Nand Kumar vs Mayaram And Others
2022 Latest Caselaw 2169 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                            Order Sheet
                                         FA No. 189 of 2011

                               Nand Kumar Versus Mayaram And Others




05.04.2022        Shri Manoj Kumar Dubey, counsel for the appellant.
                  Shri Somnath Verma, counsel for respondents No. 1 and 2.

Shri Ravi Maheshwari, Panel Lawyer for the State. Learned counsel for the appellant would submit that learned trial Court has recorded the finding that though the present appellant is tribal still permission to sell is not required, on the other hand, learned counsel for the respondants No. 1 and 2 would submit that the provisions of Section 165 of the Land Revenue Code is not applicable in case of diverted land and Abadi Bhumi and would refer judgment of Hon'ble Madhya Pradesh High Court in case of Mewalal vs Jankibai (1994 MPLJ 369).

The arguments heard in part. List the matter week after next.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh