consideration in the week

commencing 06.9.2021.

In the meanwhile, parties shall maintain status quo, in respect

of possession and there shall be no alienation of any part of the land

covered within the khasra number recorded as tank.

                         SD/-                            SD/-
               (Prashant Kumar Mishra)            (Narendra Kumar Vyas)
                  Acting Chief Justice                   Judge




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