Rajesh Kumar Verma vs Board Of Revenue And Ors. 46 ... on 25 September, 2018

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Chattisgarh High Court

Rajesh Kumar Verma vs Board Of Revenue And Ors. 46 ... on 25 September, 2018

Bench: Prashant Kumar Mishra

                                   1

                                                                 NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                         WP No. 6434 of 2006

    Rajesh Kumar Verma, S/o Late Shri Brijlal Verma, aged about 39
     years, R/o Village Palari, At present Choubey Colony, Raipur,
     District Raipur (CG)

                                                         ---- Petitioner

                                Versus

   1. Board Of Revenue, Circuit House, Raipur (CG)

   2. The Additional Commissioner, Raipur Division, Raipur (CG)

   3. The Sub Divisional Officer, Baloda Bazar, District Raipur (CG)

   4. Devprakash Verma, S/o Late Shri Brijlal Verma, R/o Village
      Palari, At present Choubey Colony, Raipur (CG)

                                                       ---- Respondent

For Petitioner Mr. Keshav Dewangan, Advocate For Respondent /State Mr. R. Tripathi, Panel Lawyer Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 25/9/2018

1. Heard.

2. The issue relates to mutation of the name of respondent No.4 in the revenue record pertaining to the land bearing Khasra No.15 area 8.371 hectares, Village Palari, Tehsil Balodabazr, District Raipur.

3. Admittedly, Civil Suit No.15A/02 is pending before the Second Additional District Judge, Baloda Bazar, wherein, the issue of 2 title shall be adjudicated by the trial Court.

4. Needless to say, based upon the outcome of the Civil Suit, the entries in the revenue record would be corrected and the same shall have precedence over the order passed by the Board of Revenue.

5. In the above circumstances, on account of pendency of the aforesaid civil suit, the writ petition is disposed of with observation that the impugned order passed by the Board of revenue shall remain subject to final order passed by the trial Court in Civil Suit No.15A/02.

6. The trial Court at Baloda Bazar is directed to decided the civil suit between the parties within a period of 3 months from today.

7. A copy of this order be sent forthwith to the trial Court at Baloda Bazar.

8. The Additional Registrar (Judicial) shall also inform the trial Court about this order.

Sd/-

(Prashant Kumar Mishra) Judge Shyna

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