Anar Bai vs State Of Chhattisgarh
2026 Latest Caselaw 1140 Chatt

Chattisgarh High Court

Anar Bai vs State Of Chhattisgarh on 30 March, 2026

                                                              1




                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
RUKHSAR
BANO
Digitally signed
by RUKHSAR
                                                 WPC No. 1320 of 2026
BANO
Date: 2026.03.30
18:30:05 +0530
                   1 - Anar Bai W/o Khemsingh Barmate Aged About 66 Years R/o Village Umaria,
                   Police Station Patharia Tahsil - Pathria, District- Mungeli, (C.G.)
                                                                                            ... Petitioner

                                                            versus

                   1 - State Of Chhattisgarh Through- Secretary Department Of Panchayat And
                   Social Welfare Mahanadi Bhawan, Mantralaya Naya Raipur District- Raipur
                   (C.G.)
                   2 - Commissioner Bilaspur Division District- Bilaspur (C.G.)
                   3 - Collector District- Mungeli (C.G.)
                   4 - Sub- Divisional Officer (R) Patharia District- Mungeli (C.G.)
                   5 - Shashi Ghrithlahre Ex- Member Jila Panchayat Village Umaria Tahsil Patharia
                   District- Mungeli (C.G.)                                              ... Respondents

Order Sheet

30/03/2026 Mr. Aman K. Kesharwani, counsel for the petitioner.

Mr. Soumitra Kesharwani, P.L. and Mr. Abhishek Gupta, P.L. for the State/respondent Nos.1 to 4.

Heard on I.A. No.02/2026, application for exemption from filing the certified copy of the order dated 02/12/2021.

Learned counsel for the petitioner seeks permission of this Court to withdraw aforesaid application for exemption from filing the certified copy of the order dated 02.12.2021,

as the same has been filed.

In view of the above, learned counsel for the petitioner is permitted to withdraw I.A. No.02/2026.

Also heard on I.A. No.03/2026, application for exemption from filing typed / faint / side marking / underline copies.

On due consideration, I.A. No.03/2026 is allowed. The petitioner is exempted from filing typed / faint / side marking / underline copies.

Also heard on admission.

Issue notice to the respondents by both mode. Learned State counsel accepts notice on behalf of respondent Nos.1 to 4, hence, issuance of notice to them, is dispensed with.

P. F. be paid within a week only for respondent No.5. Also heard on I.A. No.01/2026, application for grant of interim relief / stay.

Issue notice to the respondents on this application also, as above.

Learned counsel for the petitioner submits that patta (Annexure P-4) was granted in favour of the petitioner in respect of the subject land vide order dated 04.12.1985 passed in Revenue Case No.21 / A-19 / 1984-85, and since then the petitioner has been in possession of the same. However, the patta has been held improper vide impugned order only on the ground that the petitioner failed to submit the original patta and some revenue documents, which, in fact, ought to have been corrected by the revenue authorities themselves but were not so corrected. Hence

learned counsel prays that interim protection may be granted to the petitioner in respect of the order dated 27.11.2025 (Annexure P-1) passed by the Collector, District Mungeli, though learned counsel submits that inadvertently he could not mention about Annexure-P/1 in the interim application.

Learned counsel for the State / Respondent Nos.1 to 4 seeks time to file reply.

As prayed, two weeks' time is granted to the State counsel enabling him to file reply to the main petition as well as to the I.A. No.01/2026.

Meanwhile, purely as an interim measure, it is directed that effect and operation of the impugned order dated 27.11.2025 (Annexure-P/1) passed by the Collector, District Mungeli (CG), shall remain stayed till the disposal of this wit petition.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Rukhsar