Devnarayan Patel vs STATE OF CHHATTISGARH

Court
Chhattisgarh High Court

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CGHC010327532021 2026:CGHC:44874
Digitally signed by
YOGESH TIWARI
Date: 2026.10.16
17:01:17 +0530
YOGESH
TIWARI
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 5102 of 2021
Hem Prasad S/o Jeevanlal Aged About 58 Years R/o Village-Reda (Para
Bijni), Tahsil- Dabhra, District- Janjgir-Champa, Chhattisgarh.
--- Petitioner
versus
1 - State Of Chhattisgarh Through The Secretary, Revenue And Disaster
Management Department, Mahanadi Bhawan, Nawa Raipur, Atal Nagar,
District- Raipur, Chhattisgarh.
2 - The Collector (Land Record Branch) District- Janjgir-Champa,
Chhattisgarh.
3 - The Sub-Divisional Officer (Revenue) Dabhra, District- Janjgir-Champa,
Chhattisgarh.
4 - The Tahsildar Dabhra, District- Janjgir-Champa, Chhattisgarh.
5 - Dolnarayan Patel S/o Jeevrakhan Patel R/o Village-Reda, Tahsil- Dabhra,
District- Janjgir-Champa, Chhattisgarh.
6 - Devendra Kumar Patel @ Ghasi Lal S/o Jeevrakhan Patel R/o Village
Reda, Tahsil- Dabhra, District- Janjgir-Champa, Chhattisgarh.
--- Respondents
WPC No. 1182 of 2022
1 - Khageshwar S/o Shivnandan, Aged About 54 Years R/o Village Reda
(Para Bijni), Tahsil Dabhra, District Janjgir Champa Chhattisgarh
2 - Ghasilal S/o Jeevanlal, Aged About 61 Years R/o Village Reda (Para
Bijni), Tahsil Dabhra, District Janjgir Champa Chhattisgarh
--- Petitioners
Versus
1 - State Of Chhattisgarh Through The Secretary, Revenue And Disaster
Management Department, Mahanadi Bhawan, Nawa Raipur, Atal Nagar,
District Raipur (Chhattisgarh)

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2 - The Collector (Land Record Branch), District Janjgir Champa
Chhattisgarh
3 - The Sub Divisional Officer (Revenue), Dabhra, District Janjgir Champa
Chhattisgarh
4 - The Tahsildar, Dabhra, District Janjgir Champa Chhattisgarh
5 - Dolnarayan Patel S/o Jeevrakhan Patel, R/o Village Reda, Tahsil Dabhra,
District Janjgir Champa Chhattisgarh
6 - Devendra Kumar Patel @ Ghasi Lal S/o Jeevrakhan Patel, R/o Village
Reda, Tahsil Dabhra, District Janjgir Champa Chhattisgarh
--- Respondents
WPC No. 154 of 2022
1 - Devnarayan Patel S/o Raghunandan Aged About 48 Years R/o Village
Reda (Para Bijni), Tahsil Dabhra, District- Janjgir-Champa (C.G.)
2 - Laxminarayan Patel S/o Late Jeevanlal Patel Aged About 48 Years R/o
Village- Reda (Para Bijni), Tahsil Dabhra, District- Janjgir-Champa (C.G.)
--- Petitioners
Versus
1 - State Of Chhattisgarh Through- The Secretary, Revenue And Disaster
Management Department, Mahanadi Bhawan, Nawa Raipur, Atal Nagar,
District- Raipur (C.G.)
2 - The Collector (Land Record Branch), District- Janjgir-Champa (C.G.)
3 - The Sub- Divisional Officer (Revenue) Dabhra, District- Janjgir-Champa
(C.G.)
4 - The Tahsildar Dabhra, District- Janjgir-Champa (C.G.)
5 - Dolnarayan Patel R/o Village- Reda, Tahsil- Dabhra, District- Janjgir-
Champa (C.G.)
6 - Devendra Kumar Patel @ Ghasi Lal S/o Jeevrakhan Patel, R/o Village-
Reda, Tahsil- Dabhra, District- Janjgir-Champa (C.G.)
... Respondents
(Cause-title taken from Case Information System)
For Petitioners : None
For State : Mr. Akhilesh Kumar, Government Advocate
For Respondents No.5 &
6
: Mr. Punit Ruparel, Advocate

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Hon’ble Shri Amitendra Kishore Prasad, Judge
Order on Board
16.10.2026
1. Since a common question is involved in all these writ petitions, they
are being taken up together and disposed of by this common order.
2. By filing these writ petitions, the petitioners have assailed the common
impugned order dated 05.08.2021 (Annexure P/1), whereby
respondent No. 2 directed that the subject lands be recorded in the
names of respondents No. 5 and 6, without issuing notice to the
petitioners or affording them an opportunity of hearing, despite the
lands having been mutated in their names.
3. No one appears on behalf of the petitioners to press these writ
petitions despite repeated calls.
4. Learned counsel appearing for respondents No. 5 and 6 submits that
the dispute between the parties has already been settled amicably and
a compromise deed has been executed before the competent Civil
Court. He further submits that, on the basis of the said compromise,
Civil Suit No. 43-A/2021 has been disposed of by the learned Civil
Court vide judgment and decree dated 01.09.2026. In view of the
settlement arrived at between the parties and the subsequent disposal
of the civil suit, nothing further survives for consideration in the present
writ petitions.
5. The relevant portion of the judgment and decree passed by the
learned Civil Court, on the basis of the compromise application filed

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under Order XXIII Rule 3 of the Code of Civil Procedure, 1908, is
reproduced hereinbelow for ready reference:
“It is ordered and decreed that
उपरोक्त विवेचना एवं
वाद बिंदुओं पर प्राप्त निष्कर्षो के आधार पर उभयपक्ष द्वारा
,
प्रस्तुत राजीनामा आवेदन बिना किसी भय दबाव या प्रलोभन
,
के स्वेच्छ्या किये जाने से उक्त राजीनामा आवेदन वादीगण
,
द्वारा प्रतिवादीगण के विरुद्ध वादभूमि के संबंध में वादभूमि में
,
प्रतिवादीगण का कब्जा स्वीकार करते हुए प्रतिकुल आधिपत्य
के आधार पर दावा नहीं करने के संबंध मात्र में राजीनामा
23 3
आवेदन अंतर्गत आदेश नियम व्यवहार प्रक्रिया संहिता
स्वीकार किया जाता है तथा उभयपक्ष द्वारा प्रस्तुत राजीनामा की
,
शर्त की उभयपक्ष एक दूसरे के विरुद्ध चल रहे राजस्व न्यायालय
माननीय उच्च न्यायालय तथा इस न्यायालय में लंबित प्रकरण
वापस ले लेंगे एवं उभयपक्ष एक दूसरे के विरुद्ध कोई कार्यवाही
,
नहीं करेंगे और सभी शिकायत पत्र वापस ले लेंगे के संबंध में
अस्वीकार किया जाता है। परिणामतः निम्न आशय की आज्ञप्ति
-
पारित की जाती है
1.
वादीगण द्वारा प्रतिवादीगण के विरुद्ध वादभूमि के
संबंध में प्रतिकुल आधिपत्य के आधार पर दावा नहीं करने
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के संबंध मात्र में राजीनामा आवेदन अंतर्गत आदेश
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नियम व्यवहार प्रक्रिया संहिता स्वीकार किया जाता है
तथा उभयपक्ष द्वारा प्रस्तुत राजीनामा की शर्त की
,
उभयपक्ष एक दूसरे के विरुद्ध चल रहे राजस्व न्यायालय
माननीय उच्च न्यायालय तथा इस न्यायालय में लंबित
प्रकरण वापस ले लेंगे एवं उभयपक्ष एक दूसरे के विरुद्ध
कोई कार्यवाही नहीं करेंगे और सभी शिकायत पत्र वापस
,
ले लेंगे के संबंध में अस्वीकार किया जाता है।”
6. Having considered the submissions advanced by learned counsel
appearing for respondents No. 5 and 6 and upon perusal of the

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judgment and decree dated 01.09.2026 passed in Civil Suit No.
43-A/2021 as also the decree, it is evident that the dispute between
the parties concerning the subject land has been settled, to the extent
recorded in the compromise decree, by the competent Civil Court. In
view of the settlement and the subsequent disposal of the civil suit, no
further adjudication in these writ petitions is warranted, and nothing
survives for consideration.
7. Accordingly, all these writ petitions are disposed of as having been
rendered infructuous.
8. There shall be no order as to costs.
Sd/-
(Amitendra Kishore Prasad)
Judge
Yogesh