PRABHAT KUMAR THAKUR vs STATE OF CHHATTISGARH

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CGHC010399552026 2026:CGHC:46237
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 5167 of 2026
1 - Prabhat Kumar Thakur S/o Shri Ishwar Dev Thakur Aged About 42 Years
R/o Ward No. 19. Kali Mandir Raigarh, Tahsil And District Raigarh (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through Secretary, Revenue Department,
Mahanadi Bhavan, Atal Nagar, New Raipur Distt. Raipur (C.G.)
2 - The Collector Raigarh, Distt. Raigarh (C.G.)
3 - The Tahsildar Raigarh, Distt. Raigarh (C.G.)
4 - The Patwari Halka No. 55, Village Goverdhanpur, Tah. - Raigarh, Distt.
Raigarh (C.G.)
... Respondent(s)
For Petitioner(s) Mr. Manoj Kumar Sinha, Advocate.
For State/Respondent(s) Mr. Abhuday Tripathi, PL.
Hon’ble Mr. Justice Amitendra Kishore Prasad
Order on Board
02/11/2026
1. Learned counsel for the petitioner submits that petitioner is a resident
of Ward No.19, Kali Mandir, 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. 3/1, 3/1 and 3/1, admeasuring in
aggregate 1.2130 hectares (hereinafter referred to as "the subject

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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 Venkatesh Krishi Sewa Kendra, 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 04.08.2026, 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. 3/1, 3/1 and 3/1, total area 1.2130 hectares, 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
necessary action be taken on his application. However, despite

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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 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. 3/1, 3/1 and 3/1, total area 1.2130 hectares,
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 also necessary in the circumstances of the case be
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
consider and decide the matter within 15 days from the date of receipt

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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 04.08.2026 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