Rameez Khan vs State Of Chhattisgarh
2021 Latest Caselaw 277 Chatt

       HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                          WPC No. 2113 of 2021
       Rameez Khan & Ors. Versus State Of Chhattisgarh & Ors.




11/06/2021          Shri Rishi Rahul Soni, Counsel for the Petitioners.


                    Shri Gagan Tiwari, Dy. G.A. for the State.


                    Heard.


                    Learned counsel for the petitioners would submit that father

             of petitioners was in possession of the land bearing Khasra No.

             16 , admeasuring 4200 sq. ft situated at ward No. 4 Sarangarh and

             the possession was upheld by the order of Nayab Tahsildar dated

             29.03.2001 (Annexure P-1) and subsequently decree was also

             passed in favour of father of petitioners in respect of the subject

             land. He further submits that while fencing wire was replaced, all of

             a sudden, without any notice to the petitioners, who are legal

             descendants of Mohammad Yaseen the fencing wire was seized

             by Respondents No. 2 & 3 and all efforts are made to dispossess

the petitioners from the land though judicial verdict is in favour of

the petitioners.

Issue notice to Respondents No. 2 & 3, as per rules. Notices be made returnable within a period of 6 weeks.

Perused the documents.

Perusal of order of Nayab Tahsildar dated 29.03.2001

(Annexure P-1) and further the judgment and decree passed by the

Civil Court on 28.06.2006 (Annexure P-5) and the mutation of the

names in the revenue records, it is directed that petitioners shall not

be forcefully dispossessed from the land bearing khasra No. 16

admeasuring 4200 sq. ft situated at Ward No. 4 Nagar Panchayat

Sarangarh, till the next date of hearing.

List the case after 6 weeks.

Sd/-

(Goutam Bhaduri) Judge

Jyoti