KISHAN KUMAR DAS Vs. SUKHRAM NAG

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the order dated 24.11.2006 passed by the Chhattisgarh Board of Revenue in a Revision No.3/A-23/2005-06 which emanates from the revenue case No.2/A-23/2003-04.

(3.) The facts of this case would show that the petitioners were the last purchasers of the land bearing Khasra No.87/2 and 88/2 admeasuring 1.58 acres situated at village Sargipal, RI circle Jagdalpur (C.G.) Tahsil and District Jagdalpur. The facts as would show that initially the land was held by one Sonmati Dhurwa S/o Chetan Dhurwa, he had different lands at village Sargipal. An application was filed by land holder before the Collector on 12.11.1962 seeking permission to sale the land in favour of the non-tribal person namely Bansilal Kapur S/o Ramchandra Kapur. On such application being filed, the Collector registered the revenue case and an enquiry was conducted. During such enquiry, the report was called for from the Tehsildar and statements were recorded and eventually by an order dated 1st of August, 1963, permitted the sale to be executed in favour of Bansilal Kapur for a sale consideration of Rs.825 thereby accorded permission under Section 165 (6) of the Land Revenue Code.