JAGARNATH MANIKPURI vs STATE OF CHHATTISGARH

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CGHC010332112026 2026:CGHC:38783
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4465 of 2026
1 - Jagarnath Manikpuri S/o Godawari Aged About 52 Years R/o House
No.-0189, Ward No.-03, Madpal, Bastar District- Bastar Chhattisgarh,
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary Revenue And Disaster
Digitally
signed by
VISHAKHA
BEOHAR
VISHAKHA
BEOHAR
Management Department, Mantralaya Mahanadi Bhawan Atal
Nagar,nava Raipur, Distt- Raipur, Chhattisgarh,
2 - The District Collector Bastar At Jagdalpur Distt- Bastar Chhattisgarh,
3 - Additional Collector At Jagdalpur Distt- Bastar Chhattisgarh,
4 - Sub Divisional Officer Jagdalpur Distt- Bastar Chhattisgarh,
5 - Tehsildar Tehsil- Jagdalpur Distt- Bastar, Chhattisgarh,
6 - Naib Tehsildar Markel Tehsil- Jagdalpur Distt- Bastar Chhattisgarh,
7 - Gram Panchayat Through Its Sarpanch Gram Panchayat Madpal
Tehsil- Jagdalpur Distt- Bastar Chhattisgarh,
... Respondents
(Cause-title taken from the Case Information System)
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For Petitioner :- Mr. Aditya Kumar Mishra, Advocate

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For State :- Mr. Anmol Sharma, P.L.
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SB- Hon'ble Shri Justice Amitendra Kishore Prasad
Order On Board
02.09.2026
1. Following reliefs have been prayed in this petition:-
“10.1. Issue an appropriate writ, order or direction,
particularly a writ in the nature of certiorari, and
quash the impugned order dated 19.09.2025
passed by the learned Naib Tehsildar, Markel, Tehsil
Jagdalpur, District Bastar, Chhattisgarh, in Case No.
202111150300006/03/A-5/2021-22/A-5, whereby the
petitioner's application preferred under Section 89 of
the Chhattisgarh Land Revenue Code, 1959, has
been rejected purportedly in exercise of the review
jurisdiction under Section 51 of the Chhattisgarh
Land Revenue Code, 1959;
10.2. Direct the concerned Revenue Authorities to
decide the petitioner's case strictly in accordance
with law, on the basis of the relevant revenue
records and material available on record, without
being influenced by any extraneous consideration,
political pressure or influence of any person;
10.3. Direct the concerned Revenue Authority to
decide the petitioner's case expeditiously within a
time-bound period as may be fixed by this Hon'ble
Court;
10.4. Pass any other order or direction which this
Hon'ble Court may deem fit and proper in the facts
and circumstances of the case.”

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2. Learned counsel appearing for the petitioner, after arguing the
matter for some time, submits that the petitioner does not wish to
press the present petition and seeks permission to withdraw the
same with liberty to avail the appropriate statutory remedy by
preferring an appeal under Section 44(1) of the Chhattisgarh Land
Revenue Code, 1959, before the competent Collector. He further
prays that a direction may be issued to the competent authority to
consider and decide the appeal, if filed, expeditiously.
3. Learned counsel appearing for the State has no objection to the
prayer made by learned counsel for the petitioner.
4. Considering the submission made by learned counsel for the
petitioner, the present writ petition is permitted to be withdrawn
with liberty to the petitioner to avail the appropriate statutory
remedy by preferring an appeal under Section 44(1) of the
Chhattisgarh Land Revenue Code, 1959, before the competent
Collector.
5. In the event the petitioner prefers such an appeal within a period
of 10 days from today, the competent appellate
authority/concerned Collector shall consider and decide the same,
on its own merits and in accordance with law, as expeditiously as
possible, preferably within a period of 60 days from the date of
filing of the appeal.
6. It is made clear that this Court has not expressed any opinion on
the merits of the case. The competent authority/concerned

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Collector shall consider the appeal independently and strictly in
accordance with law.
7. Accordingly, the present writ petition is disposed o f as withdrawn
with the aforesaid liberty and directions.
sd/-
(Amitendra Kishore Prasad)
Judge
Vishakha