Chattisgarh High Court
Madhu Singh Thakur vs State Of Chhattisgarh 16 Wpc/453/2019 ... on 18 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 448 of 2019
• Suresh, S/o Mr. Baldev Thakur, Aged About 47 Years, R/o House
No.81, Shitlapara, Arandi, Keshkal Kondgaon, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Ministry Of Rural Administration
and Development, Mahanadi Bhavan, Capitol Complex, Naya
Raipur, Chhattisgarh
2. Collector, District- Kondgaon, Chhattisgarh
3. Tehsildar, Tehsil Office Keshkal, District- Kondagaon,
Chhattisgarh
---- Respondents
WPC No. 450 of 2019 • Dinesh Thakur, S/o Mr. Bisahu Ram, Aged About 55 Years, R/o Bajarpara, Arandi, Kondagaon, Chhattisgarh
---- Petitioner Versus
1. State Of Chhattisgarh Through Ministry Of Rural Administration and Development, Mahanadi Bhavan, Capital Complex, Naya Raipur, Chhattisgarh
2. Collector, District Kondagaon, Chhattisgarh
3. Tehsildar, Tehsil Office Keshkal, District Kondagaon, Chhattisgarh
---- Respondents WPC No. 451 of 2019 • Tareshwar Prasad Naag, S/o Mr. Devlal (Wrongly Mentioned S/o Baldev) Aged About 42 Years, R/o House No.80, Bajarpara, Arandi, Kondagaon, Chhattisgarh
---- Petitioner Versus
1. State Of Chhattisgarh, Through Ministry of Rural Administration and Development, Mahanadi Bhavan, Capital Complex, Naya Raipur, Chhattisgarh
2. Collector, District Kondagaon, Chhattisgarh
3. Tehsildar, Tehsil Office Keshkal, District Kondagaon, Chhattisgarh
---- Respondent WPC No. 455 of 2019 • Madhu Singh Thakur, S/o Mr. Hari Singh, Aged About 35 Years, R/o House No.22, Bjarpara, Arandi, Kondagaon, Chhattisgarh
---- Petitioner Versus
1. State Of Chhattisgarh Through Ministry Of Rural Administration and Development, Mahanadi Bhavan, Capital Complex, Naya Raipur, Chhattisgarh
2. Collector, District - Kondagaon, Chhattisgarh
3. Tehsildar, Tehsil Office, Keshkal, Disrtict - Kondagaon, Chhattisgarh
---- Respondents For Petitioners Shri Raza Ali, Advocate For Respondent-State Shri Rahul Jha, GA and Shri Ashish Surana, PL Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 18/02/2019
1. The impugned order is a notice for vacating the premises pursuant to an order passed by the Tahsildar, Keshkal, District Kondagaon in exercise of powers under Section 248 of the Chhattisgarh Land Revenue Code, 1959 (for short 'the Code, 1959').
2. Petitioner has not challenged the original order passed under Section 248 of the Code, 1959. In the absence of challenge to the said order, the only challenge to the subsequent notice for vacating the premises is not maintainable. Even otherwise, the petitioner has a remedy of preferring an appeal under Section 44 of the Code, 1959 to challenge the original order passed in exercise of powers under Section 248 of the Code, 1959. Let the petitioner avail the alternative remedy within a period of one month from today.
3. All the writ petitions are disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala