Smt. Krishna Namdev vs State Of Chhattisgarh
2026 Latest Caselaw 1176 Chatt

Chattisgarh High Court

Smt. Krishna Namdev vs State Of Chhattisgarh on 1 April, 2026

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                                                                                    2026:CGHC:14957
RUKHSAR
BANO                                                                                               NAFR
Digitally signed by
RUKHSAR BANO
Date: 2026.04.02
10:30:27 +0530
                                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                      WPC No. 1366 of 2026

                      1 - Smt. Krishna Namdev W/o Balram Prasad Namdev Aged About 62 Years R/o
                      House No. A-8, Krishna Vartika, Gitanjali Vihar, Nehru Nagar Ward No. 17, Police
                      Station - Civil Lines- Bilaspur, District- Bilaspur, Chhattisgarh
                                                                                                ... Petitioner

                                                               versus

                      1 - State Of Chhattisgarh Through Secretary, Department Of Revenue And Disaster
                      Management, Mantralaya, Mahanadi Bhawan, New Raipur, District- Raipur,
                      Chhattisgarh
                      2 - Collector, Janjgir- Champa, District- Janjgir- Champa, Chhattisgarh
                      3 - Sub Divisional Officer (Revenue) Akaltara, District- Janjgir- Champa,
                      Chhattisgarh
                      4 - Tahsildar, Akaltara, District- Janjgir- Champa, Chhattisgarh
                      5 - Gram Panchayat Banahil, Through Its Sarpanch, Village Panchayat- Banahil,
                      Tahsil Akaltara, District- Janjgir- Champa, Chhattisgarh
                                                                                           ... Respondents

(Cause title, as taken from CIS system) For Petitioner : Mr. VVS Murthy, Sr. Advocate assisted by Mr. Shantanu Kumar, Advocate For State/Respondent Nos.1 to 4 : Mr. Sabyasachi Choubey, Govt. Advocate.

(Hon'ble Shri Justice Naresh Kumar Chandravanshi)

Order on Board

01/04/2026

1. Heard.

2. This petition has been preferred by petitioner under Article 226 of the

Constitution of India seeking following reliefs:-

"10.1 This Hon'ble Court may kindly be pleased to directed the respondent State to call relevant records, pertaining to the instant matter.

10.2 This Hon'ble Court may kindly be pleased to Issue a writ or any other appropriate writ, order or direction, to the respondent to provide physical possession of Khasra no. 178/1 situated at Halka no. 23 at Village Banahil, Tahsil - Akaltara;

10.3 This Hon'ble Court may kindly be pleased to Issue a writ or any other appropriate writ, order or direction, to the respondent to remove the encroachment done by respondent no. 5 and villagers on Khasra no. 178/1 situated at Halka no. 23 at Village Banahil, Tahsil - Akaltara'

10.4 This Hon'ble Court may kindly be pleased to Issue a writ or any other appropriate writ, order or direction, to the respondent to the alternative, direct the respondents to allot suitable Government land of equivalent area in exchange of the petitioner's land, ie Khasra no. 178/1 situated at Halka no. 23 at Village Banahil, Tahsil - Akaltara, in light of annexure P/12 and to decide the pending representations i.e. 23/12/2016, 15/12/2017, 18/04/2022, 28/03/2024, and 29/04/2025 (Annexure P/12);

10.5 This Hon'ble Court may kindly be pleased to Restrain the private Respondents from interfering in any manner with the peaceful possession and enjoyment of the Petitioner over his patta land;

10.6 This Hon'ble Court may kindly be pleased to Grant any other relief(s) deemed fit and proper in the facts and circumstances of the case, including costs of the petition."

3. Learned counsel for the petitioner submits that the petitioner is the

recorded owner of the land bearing Khasra No. 178/1, Rakba 2.90

acres, Halka No.23, situated at Village Banahil, Tahsil Akaltara (CG),

which she purchased vide registered sale deed dated 02.06.2011. He

further submits that, since the petitioner resides at Bilaspur, in her

absence, villagers of Village Banahil have encroached upon the

aforesaid land and constructed a graveyard and concrete road, and

have also installed a water hand pump. When the petitioner intended to

raise a boundary wall on the said land, the villagers objected the same.

He next submits that the petitioner filed repeated applications before

the respondent authorities. Reports were also called from the Revenue

Authorities to provide alternative land to the petitioner; however,

ultimately, vide impugned order dated 08.01.2026 (Annexure P-1)

passed by respondent No.4/the Tahsildar Akaltara, District Janjgir-

Champa (CG), the claim of the petitioner was rejected, stating therein

that the Gram Panchayat has constructed a graveyard, hand pump,

and concrete road, therefore, it would not be appropriate to remove

such structures and hand over possession to the petitioner, as the

same is beyond the jurisdiction of the revenue court.

3.1 Learned counsel for the petitioner further submits that the

petitioner has been filing applications/representations before the

Collector and other revenue authorities since the year 2016, with a

prayer to grant her alternative land or compensation by acquiring the

subject land; however, the same has not been decided yet by the

Collector, District Janjgir-Champa. Lastly, the petitioner filed an

application dated 29.04.2025 before the Collector, District Janjgir-

Champa making the same prayer, which has also not been decided

yet. Hence, learned counsel prays that, at this stage, the present

petition may be disposed of with a direction to respondent No.2 /the

Collector, District Janjgir-Champa to decide the application dated

29.04.2025 filed by the petitioner within a stipulated period.

4. On this, learned counsel appearing for the State/respondent Nos.1 to 4

submits that, since it is a private dispute between the petitioner and the

villagers of Village Banahil and the Gram Panchayat, therefore,

respondent No.4 / the Tahsildar has rejected the application of the

petitioner, as he has no jurisdiction to hand over possession of the

subject land after removing the constructions raised thereon. However,

respondent No.2/ the Collector, District Janjgir-Champa will decide the

application dated 29.04.2025 filed by the petitioner in accordance with

law.

5. Having considered the limited prayer made by learned counsel for

petitioner and the submissions made by learned counsel for

State/respondent Nos.1 to 4, and without entering into the merits of the

case, the present writ petition is disposed of at this stage directing

respondent No.2/ the Collector, District Janjgir-Champa (CG) to decide

the application dated 29.04.2025 filed by the petitioner expeditiously,

preferably within a period of 60 days from the date of

receipt/submission of a copy of this order, which shall be filed by the

petitioner along with a copy of her application dated 29.04.2025.

6. With aforesaid observation and direction, the writ petition stands

disposed of.

7. Pending interlocutory application(s), if any, also stands disposed of. No

order as to cost(s).

Sd/-

(Naresh Kumar Chandravanshi) Judge

Rukhsar