Chattisgarh High Court
Satpal Singh vs State Of Chhattisgarh 11 Wpc/2787/2018 ... on 12 November, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 2275 of 2018
Satpal Singh & Anr. Versus State Of Chhattisgarh & Ors.
12/11/2018 Heard Shri Atanu Ghosh, Adv. for the petitioners and Shri
Shashank Thakur, Govt. Adv. for the State.
Issue notice to the respondents.
Shri Shashank Thakur, learned Govt. Adv. would accept notice on behalf of the State/respondents No.1 to 5. In view of the above, on payment of process fee issue notice to the respondents No.6 to 9, as per rules. I.A.No.1 This is an application for grant of interim relief/stay. Considering the fact that the subject property is a house situated within the Municipal Corporation, Bilaspur, area whereas the Tahsildar has exercised the jurisdiction under Section 250 of the Chhattisgarh Land Revenue Code, 1959 which applies to agricultural land, it is directed that the petitioner shall not be evicted from the subject premises, till the next date of hearing.
Accordingly, I.A.No.1 stands disposed of. Post it immediately after six weeks.
Sd/-
Judge Prashant Kumar Mishra