Smt. Pyari Bai vs State Of Chhattisgarh
2022 Latest Caselaw 6114 Chatt

                                      1


                                                                       NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                        Writ Petition (C) No. 4219 of 2022

   • Smt. Pyari Bai, D/o Late Prabhulal Tamboli, Aged about 71 years,
     (Caste Barai) W/o V. K. Tamboli R/o Jagriti Society, Changorabhatha
     Raipur Tahsil and District Raipur, Chhattisgarh.      ---- Petitioner

                                   Versus

  1. State of Chhattisgarh, through Collector, District Balodabazar-
     Bhathapara, Chhattisgarh.

  2. Tahsildar, Simga District- Balodabazar- Bhatapara, Chhattisgarh.

                                                             ---- Respondents

For Petitioner : Mr. Devesh G. Kela, Advocate. For State/Respondents : Ms. Sameeksha Gupta, Panel Lawyer.

Hon'ble Shri Justice Arvind Singh Chandel

Order on Board 29/09/2022

Heard.

1. Learned counsel appearing for the petitioner submits that pursuant to

the judgment dated 10.01.2019 passed by Civil Judge,

Class-II, Simga, District Balodabazar (C.G.) (Annexure-P/1). The

petitioner and other defendants Prabhulal Tamboli filed an application

before respondent No.2-Tahsildar, Simga for correction of land

records on 19.02.2020. After a lapse of about two and half years, the

proceeding has been pending before respondent No.2-Tahsildar and

has not been decided yet, therefore, it is prayed that this petition may

be disposed of directing respondent No.2-Tahsildar, Simga to

expedite the proceedings pending before it and decide the said

application as early as possible in accordance with law.

2. Learned State Counsel opposes the arguments advanced by learned

counsel for the petitioner.

3. On due consideration and on perusal of the order-sheets of

respondent No.2-Tahsildar, Simga it appears that, on 19.02.2020, the

application for mutation has been filed by the petitioner. After

issuance of notices to respondents therein on 09.02.2022 arguments

were heard and the matter was fixed for orders on 25.02.2022,

thereafter, without passing any order, again on 26.04.2022 arguments

were heard and the matter was fixed for orders on 20.05.2022,

thereafter, no order has been passed by respondent No.2-Tahsildar

till 30.06.2022, as per the order sheets submitted by the petitioner

before this Court. On perusal of the entire order-sheets, it appears

that the matter has been pending before respondent No.2-Tahsildar,

Simga from more than two and half years.

4. Looking to the above, respondent No.2-Tahsildar, Simga is directed

to expedite the proceeding of the case pending before it (Annexure-

P/2) and decide the same as early as possible in accordance with law

after affording the reasonable opportunity of hearing to the parties

within a period of six months from the date of receipt of copy of this

order.

5. Accordingly, the instant petition stands disposed of.

Sd/-

(Arvind Singh Chandel) Judge Vasant