RAMLAKHAN YADAV vs STATE OF CHHATTISGARH

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CGHC010351532026 2026:CGHC:40733
NAFR
Digitally signed by
YOGESH TIWARI
Date: 2026.09.18
17:03:37 +0530
YOGESH
TIWARI
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4750 of 2026
Ramlakhan Yadav S/o Late Jagesar Yadav Aged About 68 Years R/o
Village- Pipraul, Gram Panchayat- Pipraul, Tahsil Ramanujganj, District-
Balrampur-Ramanujganj (C.G.)
... Petitioner
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of
Revenue Mantralaya, Mahanadi Bhawan, Nawa Raipur, Atal Nagar,
District Raipur (C.G.)
2 - The Secretary Department Of Forest, Mahanadi Bhawan, Nawa
Raipur, Atal Nagar, District Raipur (C.G.)
3 - The Collector And Chairman District Level Forest Rights Committee,
District Balrampur-Ramanujganj (C.G.)
4 - The Divisional Forest Officer (Dfo) Forest Division Balrampur, District
Balrampur-Ramanujganj (C.G.)
5 - The Assistant Commissioner And Member Secretary District Level
Forest Rights Committee, Tribal Development Department, District
Balrampur-Ramanujganj (C.G.)
6 - The Sub-Divisional Officer (Revenue) And Chairman Sub-Divisional
Level Forest Rights Committee, Ramanujganj, District- Balrampur-
Ramanujganj (C.G.)
7 - The Range Forest Officer Forest Range- Ramanujganj, District
Balrampur-Ramanujganj (C.G.)
8 - The Secretary Of Village Level Forest Right Committee- Village
Panchayat- Piproul, Janpad Panchayat- Ramchandrapur Distt.-
Balrampur-Ramanujganj (C.G.)
... Respondents

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(Cause-title taken from Case Information System)
For Petitioner : Mr. Poshan Kumar, Advocate on behalf
of Mr. A.N. Pandey, Advocate
For State : Mr. Abhyuday Tripathi, Panel Lawyer
Hon’ble Shri Amitendra Kishore Prasad, Judge
Order on Board
18.09.2026
1. By filing the present petition, the petitioner seeks a direction to the
respondent authorities to consider and decide his pending
application for grant of Van Adhikar Patta under the Scheduled
Tribes and Other Traditional Forest Dwellers (Recognition of
Forest Rights) Act, 2006 in respect of land admeasuring 0.80
hectare situated at Compartment No. P-3414, Village Pipraul,
Tehsil Ramanujganj, District Balrampur-Ramanujganj (C.G.). The
petitioner has prayed for following reliefs:-
“10.1 That, this Hon'ble Court may kindly be
pleased to direct the respondent authorities to
consider and decided the application /claim
filed by the petitioner for grant of Van Adhika
Patta of subject land bearing compartment no.
P-3414 total area 0.80 hectare situated at,
Village Pipraul, Tahsil Ramanujganj. District -
Balrampur-Ramanujganj (C.G.) within
stipulated period.
10.2 Any other relief or reliefs which this
Hon'ble Court deems fit and proper in the
facts and circumstances of the case may

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kindly be granted to the Petitioner, in the
interest of justice. ”
2. Learned counsel for the petitioner submits that earlier directions
were issued for consideration of the petitioner's claim for grant of
Van Adhikar Patta; however, the claim has not yet been decided
by the competent authority. He further submits that the petitioner
has submitted an application dated 07.07.2026 before respondent
No. 8, which is still pending consideration. He, therefore, confines
his prayer and submits that he would be satisfied if a direction is
issued to the respondent authorities to consider and decide the
petitioner's pending application within a stipulated period.
3. On the other hand, learned State counsel submits that he has no
objection if the limited prayer made by learned counsel for the
petitioner is granted and the pending application is directed to be
decided within a reasonable period, in accordance with law.
4. Having heard learned counsel for the parties and considering the
material available on record, it is apparent that the
application/claim submitted by the petitioner for grant of Van
Adhikar Patta is pending consideration before the competent
authority. In view of the limited prayer made by learned counsel for
the petitioner, this Court deems it appropriate to dispose of the
present writ petition with a direction to the competent authority to
consider and decide the petitioner's pending application dated

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07.07.2026, in accordance with law, within a period of 60 days
from the date of receipt of a certified copy of this order.
5. It is made clear that this Court has not expressed any opinion on
the merits of the claim of the petitioner.
6. With the aforesaid observations and directions, the instant petition
stands disposed of. No order as to costs.
Sd/- -
(Amitendra Kishore Prasad)
Judge
Yogesh