HARNAM SINGH vs STATE OF CHHATTISGARH

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2026:CGHC:21364
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 1890 of 2026
1 - Harnam Singh S/o Belansingh Gond Aged About 72 Years R/o Andul, Post Office
Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi,
Chhattisgarh.
2 - Bhojraj Singh S/o Ramcharan Gond Aged About 62 Years R/o Andul, Post Office
Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi,
Chhattisgarh.
3 - Bedraj Singh S/o Ramcharan Gond Aged About 57 Years R/o Andul, Post Office
Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi,
Chhattisgarh.
4 - Narayan Singh S/o Ramcharan Gond Aged About 50 Years R/o Andul, Post
Office Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra
Marwahi, Chhattisgarh.
5 - Tomal Singh S/o Ramcharan Gond Aged About 47 Years R/o Andul, Post Office
Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi,
Chhattisgarh.
6 - Lobhan Singh S/o Late Ratiram Aged About 66 Years R/o Andul, Post Office
Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi,
Chhattisgarh.
Digitally
signed by
SHYNA
AJAY
Date:
2026.05.11
16:37:48
+0530
SHYNA
AJAY
7 - Bimal Singh S/o Late Ratiram Aged About 62 Years R/o Andul, Post Office

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Sadhwani, Revenue Circle And Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi,
Chhattisgarh.
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Revenue Department,
Mantralaya, Nava Raipur, Atal Nagar, Distt. Raipur, Chhattisgarh.
2 - The Chairman Board Of Revenue, Bilaspur, Chhattisgarh.
3 - The Sub Divisional Officer (Revenue) Pendraroad, District Gaurela Pendra
Marwahi, Chhattisgarh.
4 - The Naib Tehsildar Pendra Road, Distt. Guarela Pendra Marwahi, Chhattisgarh.
5 - Mamta Adward D/o Stain Brass Aged About 37 Years R/o Jyotipur, Ward No. 11,
Tehsil Pendraroad, Distt. Gaurela Pendra Marwahi, Chhattisgarh.
6 - Niranjan Adward W/o Lion Brass Aged About 60 Years R/o Housing Board
Colony (Saddu), LIC 685 Near Shiv Mandir, Distt. Raipur, Chhattisgarh.
7 - Jyoti Adward D/o Lion Brass Aged About 42 Years R/o Housing Board Colony
(Saddu), LIC 685 Near Shiv Mandir, Distt. Raipur, Chhattisgarh.
8. Chintu Adward D/o Lion Brass, aged about 40 years, R/o Housing Board Colony
(Saddu), LIC 685 Near Shiv Mandir, Distt. Raipur, Chhattisgarh.
8 - Priyanka Adward D/o Lion Brass Aged About 38 Years R/o Housing Board
Colony (Saddu), LIC 685 Near Shiv Mandir, Distt. Raipur, Chhattisgarh.
... Respondent(s)
(Cause Title downloaded from CIS Periphery)
For Petitioner(s) : Mr. Manoj Kumar Yadav, Advocate
For Respondent(s) : Dr. Arham Siddique, Panel Lawyer

S B: Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board

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07/05/2026
1. Heard.
2. By way of this petition, the petitioner seeks the following reliefs :
10.1 That this Hon'ble Court may kindly be
pleased to direct to issue an appropriate writ, order
or direction directing Respondent Nos. 3 and 4 to
forthwith transmit the complete original records of
Revenue Appeal No. 5/A-6/1992-93 order passed
on dated 11.03.1993, parties “Harnam Singh & 7
others Vs. Peter Adward & 1 other" and Revenue
Case No. 26/A-6/1991-92 order passed on dated
03.09.1992, parties "Harnam Singh & 7 others Vs.
Peter Adward & 1 other", respectively to the Board
of Revenue, Bilaspur, District Bilaspur (C.G.) in
Revenue Case No. R-352/A-6/2003-04 within a
stipulated time-bound period.
10.2) That, this Hon'ble Court may kindly be pleased
to direct Respondent No. 2 i.e., Board of Revenue,
Bilaspur, District Bilaspur (C.G.) to decide the
pending Revenue Case No. R-352/A- 6/2003-04
expeditiously within a fixed time frame.
10.3) That, this Hon'ble Court may kindly be pleased
to pass any other order(s) as may be deemed fit, in
the interest of justice.
3. L earned counsel for the State submits that the records of the Naib
Tehsildar, Pendra Road was requisitioned on several occasions,
however, they have not been furnished. Lastly, on 28.4.2025, it
was reported that the records have been lost. As such, the case
which is pending before the concerned Commissioner has
remained undecided. He further submits that in view of the
missing records, the Board of Revenue shall now decide the

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matter on the basis of the documents filed by the petitioner and
those currently available with the Board.
4.
At this stage, learned counsel for the petitioner prays that the
Board of Revenue be directed to decide the matter within a
specified time frame.
5. Considering the facts and circumstances of the case, particularly
considering the fact that the matter has been pending since 2003-
2004, the Board of Revenue is directed to decide the subject
case expeditiously, preferably within a period of two months,
notwithstanding the unavailability of the original records. The
Board shall settle the matter using the documents currently on
record and any copies provided, since the original records are
unavailable.
6. With the aforesaid observations/directions, the Petition is
disposed of.
Sd/-
(Amitendra Kishore Prasad)
Judge
Shyna Ajay