NOOR ALI FARISTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioners seek for quashing of the chart (Annexure P/6) indicating plot numbers etc. and further, a direction to the respondent No. 2 and 3 to Make proper amendment showing the petitioners to be the landlord of the land in question in compliance of the order of the Revenue Board. Shri Roy, learned counsel appearing for the respondent No. 1 to 3, in his affidavit clearly submits that firstly, Annexure P/6, which is sought to be quashed, does not pertain to them, hence, no reply is required to be filed. Secondly, if there is non-compliance of the order of the Board of Revenue, this Court may not be proper forum for execution of the order.

(2.) SHRI Agrawal, learned Senior Advocate appearing with Ms. Prayga Shigh, Advocate for the respondent No. 4 submits that it is in dispute as to whether land is grazing land or belong to the petitioner. In response, the petitioner has filed several revenue documents indicating the land belongs to them as they have purchased the land and thereafter necessary mutations have been carried out in their names. There is no reason as to why the land of the petitioner has been treated as grazing land.