Prasheel Joseph vs State Of Chhattisgarh
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Chattisgarh High Court

Prasheel Joseph vs State Of Chhattisgarh on 18 February, 2025

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SHOAIB   ANWAR
ANWAR    Date:
         2025.02.19
         16:19:42
         +0530




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  WPC No. 929 of 2025


                                   PRASHEEL JOSEPH versus STATE OF CHHATTISGARH



                                                      Order Sheet




                      18/02/2025            Shri Surfuraj Khan, learned counsel for the

                                    petitioner.

                                            Shri Shreyansh Mehta, learned P.L. for the

                                    State/respondent nos. 1 to 3.

Issue notice to respondent nos 4 & 5, by ordinary

as well as registered mode on payment of P.F. within 7

days.

Learned counsel for the petitioner submits that the

SDO has passed an order of complaint of the respondent

no. 4 dated 11.11.2024 granting temporary injunction in

favour of the respondent no. 4 by restraining the

petitioner to raise construction over the land owned by

the petitioner. The order passed by the SDO is without

jurisdiction and without authority of law. Learned counsel

for the petitioner by referring several judgments of this

Court submits that the revenue authority are not

authorized to pass interim injunction on the complaint of

a private party.

Looking to the order impugned by which the

respondent SDO has passed an order restraining the

petitioner to raise construction, which appears to be an

order of temporary injunction, purely as an interim

measure the impugned order dated 11.11.2024

(Annexure P/1) shall remain stayed until further orders.

List this case immediately after two weeks'.

Sd/-

(Bibhu Datta Guru) Judge

Shoaib