KAILASH AGRAWAL vs STATE OF CHHATTISGARH

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CGHC010435252026 2026:CGHC:46857
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 5551 of 2026
1 - Kailash Agrawal S/o Shri Vasudev Agrawal Aged About 52 Years R/o
15/1, Baikunthpur, Ward No. 16, Near Jagdish Kirana Store, Raigarh, Tahsil
And District- Raigarh, Chhattisgarh.
.. Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Revenue Department,
Mahanadi Bhavan, Atal Nagar, New Raipur, District- Raipur Chhattisgarh.
2 - The Collector Raigarh District- Raigarh, Chhattisgarh.
3 - The Tahsildar Raigarh District- Raigarh Chhattisgarh.
4 - The Patwari Halka No. 55 Village- Goverdhanpur, Tah- Raigarh, District-
Raigarh, Chhattisgarh.
... Respondent(s)
For Petitioner(s) : Mr. Manoj Kumar Sinha, Advocate.
For Respondent(s) : Mr. Vivek Siddharth Ojha, PL.
Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
05/11/2026
1. Learned counsel for the petitioner submits that petitioner is a resident
of 15/1, Baikunthpur, Ward No.16, near Jagdish Kirana Store, Raigarh
Tahsil and District Raigarh, Chhattisgarh. He submits that the subject
land is situated at Village Goverdhanpur, Patwari Halka No.55, Tahsil
and District Raigarh, Chhattisgarh, bearing Khasra Nos. 22/4, 22/6,

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total area 1.153 and 1.011 hectares respectively (hereinafter referred to
as "the subject land"). The name of the petitioner has been recorded in
revenue records as proprietor of the subject land. The subject land is
duly reflected in the revenue records in the name of the petitioner/his
proprietary concern Sadguru Developers, Raigarh, as the case may be.
Also, the petitioner is in possession and enjoyment of the subject land
and there is no order placed before him by the respondent authorities
prohibiting him from dealing with the property. The petitioner requires
the requisite revenue certificate containing the particulars of the subject
land and its four boundaries for lawful purposes. As such, on
16.09.2026, the petitioner submitted a written application (Annexure
P/3) before the competent revenue authority requesting issuance of the
requisite Chauhadi certificate / 22-point information certificate
particularly containing the four boundaries of the subject land and other
particulars available in the revenue records. The said application
specifically contained the particulars of the subject land, namely Khasra
Nos.22/4, 22/6, total area 1.153 and 1.011 hectares respectively
Village Goverdhanpur, Patwari Halka No.55, Tahsil and District
Raigarh, and requested the competent revenue authority to issue the
requisite certificate after verification of the relevant revenue records.
2. Learned counsel for the petitioner submits that after submission of the
application, the petitioner personally approached the concerned
revenue officials, including the Tahsildar, Raigarh, and requested that

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necessary action be taken on his application. However, despite
repeated approaches, the application has not been finally considered
or disposed of, as such, this petition has been filed for the following
reliefs:-
10.1 Call for the entire records of the petitioner case.
10.2 Issue an appropriate writ, order or direction,
particularly a writ in the nature of mandamus, directing
the respondent No.2 and/or the competent revenue
authority to consider and decide the petitioner's
application dated 04.08.2026 for issuance of the
requisite Chauhadi Certificate / 22 -point Land
Information Certificate in respect of the subject land
bearing Khasra Nos. 22/4, 22/6, total area 1.153 and
1.011 hectares respectively , situated at Village
Goverdhanpur, Patwari Halka No.55, Tahsil and District
Raigarh, after verifying the relevant revenue records
and in accordance with law;
10.3 Direct the concerned respondent authorities,
particularly Respondent Nos.2 to 4, to conduct
necessary spot/revenue-record verification, if required,
and thereafter issue the requisite Chauhadi/22-point
certificate showing the four boundaries and other
revenue particulars of the subject land, if the petitioner
is found entitled thereto in accordance with the revenue
records and applicable law.
10.4 Any other order that the Hon'ble Court deems fit
and necessary in the circumstances of the case be also
passed.
10.5 That the cost of the petition be also awarded to
the petitioner.
3. Learned State counsel, on instructions, submits that the Tehsildar shall

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consider and decide the matter within 15 days from the date of receipt
of copy of this order.
4. In view of the aforesaid submission made by learned State counsel, the
present petition is disposed of with a direction to the competent
revenue authority, particularly the Tahsildar, Raigarh, to consider and
decide the petitioner's application dated 16.09.2026 (Annexure P/3) for
issuance of the requisite Chauhadi Certificate/22-Point Land
Information Certificate, in respect of the subject land, strictly in
accordance with the relevant revenue records and applicable law,
within a period of 30 days from the date of receipt of a copy of this
order.
5. It is made clear that this Court has not expressed any opinion on the
merits of the petitioner's claim, and the competent authority shall
independently examine the application and pass an appropriate order
in accordance with law.
Sd/-
(Amitendra Kishore Prasad)
Judge
Avinash